SOFTWARE ENGINEERS EMPLOYEES HOUSING AND WELFARE ASSOCIATION AND ANR. FLAT NO Vs. SRINIVAS PUDU S/O P.CHENNA RAYUDU, R/I FLAT NO

JUDGEMENT

(1.) - This revision petition is directed against the order of the State Commission dated 15.9.2014 whereby the appeal filed by the respondent/complainant was allowed and the petitioners were directed to refund a sum of Rs. 7 lakhs to the complainant along with interest @ 9% p.a. Since there is a delay of 215 days in filing the revision petition, I.A. No 5487 of 2015 seeking condonation of the said delay has been filed. The application seeking condonation of delay in filing the revision petition has been opposed by the respondent/complainant.

(2.) I have heard the learned counsel for the parties.

(3.) The application dated 14.3.2016 to the extent it explains the delay in filing the revision petition, reads as under:-