ANITA Vs. SHAKUNTALA BANALE

JUDGEMENT

(1.) THIS appeal is filed by the unsuccessful complainant Smt. Anitha challenging the correctness, legality and propriety of the order of dismissal of her complaint dated 25.11.2010 passed by the District Consumer Forum, Gulbarga in Complaint No. 124/2007 on various grounds. The appellant also filed an application under Section 5 of the Limitation Act to condone the delay of 9 days caused in preferring this appeal supported by her affidavit explaining the delay.

(2.) IN pursuance of the notice issued to the respondent, respondent appeared through Counsel and resisted the appeal contending that the DF has rightly dismissed the complaint filed by the appellant/complainant on the ground that the complaint is barred by time. The complaint ought to have been filed within two years from the date of alleged deficiency of service/medical and it does not require any interference from this Commission and prays for dismissal of the appeal.

(3.) THE points for consideration in this appeal are: