LATHA VENUGOPAL Vs. THANKAMMA

JUDGEMENT

(1.) This revision is directed against the order of the Kerala State Consumer Disputes Redressal Commission, Thiruvananthapuram (in short, "the State Commission) dated 29.6.2011 whereby the State Commission modified the order of the District Forum and allowed the appeal with following directions: -

(2.) Revision, however, has been filed after the expiry of period of limitation of 90 days with a delay of 175 days as per the petitioners and 177 days as per the computation done by the registry. The petitioners, therefore, has moved an application for condonation of delay.

(3.) Before adverting to the explanation given by the petitioner for the delay in filing of the revision petition, it is pertinent to note that the District Forum, Ernakulam while holding the petitioners guilty of deficiency in service allowed the complaint and directed the petitioners to pay sum referred to in para-1 of the order to the complainants No.1 to 7 with interest @ 12% from the date of filing of the complaint till payment, besides Rs.350/- as cost of proceedings to each of the complainants. On perusal of the para-1 of the order we find that the petitioners have been directed to pay to the complainant Sri Thankamma Rs.22,000/-, Sri T.D. Babu Rs.17,000/-, Sri Johnson Rs.20,000/-, Sri E.A. Krishnan Rs.23,500/-, Sri Viji Rs.19,000/-, Sri Anni Rs.5,300/- and Sri Aliyar Rs.4,240/-. For the above petty amounts directed to be p aid to the respondents/complainants, revision petition has been preferred.