M R THAVARE Vs. V S AMIN

JUDGEMENT

(1.) Present revision petition has been filed challenging the order dated 4 March, 2000 passed by State Consumer Disputes Redressal Commission, Maharashtra (in short. 'SCDRC') vide which application filed by the petitioner seeking condonation of delay of 289 days was dismissed. In application for condonation of delay, it is stated that petitioner being aggrieved by judgment dated 20th December, 2007 passed by District Consumer Redressal Forum preferred an appeal before 'SCDRC on 3rd July, 2008. Vide impugned order, appeal of the petitioner was dismissed on 4th March, 2009. Petitioner being a patient of slipped disc could not file the appeal within prescribed period.

(2.) It is contended by learned Counsel for the petitioner that petitioner is a patient of slipped disc and had been operated upon and as such could not walk properly nor he could sit or stand continuously. Petitioner in support of the application for condonation of delay has also placed on record copy of medical reports.

(3.) Main cause for seeking condonation of delay as per application reads as under: