The State Of Maharashtra vs Shri.Dattajirao Akaram Shinde ...
2022 Latest Caselaw 607 Bom

                                                                             (21)CAF126-2021.doc


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         Digitally
                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         signed by

                                          CIVIL APPELLATE JURISDICTION
         RAJSHREE
RAJSHREE KISHOR
KISHOR   MORE
MORE     Date:
         2022.01.19
         17:25:51
         +0530                           CIVIL APPLICATION NO.126 OF 2021
                                                            IN
                                   FIRST APPEAL (STAMP) NO.15468 OF 2004
                      The State of Maharashtra                       ]
                      Through the Collector, Sangli                  ]..   Applicant
                                   vs.
                      Dattajirao Akaram Shinde                       ]..   Respondent


                      Mr.A.R. Patil, AGP for Applicant-State.
                      None for Respondent.


                                               CORAM : N.R.BORKAR, J.

                                               DATE     :        18TH JANUARY 2022


                      P.C.


                      1]     This application is filed by the State for condonation of delay of

12 years and 204 days in filing the First Appeal against the Judgment and Award dated 12.07.1991 passed by the learned Civil Judge, Senior Division, Sangli in LAR No.20/1985.

2] I have heard the learned AGP for the applicants-State and perused the averments made in the application.

3] Admittedly, the award of reference Court impugned in the First Appeal is dated 12.07.1991. The amount of enhancement appears to

(21)CAF126-2021.doc

be only Rs.16,866/-. Considering the meager amount of enhancement, I am not inclined to condone the delay after 30 years. Accordingly, following order is passed :

i] Civil Application for condonation of delay is dismissed. Ii] Needless to mention that I have not examined the impugned Judgment and award on merit and therefor any observations in this order shall not be construed to mean that I have upheld the impugned Judgment and award on merit.

[N.R.BORKAR, J]