Vinodsinh Patirajsinh Chauhan vs Sandesh Mahadev Chauhan (Deleted)
2025 Latest Caselaw 2207 Guj

Gujarat High Court

Vinodsinh Patirajsinh Chauhan vs Sandesh Mahadev Chauhan (Deleted) on 29 January, 2025

                                                                                                            NEUTRAL CITATION




                            C/CA/3084/2024                                  ORDER DATED: 29/01/2025

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                                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 3084 of
                                                  2024

                                             In F/FIRST APPEAL NO. 16359 of 2024

                                                       With
                          MISC. CIVIL APPLICATION (FOR INDIGENT PERSON) NO. 1 of 2024
                                        In F/FIRST APPEAL NO. 16359 of 2024
                     ==========================================================
                                        VINODSINH PATIRAJSINH CHAUHAN
                                                    Versus
                                   SANDESH MAHADEV CHAUHAN (DELETED) & ORS.
                     ==========================================================
                     Appearance:
                     MR MAHESHKUMAR K PUROHIT(10627) for the Applicant(s) No. 1
                     DELETED for the Respondent(s) No. 1
                     MR TANMAY B KARIA(6833) for the Respondent(s) No. 3
                     SERVED BY PUBLICATION IN NEWS for the Respondent(s) No. 2
                     SERVED BY RPAD (R) for the Respondent(s) No. 4
                     ==========================================================

                       CORAM:HONOURABLE MR. JUSTICE J. C. DOSHI

                                                        Date : 29/01/2025

                                                          ORAL ORDER

Having heard the learned advocate for the parties and considering the averments made in the application, delay of 234 days caused in preferring the captioned MCA is condoned.

2. Insofar as the MCA No.1 of 2024 is concerned, the applicant intends to challenge the judgment and award passed by the tribunal in MCAP No.277 of 2010 whereby tribunal has awarded sum of Rs.3,42,000/- with interest @ 9% from the date of filing of the petition till its realization.

3. According to the applicant, he is a very poor person maintaining his family with a very meager income. Since it is

NEUTRAL CITATION

C/CA/3084/2024 ORDER DATED: 29/01/2025

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unable to pay the amount of the requisite Court fees, it has preferred present MCA with the relief to permit it to file the appeal as indigent person.

4. Having heard the learned advocate for the parties and considering the averments made in the application, the same is allowed in terms of paragraph 5(b) of the application.

(J. C. DOSHI,J) sompura