INDIAN OVERSEAS BANK Vs. S X J VASAN

JUDGEMENT

(1.) Heard Mr. Arvind Srevastava, Advocate, for S.X.J. Vasan and Ms. Akansha Rathore, Advocate, for Indian Overseas Bank.

(2.) Above appeals have been filed against the order of Tamil Nadu State Consumer Disputes Redressal Commission, Chennai, dtd. 13/1/2022, passed in Consumer Complaint No.175 of 2017, whereby State Commission has partly allowed the complaint and directed Indian Overseas Bank to pay Rs.500000.00 as compensation, for wrongful dishonour of the cheque of the complainant.

(3.) The office has reported 8 days delay in filing FA/179/2022, which was filed on 21/3/2022 and 187 days delay in filing FA/618/2022, which was filed on 18/8/2022. The appellants in FA/618/2022 have filed IA/7813/2022, for condoning the delay in filing the appeal, in which, it has been stated that due to third wave of Covid-19, the appeal could not be filed within time. As Supreme Court in Suo Moto Writ Petition No.3 of 2020, waived the limitation up to 30/5/2022, due to Covid-19 and consequent lock-down, as such, limitation has to be counted from 31/5/2022. After excluding 45 days period, there is delay of 34 days. In view of the cross-appeal, IA/7813/2022 is allowed and delay in filing FA/618/2022 is condoned.