SDO (OP) SUB DIVISION Vs. DURGA DEVI @ DURGAWAVI

JUDGEMENT

(1.) THIS revision petition has been filed by the Petitioner/OP against the impugned order dated 11.6.2012 passed by the Haryana State Consumer Disputes Redressal Commission, Panchkula (in short, 'the State Commission ') in Appeal No. 1213 of 2011 - SDO, UHBVNL Vs. Durga Devi by which, while allowing appeal partly, modified order of compensation allowed by District Forum.

(2.) BRIEF facts of the case are that complainant/respondent had sugarcane crop and 500 poplar trees in his field. Electricity line was passing over the land of the complainant. Due to short circuit, on 2.6.2007, complainant 's sugarcane crop and 500 poplar trees were burnt. Alleging deficiency on the part of OP, complainant filed complaint before District Forum. OP/petitioner contested complaint and submitted that on 2.6.2007 from 7 AM to 5 PM, there was no supply of electricity and fire might have been caused due to some other reason and prayed for dismissal of complaint. Learned District Forum after hearing both the parties allowed complaint and directed OP to pay Rs.1,10,900/ - with 6% p.a. interest. Appeal filed by the petitioner was partly allowed and amount of compensation was reduced to Rs.70,000/ - by the impugned order against which, this revision petition along with application for condonation of delay has been filed.

(3.) PETITIONER moved application for condonation of delay and alleged that impugned order was received by the petitioner in July, 2012 and petitioner received permission for filing revision petition in the end of July, 2012. Paragraph 3 of the application reads as under: