(1.) This first appeal has been filed by appellants against judgement dated 25.3.2011 passed by Kerala State Consumer Disputes Redressal Commission, Thiruvananthapuram (for short as 'State Commission').
(2.) Alongwith this appeal, an application for condonation of delay has also been filed.
(3.) Vide impugned judgement, the complaint filed by respondents was allowed in part.