Order
1. Leave is granted.
2. Heard learned counsel for the parties.
3. This appeal is directed against the order of the High Court of Bombay, Aurangabad Bench in Civil Revision Application No. 884 of 1999 dated 7-8-2000, declining to interfere with the order of the Additional District Judge, Amalner, dated 16-3-1998 dismissing Miscellaneous Civil Application No. 21 of 1997. The appellant made that application for condonation of delay of 7 days in filing the appeal against the order of the trial court in Special CS No. 5 of 1995 on the file of the Civil Judge, SD, Amalner.
4. A perusal of the order of the learned Additional District Judge shows that he found fault with the appellant on two grounds: (i) the judgment under appeal was delivered on 30-4-1997 but the application for certified copy was made on 5-6-1997, and (ii) in regard to the averment in the affidavit, filed in support of the application, her illness was given as a reason for the delay; it was pointed out that while she was still ill she filed the appeal. For those two reasons the application to condone the delay of seven days in filing the appeal was dismissed. It appears that the fact that during the period from 1-5-1997 to 1-6-1997 the court was in vacation, has escaped the attention of the learned Appellate Judge. To avert further delay in filing the appeal, as soon as she felt a little better she filed the appeal. This depicts her anxiety to minimise the delay rather than falsity of her case or mala fides.
5. In exercising discretion under Section 5 of the Limitation Act the courts should adopt a pragmatic approach. A distinction must be made between a case where the delay is inordinate and a case where the delay is of a few days. Whereas in the former case the consideration of prejudice to the other side will be a relevant factor so the case calls for a more cautious approach but in the latter case, no such consideration may arise and such a case deserves a liberal approach. No hard-and-fast rule can be laid down in this regard. The court has to exercise the discretion on the facts of each case keeping in mind that in construing the expression “sufficient cause”, the principle of advancing substantial justice is of prime importance. In our view in this case, the approach of the learned Additional District Judge is wholly erroneous and his order is unsustainable. It is evident that the discretion under Section 5 of the Limitation Act is exercised by the Additional District Judge in contravention of the law laid down by this Court, that the expression “sufficient cause” should receive liberal construction, in a catena of decisions (see State of W.B v. Administrator, Howrah Municipality (1972) 1 SCC 366 and Sandhya Rani Sarkar v. Sudha Rani Debi (1978) 2 SCC 116). The High Court in exercising its jurisdiction under Section 115 CPC failed to correct the jurisdictional error of the appellate court.
6. For the aforementioned reasons, we set aside the impugned order of the High Court as also of the Additional District Judge, Amalner (the appellate court), condone the delay of seven days in filing the appeal, restore the appeal to the file of the Additional District Judge and direct the learned Additional District Judge, Amalner to decide the appeal on merits.
7. The appeal is accordingly allowed. No costs.