TILAK GUPTA Vs. KAMLESH

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the order dated 20.09.2012 passed by the Haryana State Consumer Disputes Redressal Commission, Panchkula (in short, 'the State Commission') in Appeal No. 1103 of 2008 Dr. Tilak Gupta Vs. Mrs. Kamlesh & Anr. by which, appeal was dismissed as barred by limitation.

(2.) Brief facts of the case are that Complainant/Respondent No. 1 filed complaint before District Forum alleging medical negligence on the part of OPs and learned District Forum allowed complaint and directed OPs to pay Rs.1,50,000/- along with interest and further awarded Rs.1,00,000/- on account of mental agony and Rs.10,000/- on account of litigation expenses against which, petitioner/OP No. 2 filed appeal before State Commission along with application for condonation of delay and learned State Commission vide impugned order dismissed application for condonation of delay and also dismissed appeal on merits against which, this revision petition has been filed.

(3.) Heard learned Counsel for the Petitioner and Respondent no. 1 in person and Authorized Representative of Respondent No. 2 finally at admission stage and perused record.