ITTINA PROPERTIES PVT. LTD. Vs. P. SOSAMMA NAIR

JUDGEMENT

(1.) The present Appeal is filed against the order dtd. 10/9/2015 passed by Karnataka State Con No.1 was partly allowed.

(2.) Alongwith the Appeal, IA/11506/2017, an application for condonation of delay of 692 days ha

(3.) Heard the Learned Counsel for the Parties and carefully perused the record. Learned Counsel f Appellant. The Complainant filed Execution Petition No.8/2015 against Respondents Nos.2 and 4 as Commission wherein execution proceedings qua Respondents Nos.2 and 4 were stayed. On account satisfy the decree. On 20/3/2017, when the Appellant received notice of First Appeal No.980/2015, No.8/2015 filed against them before the State Commission. Learned Counsel submitted that on 28.04 this, the Executing Court directed the Appellant to pay the entire amount. Thereafter, the Appellant d Delhi which could be done by 25/7/2017. The Appellant sent the documents to the Advocate in Del thereafter Appeal was filed on 1/8/2017 with an inordinate delay. Learned Counsel also submitted