Indian Limitation Act, 1963; s.5-Condoning delay in filing appeal-Existence of 'sufficient cause'-Determination of-State seeking condonation of delay-To be treated equitably, An appeal by the State, against a decision enhancing compensation in respect of acquisition of lands for a public purpose, raising important questions as regards principles of valuation, was dismissed by the High Court as time barred, being four days beyond time, by rejecting an application for condonation of delay. The State appealed to this Court by special leave.