- (1.) This appeal has been filed with a delay of 261 days for which an application for condonation of delay (I.A. NO. 2268 of 2009) also has been filed.
(2.) The delay has been explained on account of the medical ground of the appellant, sating that she was unwell due to which the appeal could not be filed within time.
(3.) Taking into consideration the health ground of the appellant, we thought it appropriate to condone the delay in filing the appeal and permit the counsel for the appellant to address us on the merit of the case. But, after hearing the counsel for the appellant, it is more than obvious that the delay had occurred since there is absolutely no substance in this appeal.;