SANDEEP LAXMAN KANASE Vs. MORYA ENTERPRISES

JUDGEMENT

(1.) This revision petition challenges the order dated 6.7.2010 of the Maharashtra State Consumer Disputes Redressal Commission, Mumbai (in short, "the State Commission") in first appeal No. 290 of 2008. By this order the appeal of the present petitioner (original complainant) against the order dated 5.1.2007 of the District Consumer Disputes Redressal Forum, Satara (in short, "the District Forum") was dismissed. The District Forum had dismissed the complaint on the ground that the complainant had not been able to substantiate his allegations on the basis of any documentary evidence.

(2.) I have heard Mr. Balasaheb Deshmukh, learned Counsel for the petitioner.

(3.) The revision petition has been filed after a delay of 164 days. The ground cited in the application for condonation of delay is that the petitioner has been suffering from Hemorrhoids since August 2010, which prevented him from filing the revision petition in time. A medical certificate dated 11.3.2011 has also been enclosed which is to the effect that the petitioner was under treatment for the last three months. Even if this is accepted at face value, there is no explanation as to why no action was taken to file the revision petition after 27.7.2010, when he admittedly received the copy of the State Commission's impugned order. Thus, this application does not show sufficient cause which may justify condonation of this inordinate delay. The revision petition is, therefore, liable to be dismissed on the ground of delay alone. Even then, I have considered the merits of the matter.