(1.) This revision has been filed against the order of the State Commission, Madhya Pradesh dated 12.1.2016 vide which the State Commission partly allowed the appeal of the respondent/complainant and directed the petitioner/opposite party to pay to the complainant a sum of Rs.5,000/- as compensation besides the cost of litigation Rs.3,000/-.
(2.) The opposite party instead of complying with the aforesaid order awarding petty amount of compensation has preferred to file this revision petition. The revision petition, however, has been filed after the expiry of 30 days period of limitation with a delay of 132 days as per the petitioner (136 days as per the computation done by the Registry). The petitioner has therefore moved IA/8344/2016 seeking condonation of delay. Only explanation for delay given in the application is bureaucratic/administrative delays in seeking permission to file the revision petition. Aforesaid explanation to our mind is not satisfactory.
(3.) Hon'ble Supreme Court in Post Master General and others vs. Living Media India Ltd. and another (2012) 3 Supreme Court Cases 563 has held: