PUNEET BHALLA Vs. SHER MOHD

JUDGEMENT

(1.) This Revision Petition is directed against the order of the State Commission dated 03.01.2019 whereby the appeal preferred by the petitioner against the order of the District Forum dated 13.09.2013 was dismissed as barred by limitation, there being delay of as much as 1082 days in filing the said appeal.

(2.) The application which the petitioner had filed before the State Commission seeking condonation of delay in filing the appeal, to the extent it is relevant, reads as under:

(3.) It would thus be seen that the specific case of the petitioner was that he was not at all aware of the proceedings instituted by the complainant till 26.09.2019 when he came to know about the attachment of his property on the directions of the District Forum.