M.AMANULLAKHAN Vs. M.S.BALASUBRAMANIA IYER

JUDGEMENT

(1.) The petitioners/ complainants, aggrieved by the order of the District Forum, in MP.No.27/2009, have preferred this appeal to condone the delay, since the District Forum refused to do so.

(2.) Petitioners/ complainants have filed a case against the opposite party/ respondent/advocate, claiming a sum of Rs.2 lakhs, as damage and compensation, with interest since he had failed to file the case, as instructed by them, though he had collected amounts for court fee and his fees.

(3.) In the said complaint, this petition was failed to condone the delay of 4384 days, invoking the provision of 24(A) of Consumer Protection Act. As if there was no delay and assuming there was delay, that should be condoned.