POST MASTER HEAD POST OFFICE, DURG, TEHSIL AND DISTRICT-DURG CHHATTISGARH Vs. BALRAM SINGH PATEL INARAM LODHI

JUDGEMENT

(1.) This revision is directed against the order of the State Commission Chhattisgarh dated 12.09.2017 in First Appeal No. FA/2016/606. The revision, however, has been filed after the expiry of 90 days period of limitation with a delay of 39 days. The petitioner has, therefore, moved an application for condonation of delay.

(2.) Before adverting to the application for condonation of delay, it would be appropriate to spell out the basic facts giving rise to this revision petition.

(3.) Complainant Balram Singh Patel filed a consumer complaint against the opposite party alleging deficiency in service i.e. failure of the opposite party to deliver to him the AD card in respect of registered AD communication sent to Secretary, Gram Panchayat. The complaint was resisted by the opposite party by denying the allegations of deficiency in service. It was pleaded in the written statement that postal article has been delivered to the addressee.