VED PARKASH Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) VED Parkash appellant had filed a complaint (C.D. No.188 of 2003) in the learned District Consumer Disputes Redressal Forum, Ferozepur (in short œDistrict Forum ). It was contested by the respondents on the ground of limitation besides pleading other grounds. The said complaint was dismissed by the learned District Forum vide impugned order dated 22.8.2003 on the ground of limitation.

(2.) HENCE the present appeal.

(3.) THE submission of the learned counsel for the appellant was that since the appellant was pursuing his remedy in a different Forum, therefore, the period spent in the aforesaid District Forum needs to be condoned and the complaint needs to be decided on merit.