PRASHANT TANAJI PATANKAR Vs. MALHAR POPATRAO SHINDE

JUDGEMENT

(1.) As per the record Shri Satish K. Kumar, Advocate has filed his Vakalatnama on behalf of the respondent on 23rd October, 2017.

(2.) This appeal is directed against the order of the State Commission, Maharashtra dated 19.6.2017 which reads as under:-

(3.) I have heard learned counsel for the appellant. Learned counsel for the appellant has submitted that failure on the part of the appellant/opposite party to file written version within the permissible period of limitation was unintentional. Actually the appellant was prevented from filing written version within time because he was suffering from joint pain and was confined to bed pursuant to the medical advice. In support of the contention, learned counsel for the appellant has relied upon the medical certificate purported to have been issued by Dr. Suhas Pachapurkar, MBBS, Regd. No.29208. The medical certificate is reproduced as under:-