AIR 2018 SUPREME COURT 2025 ::(2018) 141 RevDec 776 ::(2018) 1 WLC(SC)CVL 768 ::(2018) 3 BomCR(Cri) 171 ::(2018) 3 All RentCas 515 ::2018 (15) SCC 127 ::(2018) 2 RecCivR 232 ::(2018) 3 Scale 696 ::(2018) 1 CurCC 434 ::AIR 2019 SC (Civ) 192 ::(2019) 1 CalLT 1 ::(2018) 130 All LR 272 ::(2018) 3 Cal HN 208 ::(2018) 1 DMC 800 ::(2018) 1 Guj LH 607 ::(2019) 1 ICC 433 ::(2018) 126 Cut LT 96 ::(2018) 4 Mad LJ 363 ::(2018) 2 Orissa LR 84 ::(2018) 2 Pun LR 560 ::(2018) 4 Raj LW 3225 ::(2018) 184 AllIndCas 104 (SC)

Supreme Court Of India

(From : Kerala)*

Hon'ble Judge(s): R. K. Agrawal, Abhay Manohar Sapre , JJ

Limitation Act (36 of 1963) , S.5— Condonation of delay - Sufficient cause - Delay of 554 days in filing appeal - Appellant, in his late sixties hospitalized in relevant period for heart ailment and down with dengue fever - Medical documents filed by appellant supporting his illness during relevant time - Sufficient cause shown by appellant for delay in filing appeal - Delay, condoned. Mat. Appeal No. 653 of 2016, D/- 16-11-2016 (Ker), Reversed. (Para 14 15 17 19)