ANDHRA BANK Vs. ATTALURI TARA RANI

JUDGEMENT

(1.) There was delay of 170 days when the first appeal was filed before the State Commission. The delay has been explained in para 3 of the affidavit filed by Shri S. Babu Rao, which is reproduced as under:

(2.) The petitioner has given a lame excuse in explaining the above said delay. It is clear that free copy of the order was dispatched as per CC on 1.12.2012. There is no allegation that the address mentioned thereon was incorrect. As suggested by learned counsel for the petitioner, it is quite possible that the said letter might have been sent at the alternative address of the said bank.

(3.) We have also seen the order passed by the District Forum. The order was passed in the presence of learned counsel for the petitioner. The relevant portion runs as follows: