NAGAR PANCHAYAT, KAILARAS Vs. SHIVRAJ SINGH SIKARVAR

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the order dated 20.06.2012 passed by the M.P. State Consumer Disputes Redressal Commission, Bhopal (in short, 'the State Commission') in Appeal No. 2212/2010 Nagar Panchayat, Kailaras Vs. Shivraj Singh Sikarwar by which, appeal was dismissed as barred by limitation.

(2.) Complainant/respondent filed complaint before District forum. OP contested complaint and learned District Forum by order dated 23.9.2009 allowed complaint and directed OP to pay Rs.50,000/- with interest to the complainant and further directed to pay Rs.1,000/- as compensation and Rs.1,000/- as cost. OP filed appeal along with application for condonation of delay and learned State Commission vide

(3.) Heard learned Counsel for the parties and perused record.