S R RAMESH BABU Vs. FEDERAL BANK LTD

JUDGEMENT

(1.) The petitioner filed a complaint before the District Consumer Disputes Redressal Forum, Madurai against the Federal Bank Ltd. and one of its Branch Manager. The said complaint was dismissed by the District Forum vide its order dated 24.09.2010. Being aggrieved from dismissal of his complaint, the petitioner preferred an appeal before the Tamilnadu State Consumer Disputes Redressal Commission, Madurai Bench. The said appeal was not presented in person but was sent by post on 17.11.2000. The appeal reached the State Commission on 24.11.2000. On scrutiny, certain defects were found in the appeal and therefore it was returned for rectification on 29.11.2000. However, the petitioner did not bother to inquire about the fate of his appeal for about 2 years and 8 months. It was only on 20.07.2013 that he sent a letter to the State Commission, inquiring about the status of the appeal, which he had sent by post. The State Commission informed him on 14.08.2013 that the appeal had been returned on 29.11.2010, for rectification. The papers were thereafter collected by the petitioner from the State Commission on 30.08.2013 and re-presented on 03.10.2013. The only reason given by the petitioner/complainant for the delay in re-presentation of the appeal was his being engaged in the marriage function of his niece.

(2.) The State Commission, vide its order dated 12.06.2014, held that the delay in representation of the appeal was not justified and accordingly dismissed the petition seeking condonation of delay in refiling the appeal. Being aggrieved, the complainant is before us by way of this revision petition.

(3.) The learned counsel for the petitioner relies upon the order of the Hon'ble Supreme Court dated 07.02.2004, passed in Civil Appeal No. 7582 of 2012, OPG Power Generation P. Ltd. vs. T. Nadu Elect. Board & Ors. A perusal of the aforesaid order would show that in the case before Hon'ble Supreme Court, the appeal was dismissed by the Appellate Tribunal of Electricity solely on account of there being the delay of 165 days in refiling of the appeal. Allowing the appeal, the Hon'ble Apex Court, inter-alia, held as under:-