K S PARAMESWARAN Vs. CHOICE BUILDERS PUNE

JUDGEMENT

(1.) WE find no illegality or error of jurisdiction in the order passed by the State Commission dismissing the complaint petition filed by the petitioner herein on the ground that it was barred by limitation. The explanation put forward by the petitioner that he was having mental depression fora fairly long period of time and it was for that reason that he was prevented from instituting any action against respondent within the period of three years from the date of accrual of the cause of action does not assist him to get over the bar of limitation since the petitioner was not under any legal disability which disentitle him to institute proceedings in assertion of his claim for compensation against the opposite party during the period that he is said to have been suffering from depression.

(2.) THE Revision Petition accordingly fails and it is dismissed. Revision petition dismissed.