SANDIP NARAYAN ROYCHOWDHURY Vs. SEEMA CONSTRUCTIONS

JUDGEMENT

(1.) Learned counsel for the parties present. Arguments heard.

(2.) There is delay of 210 days in filing this revision petition.

(3.) We have perused the application for condonation of delay. The State Commission decided this case on 17.1.2013. According to the petitioner/complainant, he himself received the copy on 30.1.2013 meaning thereby that he could have filed the revision petition by 30th April, 2013. However, in between complainant's father fell sick. His father is a heart patient and a pacemaker had to be implanted and his father was discharged from the hospital on 31.1.2013. He was again hospitalized from 25.3.2013 to 27.3.2013. This ailment happened during the above said 90 days. The delay of 210 days was not explained specifically. However, it is stated that he was the only son, he had to look after his father and some documents were to be obtained. However, in the peculiar facts and circumstances and keeping in view that the father of the petitioner was lying sick, we condone the delay subject to payment of Rs.10,000/- as costs, which be paid to opposite party.