Thakor Gandaji Harchandji vs Isub Bachubhai Sindhi
2025 Latest Caselaw 6951 Guj

Gujarat High Court

Thakor Gandaji Harchandji vs Isub Bachubhai Sindhi on 25 September, 2025

                                                                                                                  NEUTRAL CITATION




                              C/CA/4914/2025                                      ORDER DATED: 25/09/2025

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                                 IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 4914
                                               of 2025

                                          In F/FIRST APPEAL NO. 28799 of 2025

                      ==========================================================
                                          THAKOR GANDAJI HARCHANDJI & ANR.
                                                       Versus
                                            ISUB BACHUBHAI SINDHI & ORS.
                      ==========================================================
                      Appearance:
                      NISHIT A BHALODI(9597) for the Applicant(s) No. 1,2
                      ==========================================================

                         CORAM:HONOURABLE MR.JUSTICE MOOL CHAND TYAGI

                                                         Date : 25/09/2025

                                                                ORAL ORDER

1. The present application has been preferred for seeking

condonation of delay of 245 days caused in preferring the appeal

against the impugned judgment and award.

2. Heard learned advocate for the applicant.

3. Learned advocate for the applicant submitted that the

delay of 245 days has occasioned owing to the reasons that the

applicant is a poor labourer and he could not arrange the

finance for preferring the appeal. He further submitted that the

delay is neither intentional nor malafide but has occasioned

owing to the reasons as stated in paragraph 3 and 5 of the

application.

NEUTRAL CITATION

C/CA/4914/2025 ORDER DATED: 25/09/2025

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4. Having considered the submissions of the learned advocate

for the applicant and having regard to the ground for delay

pressed into service, I am of the considered view that the delay

has been sufficiently explained and the same deserves to be

condoned. Accordingly, the delay is condoned subject to the

condition that the claimant shall not be entitled for the interest

on the enhanced amount of compensation, in case the appeal is

allowed. No order as to costs.

(MOOL CHAND TYAGI, J) CDP