REGIONAL DIRECTOR NATIONAL SAVINGS Vs. KIRTI

JUDGEMENT

(1.) THIS is an appeal under Section 15 of the Consumer Protection Act, 1986 directed against the order dated 31.8.2010, passed by the District Consumer Redressal Forum (North -East), Nand Nagri, Delhi whereby the learned District Forum allowed the complaint of the Complainant and directed that the OPs I, II, III and IV to jointly o severally pay to the complainant Rs. 20,000 alongwith interest as per post office rules till payment and further the OPs I, II, III and IV are directed to pay Rs.3,000 as compensation and Rs.1,000 as cost of litigation to the Complainant.

(2.) THE appeal is accompanied by an application for condonation of the delay of 247 days in filing the appeal.

(3.) WE have heard Mr. Anmol, Counsel for Appellant and Mr. Sandip Dahiya, Proxy Advocate for Mr. S.D. Dixit, Counsel for Respondent and perused the application.