SRK CONSTRUCTIONS & 2 ANR Vs. B SUKUMARAN

JUDGEMENT

(1.) Appellants / Opposite Parties No. 1 and 2 have filed this appeal against impugned order dated 29.05.2015, passed by Kerala State Consumer Disputes Redressal Commission, Vazhuthacadu, Thiruvananthapuram (for short, 'State Commission', vide which Consumer Complaint filed by Respondent no. 1 / Complainant was allowed.

(2.) Alongwith present appeal, an application seeking condonation of delay of 85 days has been filed.

(3.) As per application for condonation of delay, copy of impugned order was delivered to the appellants on 06.08.2015. The present appeal has been filed only on 30.11.2015. The grounds on which condonation of delay has been sought, are reproduced as under;