MOHD AMIN Vs. DEVIDAS PISARAMAJI DAMBHE

JUDGEMENT

(1.) -There is no appearance for the Respondent. The Petitioner has argued this Revision Petition in person and expressed his unconditional regret before us for his failure to comply with the order passed by the District Forum within the time stipulated in the said order.

(2.) HAVING regard to all the facts and circumstances of this case, we consider that the interests of justice will be adequately met, if, in lieu of the sentence of imprisonment, that has been imposed on the Revision Petitioner he is directed to pay enhanced amount as fine. Accordingly we order that the fine imposed on the Revision Petitioner by the District Forum shall be enhanced to Rs. 3,500/- from Rs. 1,000/-. The full amount of fine of Rs. 3,500/- shall be deposited by the Revision Petitioner in the District Forum, Yavatmal, within six weeks from today. In default, the order of the District Forum imposing the sentence of imprisonment will stand confirmed. Credit will be given to him for any amount already paid as fine pursuant to the Order of the District Forum. The orders passed by the State Commission and the District Forum are modified as above. No costs. Revision Petition allowed.