Laxmiben Arvindbhai Chamar (Bhambhi) ... vs Heirs Of Decd Prakashbhai Meghjibhai ...
2026 Latest Caselaw 486 Guj

Gujarat High Court

Laxmiben Arvindbhai Chamar (Bhambhi) ... vs Heirs Of Decd Prakashbhai Meghjibhai ... on 10 February, 2026

                                                                                                      NEUTRAL CITATION




                               C/CA/6089/2025                         ORDER DATED: 10/02/2026

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                           R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 6089 of 2025
                                              In F/FIRST APPEAL/33895/2025
                       ==========================================================
                        LAXMIBEN ARVINDBHAI CHAMAR (BHAMBHI) (LHS OF DECD. ARVINDBHAI ALIAS
                                           VINUBHAI REVABHAI CHAMAR) & ORS.
                                                           Versus
                                 HEIRS OF DECD PRAKASHBHAI MEGHJIBHAI CHARAN & ORS.
                       ==========================================================
                       Appearance:
                       MR VAIBHAV N SHETH(5337) for the Applicant(s) No. 1,2,3,4,5
                       DECEASED LITIGANT for the Respondent(s) No. 1
                       NOTICE SERVED for the Respondent(s) No. 1.1,2
                       ==========================================================
                          CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR
                                                      Date : 10/02/2026
                                                       ORAL ORDER

1. Heard learned advocates for the respective parties.

2. This application is filed under Section 5 of the Limitation Act for condonation of delay of 356 days caused in filing the appeal on the ground mentioned in para 3 of the application.

3. Having heard the learned advocates for the respective parties and considering the averments made in this application, it appears that sufficient cause is made out to condone the delay and in view of the judgment passed by the Hon'ble Apex Court in the case of N. Balakrishnan vs. N. Krishnamurthy, reported in AIR 1998 3222, therefore, the delay of 356 days as explained by the learned advocate for the applicant is considered. The application is accordingly allowed subject to the condition that in the event any award or compensation is passed in favour of the applicant in future, the applicant shall not be entitled to claim interest for the aforesaid period.

(HASMUKH D. SUTHAR,J) ALI