K.K. RAMASAMY Vs. THE CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) These revision petitions have been filed with the delay ranging from 472 to 473 days, which is over and above the statutory period of 90 days given for filing the revision petition. Under the Consumer Protection Act, the consumer fora are required to decide the cases in summary manner within a time frame, i.e., within 90 days from the date of filing, in case, no expert evidence is required to be taken, and, within 150 days, wherever expert evidence is required to be taken.

(2.) The main grounds on which condonation of delay has been sought are reproduced a under;

(3.) It is well settled that "sufficient cause" for condoning the delay in each case is a question of fact.