SR SUPDT OF POST OFFICES Vs. GANGA BAI

JUDGEMENT

(1.) Heard the Learned Counsel for the parties and perused the impugned order dated 29.11.2017, passed by the Chhattisgarh State Consumer Disputes Redressal Commission, Pandri, Raipur (hereinafter referred to as the State Commission), whereby the Application, filed under Sec. 5 of the Limitation Act, seeking condonation of delay in filing the Appeal, was dismissed on the ground that the explanation submitted was not satisfactory.

(2.) Learned Counsel for the Petitioner submitted that even though there was a delay of 41 days in filing the Appeal, the delay was satisfactorily explained and a liberal approach should have been taken in view of the decisions of the Honourable Supreme Court in G. Ramegowda, Major And Ors. Vs. Special Land Acquisition Oficer, Bangalore, 1988 2 SCC 142 and State of Nagaland Vs. Lipok AO And Ors., 2005 3 SCC 752.

(3.) There cannot be any dispute that while considering the Application, seeking condonation of delay, filed by the Appellant or the Revision Petition or any other person, whether they are Individuals, Firms, Private Limited Companies, Public Limited Companies, Public Sector Undertakings, Statutory Corporations, Government Departments, State/Central Government etc., a liberal view has to be taken but that has to be considered in view of the grounds given for condonation of delay.