K.M.MEHTA - (1.) By means of filing this application under Section 5 of the Limitation Act, 1963, the applicants have prayed to condone delay of 47 (Forty Seven) days caused in filing Second Appeal against the judgment and award dated 24.12.98 passed by the learned Assistant Judge, Jamnagar in Regular Civil Appeal No.51 of 1999
(2.) Reasons as to why appeal could not be filed in time are detailed in paragraphs 3 to 6 of the application.
(3.) Learned advocate Mr.M.B.Parikh appearing on behalf of respondents and has opposed this application.;