SWISS INTERNATIONAL AIRLINES LTD. Vs. JITENDER MOHAN BHASIN

JUDGEMENT

(1.) THIS appeal is directed against the order dated 22.7.2009 passed by the District Consumer Forum, New Delhi in Complaint Case No. 1418/03 wherein the District Forum directed the Appellant Respondent to refund Rs. 85,300 to the Complainants, Rs. 50,000 to each of four Complainants on account of mental agony and harassment and deficiency of service and Rs. 10,000 to each of four Complainants towards cost of litigation.

(2.) ALONG with the appeal, an application under Section 15 of the Consumer Protection Act for condonation of delay has also been filed.

(3.) ACCORDING to the appellant himself, there is a delay of 244 days in filing the appeal. The only explanation for such a long delay is given by the Appellant Counsel is that the earlier Counsel for the Appellant have assured that he will file the appeal within the limitation but he failed to do so. After waiting for a long time for the reply of the earlier Counsel, the Appellant approached the present Counsel to file this appeal that is the reason that the appeal was not filed within prescribed limit.