JAGWANTI NANDAL Vs. H.U.D.A.

JUDGEMENT

(1.) THIS revision petition has been filed by the petitioner against the order dated 25.04.2011 passed by the Haryana State Consumer Disputes Redressal Commission, Panchkula (in short, 'the State Commission ') in Appeal No. 585 of 2009 - HUDA Vs. Smt. Jagwanti Nandal by which, appeal filed by the OP was allowed and order of District Forum allowing complaint was set aside.

(2.) BRIEF facts of the case are that complainant filed complaint before District Forum and learned District Forum while allowing complaint directed OP/respondent to refund Rs.6,47,000/ - to the complainant along with 9% p.a. interest. Appeal filed by the OP was allowed by learned State Commission vide impugned order and complaint was dismissed against which, this revision petition has been filed along with application for condonation of delay of 980 days.

(3.) LEARNED Counsel for the petitioner submitted that delay occurred as family members were in shock and could not arrange documents and engage Advocate; hence, delay may be condoned.