PRABU HERBERT SAMUEL Vs. R. RAJAMMAL

JUDGEMENT

(1.) The present Revision Petition is filed against impugned order dtd. 20/12/2019, passed by the learned State Consumer Disputes Redressal Commission, Tamil Nadu, ("the State Commission') in First Appeal No. 302/2015 wherein the State Commission dismissed the Appeal filed by the Petitioner/OP and affirmed the learned District Consumer Disputes Redressal Forum, Erode, ("the District Forum') order dtd. 23/9/2015 directing payment of Rs.4,25,000.00 by the Petitioner/ OP to the Complainant as compensation for renovating the house in question along with Rs.25,000.00 as compensation for mental agony and Rs.5,000.00 as litigation cost.

(2.) There is a delay of 29 days in filing the Revision Petition. As the said delay was during the suspended period of limitation by the Hon'ble Supreme due to Covid-19, the present Revision Petition is treated to have been filed within limitation.

(3.) For convenience, the parties are referred to as placed in the original Complaint filed before the District Forum.