BHUPENDRA JANG BAHADUR GURNA Vs. REGIONAL MANAGER

JUDGEMENT

(1.) THIS appeal arises out of the order dated 27th November, 1992 of the State Commission, Bihar dismissing the complaint.

(2.) THE appellant has filed this appeal after a delay of 49 days. But, it is accompanied by an application for condonation of delay. The grounds for condonation are given in para 3 of the application supported by an affidavit. No written reply or opposition has been filed by the respondents. The facts stated in the application disclose, in our opinion, sufficient cause for the condonation of delay in filing the appeal which is entertained.

(3.) THE State Commission upheld both the preliminary objections. The State Commission also went into the merits of the complaint and appraised and evaluated the evidence on the record as to whether there was any manufacturing defect in the tractor or whether it was of substandard quality. The State Commission rejected the testimony of the complainant and his witnesses as to the manufacturing defects and dismissed the complaint.