PROFESSIONAL COURIERS Vs. R. KALIYAMOORTHY AND ORS.

JUDGEMENT

(1.) IN this revision petition filed by Petitioner/Opposite Party No. 2, there is challenge to impugned order dated 29.6.2011, passed by State Consumer Disputes Redressal Commission, Chennai (for short, 'State Commission'). Alongwith this revision, an application seeking condonation of delay of 1260 days has also been filed.

(2.) RESPONDENT No. 1/Complainant filed a consumer complaint against Petitioner as well as Respondent No. 2/Opposite Party No. 1, on the allegations that petitioner has not delivered the medical report entrusted to it for delivery. Thus, there is deficiency on the part of the petitioner.

(3.) CONSUMER complaint was contested by the petitioner.