Long delay cannot be condoned without explaining the entire period; counsel’s illness alone is insufficient.

The respondents instituted Title Suit No. 10 of 2022 against the petitioners’ predecessor, seeking declaration of right, title and interest over land known as Wahlakhiat.

In the connected injunction proceeding, the Trial Court directed the parties to maintain status quo by order dated 9 June 2023.

After the petitioners filed proceedings alleging violation of the status quo direction, the respondents preferred Misc. Civil Appeal No. 10 of 2024 on 3 September 2024, accompanied by an application under Section 5 of the Limitation Act seeking condonation of 294 days’ delay.

The respondents attributed the delay principally to the illness of their advocate and relied on medical prescriptions.

The petitioners contended that the actual delay was 392 days, that the certified copy was applied for only on 16 December 2023—130 days after the order—and that the respondents remained represented and participated in the Trial Court proceedings during the relevant period.

The District Council Court condoned the delay by order dated 10 November 2025, leading to the present revision petition.

The Court applied Section 5 of the Limitation Act, 1963, under which delay may be condoned only upon showing “sufficient cause” for the entire period from commencement of limitation until actual filing.

Section 12(2) permits exclusion of the time requisite for obtaining a certified copy, but does not dispense with an explanation for delay in applying for that copy.

The Court relied on Rafiq v. Munshilal, (1981) 2 SCC 788, concerning the principle that a litigant should not ordinarily suffer for counsel’s lapse, but clarified through Rajneesh Kumar v. Ved Prakash, (2024) 12 SCC 336, and Salil Dutta v. T.M. & M.C. Private Ltd., (1993) 2 SCC 185, that counsel’s negligence is not by itself sufficient to condone long and inordinate delay.

It further applied Shivamma (Dead) by LRs v. Karnataka Housing Board, 2025 SCC OnLine SC 1969, holding that courts must reject gross negligence, deliberate inaction and casual indifference, while requiring stronger justification as the length of delay increases.

The Court distinguished the liberal approach in Collector, Land Acquisition, Anantnag v. Mst. Katiji, (1987) 2 SCC 107, because that case involved only four days’ delay.

It also held, consistently with Mukesh Ramdevji Agarwal v. Balmukund Dhruvanarayan Lohiya, that exclusion of certified-copy time does not eliminate the obligation to explain the delay in seeking the copy.

The Court found that the respondents had not explained why they failed to challenge the 9 June 2023 order within the prescribed period or why they waited 130 days to apply for its certified copy.

Their continued participation in the Trial Court proceedings, including representation on several dates and filing of a list of witnesses on 7 June 2024, demonstrated awareness of the litigation and undermined the assertion that they were wholly dependent on an incapacitated advocate.

The medical prescriptions did not establish that the advocate was bedridden or totally incapable throughout the relevant period, and the Appellate Court failed to scrutinize the medical material or the Trial Court record.

Given the delay of more than nine months as claimed, and more than one year in actual terms, the respondents bore a heightened burden to provide a cogent explanation for every period of delay.

The Appellate Court therefore acted improperly in accepting the advocate-illness explanation mechanically and in failing to determine whether the actual delay was 294 or 392 days.

The order dated 10 November 2025 in Misc. Case No. 139 of 2024 was set aside and quashed.

Consequently, Misc. Civil Appeal No. 10 of 2024 pending before the Judge, District Council Court, Shillong, was also quashed.

The civil revision petition was allowed.