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 -08 -2010, passed by the District Consumer Redressal Forum (North -East), Nand Nagri, Delhi whereby the Ld. District Forum allowed the complaint of the Complainant and directed that the OPs - I, II, III & IV to jointly or severally pay to the complainant Rs.20,000/ - alongwith interest as per post office rules till payment and further the OPs - I, II, III & 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.) THE applicant submitted in his application that the certified copy of the order 31 -08 -2010 was received on 04 -10 -2010. Thereafter file was sent to the Government for its approval to file the appeal and the Government Counsel was nominated on 15 -04 -2011. After that the matter was discussed and the required documents/information was furnished to him and then the Government Counsel drafted the appeal, therefore there has been a delay of 247 days in filing this appeal.