LACHHOO @ LAXMINARAYAN Vs. VERMA WATCH HOUSE

JUDGEMENT

(1.) By way of present petition, Petitioner/Complainant has challenged impugned order dated 6.2.2014 passed by Chhattigarh State Commission, Raipur (for short, 'State Commission'), vide which appeal filed by the petitioner was dismissed on the ground of condonation of delay.

(2.) Present petition has been sent by post by the petitioner and was received in the Registry on 20.5.2014. Since petition was defective, petitioner was given opportunity to cure the defects, within four weeks. Later on, petitioner has cured the defects, except that he has not filed the translation of one page. However, petitioner has not appeared till date in person before this Commission. Thus, petition was dismissed in default on 18.5.2015. Thereafter, petitioner sent an application by post for restoration of the petition, which has since been restored vide order dated 31.7.2015. Alongwith restoration application, petitioner sent a detailed affidavit stating, that this forum may decide the case on merits.

(3.) I have perused the record of this case.