NARENDRABABU H.V. Vs. KARITHIMMEGOWDA

JUDGEMENT

(1.) The present Revision Petition has been filed by Dr. Narendrababu H V, Opposite Party No.1 before the District Forum, against the order dtd. 26/8/2021 of the State Consumer Disputes Redressal Commission, Karnataka (for short 'the State Commission') in Appeal No.321 of 2015 filed by the Petitioner herein against the order dtd. 24/2/2015 of the District Consumer Disputes Redressal Forum, Mandya (for short 'the District Forum') in Complaint No.215/2013. Complainant Sri Karithimmegowda had also filed Appeal No.416 of 2015 before the State Commission. Both the Appeals were partly allowed by the State Commission vide the impugned order and the Opposite Parties No.1 to 3, Dr. Narendrababu H V, Smt. Samyukta and Head of Department, Paediatrics (HOD) were held jointly and severally liable and directed to pay compensation of Rs.10.00 Lakhs with cost of Rs.5,000.00 within one month from the date of the order, failing which the amount was to carry interest @ 10% p.a. from the date of the order till realization.

(2.) Against this order, the present Revision Petition has been filed by the Petitioner.

(3.) Apparently, this Appeal is barred by limitation and an Application being IA No.6255 of 2023 seeking condonation of delay of 621 days has been filed along with the present Revision Petition. The only reason given in the Application seeking condonation of delay is that the Appellant is a Doctor working in a Government Hospital and owing to Pendamic, he was burdened with work as there was medical attention that had to be given to a huge number of people which caused the delay.