OM PRAKASH Vs. BRANCH MANAGER ANNAGRAN FINANCE LTD

JUDGEMENT

(1.) THE present revision petition has been filed against the order dated 11th January 2012 of the Uttar Pradesh State Consumer Disputes Redressal Commission, Lucknow (the "State Commission ") in appeal no. 1316 of 2010.

(2.) THE brief facts of the complaint as per the petitioner are as follows: The respondents approached the petitioner 's wife Smt Jageshwari Devi, 227/288 but 288/240/1 Laxmi Sadan, Arya Nagar, Lucknow 226 004 (Uttar Pradesh) and got deposited amount and issued a letter as detailed below:

(3.) THE respondents failed to pay back the amount as per promise letter. The correspondence and personal approach at the local office at Lucknow with the respondents, application sent registered A/D letter under RTI Act, 2005 enclosing Indian Postal Order no. 57 E 74 8949 on 06.05.2009 but the respondent did not acknowledge the letter and also did not care to give any information till date. A complaint was filed with a delay of more than 10 years. The reasons given in the application for condonation of delay to the District Consumer Disputes Redressal Forum - I, Lucknow (the 'District Forum) are as follows: