- (1.) HEARD on application made by the appellant under Section 5 of the Limitation Act for condonation of delay in filing the present appeal. According to appellant, the delay is of 463 days.
(2.) WE have gone through the cause stated in the application and in our opinion, it constitutes a sufficient cause for the purpose of condoning the delay. The condonation of delay advances cause of justice rather than to defeat it. There is no deliberate delay on the part of the appellant in filing the present appeal and, therefore, the delay deserves to be condoned on the grounds stated in the application. Accordingly and in view of the aforesaid discussion, the application is allowed. The delay in filing the present appeal is hereby condoned.
(3.) HEARD on the question of admission.;