CHHATTISGARH STATE ELECTRICITY BOARD Vs. DHAN SINGH

JUDGEMENT

(1.) This appeal, under Sec.15 of the Consumer Protection Act, 1986 , is directed against the order dated 27.8.2002 in Complaint Case No.94/2001 by District Consumer Disputes Redressal Forum, Rajnandgaon (hereinafter called the 'district Forum' for short) directing C. S. E. B. to pay the sum of Rs.50,897.00 along with 9% interest as also cost of the complaint.

(2.) As the appeal is time-barred the appellant has filed an application under Sec.15 (2) of the Consumer Protection Act, 1986 for condonation of delay, together with an affidavit of Shri N. J. Prasad, Executive Engineer, C. S. E. B.

(3.) The appeal has been filed on 30.12.2002 against the order dated 27.8.2002. It appears that there is delay of 2 months and 23 days. The appellant has prayed for condoning the delay and the reasons assigned for the same are administrative procedure and necessary sanction required for filing the appeal. It has been averred in the application under Sec.15 (2) that 'the appellant always diligent in processing the case and delay occurs due to administrative process which are good and sufficient ground for condonation of delay. The details of correspondence between the officers of the Board interest have also been mentioned in the aforesaid application and copies of the letters have been filed as Annexure-A5 to Annexure-A10.