Babiben Wd/O Mansangbhai ... vs Prakashkumar Parabatbhai ...
2021 Latest Caselaw 1914 Guj

          C/CA/1951/2020                                       ORDER



       IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/CIVIL APPLICATION NO. 1951 of 2020
                In F/FIRST APPEAL NO. 5474 of 2020

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   BABIBEN WD/O MANSANGBHAI SAVABHAI HARIJAN (WAGHELA)
                         Versus
        PRAKASHKUMAR PARABATBHAI SOLANKI (MAALI)
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Appearance:
MR KK THAKKAR(2834) for the Applicant(s) No. 1,2,3,4,5,6
NOTICE SERVED BY DS(5) for the Respondent(s) No. 2
RULE SERVED(64) for the Respondent(s) No. 1
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                           Date : 09/02/2021
                             ORAL ORDER

Heard learned advocate Mr.K.K. Thakkar for the applicants. Though Rule served, but non appears.

By way of the present application, the applicant has prayed for condonation of delay of 227 days occurred in filing the First Appeal.

Learned advocate for the applicant has stated that the impugned judgment and award was passed by the Tribunal on 28.02.2019. It has further stated that the certified copy of impugned award was delivered on 08.04.2019. It is submitted by the learned advocate for the applicant that the applicant was financially distressed due to hand mouth conditions and he had no sufficient money to pay the court fees for filing the appeal.

Accordingly, the delay of 227 days which has occurred in instituting the first appeal is condoned. The civil application is allowed. Rule is made absolute.

                                               (VAIBHAVI D. NANAVATI,J)





                C/CA/1951/2020                        ORDER


VARSHA DESAI