AJAY RANA Vs. SHAGUN

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the order dated 3.6.2013 passed by the State Consumer Disputes Redressal Commission, UT Chandigarh (in short, 'the State Commission') in Appeal No. 215/2013 Ajay Rana Vs. Ms. Shagun by which, appeal under Section 27-A was dismissed as barred by 1245 days.

(2.) Brief facts of the case are that complainant/respondent filed complaint before District Forum and by order dated 21.08.2009, District Forum allowed complaint and directed OP to refund Rs.6,700/- and further awarded Rs.50,000/- as compensation and Rs.2500/- as costs. OP did not comply the directions and complainant filed petition under Section 27 of the C.P. Act for not complying the order. Learned District Forum vide order dated 23.12.2009 sentenced OP to undergo imprisonment for one year and pay fine of Rs.10,000/-. OP filed appeal along with application for condonation of delay and learned State Commission vide impugned order dismissed appeal as barred by limitation against which, this revision petition has been filed.

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