NARAYAN KUMAR KHAITAN Vs. DUNCAN INDUSTRIES LTD.

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against impugned order dated 25-07-2013 passed by the learned State Consumer Disputes Redressal Commission, West Bengal (in short, 'the State Commission') in Appeal No. 978 of 2012 Narayan Kumar Khaitan & Ors. vs. M/s Duncan Industries Ltd., by which appeal was dismissed as barred by limitation.

(2.) complainant/petitioner in pursuance to order dated 16-10-2008 passed by learned State Commission filed execution application no. 126/2008 before District Forum and learned District Forum vide order dated 25-09-2012 observed that complainant has received amount as per his entitlement and not entitled to get any more amount. Appeal filed by the complainant was dismissed by learned State Commission vide impugned order, as appeal was filed with delay of 53 days against which this revision petition has been filed.

(3.) Heard learned Counsel for the parties finally at admission stage and perused record.