SUNIL KUMAR CHADDA Vs. AIR INDIA LTD

JUDGEMENT

(1.) It is an application for condonation of delay of 630 days in filing the appeal against the order dated February 1, 2001 of District Consumer Disputes Redressal Forum, Jalandhar (hereinafter called the "district Forum" ).

(2.) Ground taken in the application for condonation of delay is that mother of the appellant-applicant had received copy of the impugned order, but she being an old lady forgot to tell the appellant-applicant about its receipt, and it was only on December 15, 2002 when she had opened an old almirah to take out certain old property documents, she found the copy of the impugned order and informed the appellant-applicant on telephone regarding the receipt of the impugned order.

(3.) No affidavit of the mother of the appellant-applicant is even filed in support this application. It is not mentioned in the application as to how old the mother of the appellant-applicant was. It is also not stated in application as to when the copy of the impugned order was received by the mother of the appellant-applicant and when it was misplaced. Only vague averments have been made in the application. It can be presumed that the mother of the appellant-applicant had received the copy of the impugned order dated February 1, 2001 within a reasonable time. No effort is shown to have been made by the appellant-applicant to enquire from her mother or from any other source as to what was the condition of his case pending before the District Forum with regard to its decision. The ground for condonation of delay seems to have been cooked up.