MOHABBAT ALI Vs. HARISH CHANDRA SAXENA

JUDGEMENT

(1.) Heard learned counsel for the revisionist and perused the material on record.

(2.) In the interest of justice, and to settle the matter on merit, the delay of 17 days in filing the revision petition is condoned.

(3.) The dispute relates to non- payment of the maturity amounts by the opposite parties, hereinafter referred to as the 'finance corporation', on the deposits made by the complainant with the finance corporation.