Litigants shall not suffer for counsel's negligence where illiteracy and financial constraints constitute sufficient cause for delay.

The applicants filed MAC No. 823/2016 seeking compensation under Section 166 of the Motor Vehicles Act following the death of Rajnarayan Yadav.

On 30.06.2016, the High Court issued a peremptory order granting two weeks to remove defaults.

Due to non-compliance, the case was dismissed on 03.08.2016.

The applicants, described as poor and illiterate, alleged that their counsel failed to inform them of the status of the case.

Upon engaging new counsel years later, they discovered the dismissal and filed the present Restoration Application (MCC) along with an application under Section 5 of the Limitation Act to condone a delay of 3,558 days.

The court primarily applied Section 5 of the Limitation Act regarding the condonation of delay for "sufficient cause".

It relied on Basawaraj v. Special Land Acquisition Officer (2013), which emphasizes that "sufficient cause" cannot be liberally interpreted if there is gross negligence or lack of bona fides.

Furthermore, the court applied the principle from Dwarika Prasad v. Prithvi Raj Singh (2024) and Rafiq v. Munshilal (1981), which establishes that a modern litigant who has done everything in their power (engaging and paying a lawyer) should not suffer for the inaction, deliberate omission, or misdemeanour of their counsel.

It also cited Imrat Lal v. Land Acquisition Collector (2014) regarding the liberal exercise of discretion in compensation matters involving similarly situated persons.

The court evaluated the applicants' explanation that their financial constraints, illiteracy, and dependence on counsel prevented them from taking timely steps.

While acknowledging that limitation laws must be applied rigorously, the court noted that there was no evidence suggesting the delay was deliberate or mala fide.

Applying the Supreme Court’s precedent that "courts should not shut out cases on mere technicalities," the judge reasoned that the fault lay with the advocates who failed to communicate the case status.

The court determined that penalizing poor and illiterate litigants for their counsel’s negligence would lead to a miscarriage of justice, particularly in a matter involving statutory compensation.

The delay of 3558 days was condoned, and the Registry was directed to restore MAC No. 823/2016 to its original number for adjudication on merits.