P.N. RAMKRISHNAN NO. 9, SABARI NAGAR, PODANUR, COIMBATORE Vs. GENERAL MANAGER, HOUSING DEVELOPMENT FINANCE CORPORATION 31

JUDGEMENT

(1.) This Revision Petition, under section 21(b) of the Consumer Protection Act, 1986 (for short "the Act), has been filed by the Complainant, against the order dated 15.02.2011, passed by the Tamilnadu State Consumer Disputes Redressal Commission at Chennai (for short "the State Commission) in First Appeal No.38 of 2008. By the impugned order, the State Commission has allowed the Appeal, preferred by the Respondent herein, the sole Opposite Party in the Complaint, and set aside the order dated 27.09.2007, passed by the District Consumer Disputes Redressal Forum at Coimbatore (for short "the District Forum) in Complaint Case No. 61 of 2007. By the said order, the District Forum, while holding that there was deficiency in service on the part of the Respondent in not returning the sale deed dated 11.11.1983, which had been pledged with it as collateral security against the loan taken by the Complainant, had allowed the Complaint and consequently directed it to trace and handover the said sale deed to the Complainant or otherwise pay to him a sum of Rs.2000.00 as compensation, Rs.5000.00 towards mental agony and Rs.1000.00 as litigation costs.

(2.) Now, on dismissal of his Complaint by the State Commission in the Appeal, preferred by the Respondent, the Complainant is before us in this Revision Petition.

(3.) It is pointed out by the Office that this Revision Petition is barred by limitation, inasmuch as there is a delay of 1633 days in filing the same. An Application, praying for condonation of the said delay, has been filed along with the Revision Petition. In paragraph-3 of the said Application, the Petitioner has furnished the following explanation: