UNION OF INDIA Vs. SUDHA PAREEK

JUDGEMENT

(1.) THERE has been a delay of 56 days in filing this appeal. After consideration we condone this delay.

(2.) THIS is an appeal against the order of the 9th of October, 1991 by the State Commission of Rajasthan in Complaint No. 99 of 1990 on its file.

(3.) THE Appellant has challenged the order of the State Commission on the ground that the compliant before the State Commission was hopelessly time barred, that there was no lapse on its part in providing the telephone connection and that it was entirely due to the negligence, delay and latches on the part of the Respondent-Complainant that the telephone could not be installed at her residence and that it is beyond the competence of the Consumer Forums under the Consumer Protection Act to give a direction to provide a telephone connection to the Respondent-Complainant.