NORTH WEST RAILWAY AND ANR. Vs. KRISHNA GOYAL

JUDGEMENT

(1.) This revision petition is being filed by the North West Railway and Ors. against the order dated 4.1.2008 in First Appeal No. 1071 of 2005 passed by the State Consumer Disputes Redressal Commission, Rajasthan partly modifying the order of the District Forum, limiting the amount of compensation to Rs. 12,674.

(2.) This revision petition is being filed after a delay of 82 days and application for condonation of delay was filed subsequently. The grounds given in the application for condonation of delay are in a similar fashion as are usually given without any specific reasons thereto and we are not satisfied, as they are not justifiable grounds.

(3.) All the same, we have gone through the orders of the lower Fora and heard the learned Counsel for the petitioner on merits.