P K CONSTRUCTIONS BABURAO BHASKAR PANICKER Vs. SANGITA RAJENDRA SANGEKAR & ANR; PRASHANT RAJENDRA SANGEKAR

JUDGEMENT

(1.) The petitioner had offered settlement in the said revision petition and they are willing to pay Rs.1,20,000/- along with interest @ 6% per annum which they have agreed to increase it from 6% to 9% per annum. The respondent is not willing to settle the matter.

(2.) In the order dated 15.06.2015, the State Commission has noted as under:

(3.) Counsel for the petitioner has stated that the notice was sent to a wrong address and hence received back as 'unclaimed' and allowed the delay application on this grounds. Thereafter, they have passed an order dated 03.08.2015 without giving an opportunity to the petitioner to present their case.