HAWKINS COOKERS LTD THROUGH MANAGER Vs. DWARIKANATH BARANWAL & ANR S/O LT VRINDAWAN BARANWAL; JAYASWAL ENTERPRISES THROUGH PROPRIETOR

JUDGEMENT

(1.) This revision is directed against the order of the State Commission dated 10.3.2017 in first appeal No.1249/2015 whereby the State Commission dismissed the appeal preferred by the petitioner/opposite party against the order of the District Forum, Varanasi.

(2.) The appeal, however, has been filed after the expiry of period of limitation with a delay of 47 days. The petitioner has moved IA/11640/2017 for condonation of delay in filing of the revision petition.

(3.) Before adverting to the submissions of the petitioner it is pertinent to note that consumer compliant in this case was filed way back in 2013 in relation to the failure of the opposite party to replace the defective pressure cooker sold to the complainant.