Bajubhai Devrajbhai Majirana vs Taranbhai Ranchodbhai Brahman

Gita Gopi, J

By way of this application under Section 5 of the Limitation Act, 1963, the applicants have prayed for condonation of delay of 291 days caused in preferring the appeal.

The learned advocate for the applicants submits that since the applicants were under grief because of death of minor daughter and that, initially the claim petition was filed under Section 163A of the Motor Vehicles Act, 1988 (MV Act), which was then converted into one under Section 166 and only after receiving the compensation amount, could make arrangements for the Court fees and the otherexpenses, as they had no sufficient means to meet with the expenses as they are hailing from agricultural labour class, which led to delay in filing the first appeal.

In the case of Collector, Land Acquisition, Anantnag and Another v. Mst. Katiji and Others, AIR 1987 SC 1353 it has been observed as under:

“3. The legislature has conferred the power to condone delay by enacting Section 5 of the Indian Limitation Act of 1963 in order to enable the Courts to do substantial justice to parties by disposing of matters on 'merits'. The expression "sufficient cause" employed by the legislature is adequately elastic to enable the courts to apply the law in a meaningful manner which subserves the ends of justice--that being the life-purpose for the existence of the institution of Courts. It is common knowledge that this Court has been making a justifiably liberal approach in matters instituted in this Court. But the message does not appear to have percolated down to all the other Courts in the hierarchy. And such a liberal approach is adopted on principle as it is realized that:-

Ordinarily a litigant does not stand to benefit by lodging an appeal late.

Refusing to condone delay can result in a meritorious matter being thrown out at the very threshold and cause of justice being defeated. As against this when delay is condoned the highest that can happen is that a cause would be decided on merits after hearing the parties.

"Every day's delay must be explained" does not mean that a pedantic approach should be made. Why not every hour's delay, every second's delay? The doctrine must be applied in a rational common sense pragmatic manner.

When substantial justice and technical considerations are pitted against each other, cause of substantial justice deserves to be preferred for the other side cannot claim to have vested right in injustice being done because of a non-deliberate delay.

There is no presumption that delay is occasioned deliberately, or on account of culpable negligence, or on account of mala fides. A litigant does not stand to benefit by resorting to delay. In fact he runs a serious risk.

It must be grasped that judiciary is respected not on account of its power to legalize injustice on technical grounds but because it is capable of removing injustice and is expected to do so.”

Having heard the learned advocate for the applicants and considering the averments made in the application and as the delay is sufficiently explained and in view of the facts and circumstances of the case of the case, the delay caused in filing the first appeal deserves to be condoned and is hereby condoned. The application is allowed accordingly.