UMA NURSING HOME Vs. V JANSIRANI

JUDGEMENT

(1.) IN this revision under Article 227 of the Constitution of India, the petitioners, who are the respondents before the State Consumer Disputes Redressal Commission in O. P. No. 118 of 2002, seek to set aside the order of the State Consumer Disputes Redressal Commission, Chennai, in M. P. No. 102 of 2004.

(2.) THE impugned order relates to the refusal on the part of the State Consumer Disputes Redressal Commission to condone the delay of 355 days in filing the respondents' version.

(3.) TO appreciate the contentions raised in this revision petition, it is necessary to extract the affidavit filed by the petitioner in support of her petition.