T.R. RAMESH Vs. S. SEETHARAMAN

JUDGEMENT

(1.) This First Appeal under Sec. 51 of the Consumer Protection Act, 2019 (in short, 'the State Commission') is directed against the order dtd. 13/12/2021 of the Tamil Nadu State Consumer Disputes Redressal Commission, Circuit Bench, Madurai (in short, 'the State Commission') in CC no.36 of 2018 in disallowing the complaint.

(2.) In the interest of justice, the delay of 34 days in filing the appeal is condoned.

(3.) We have heard the learned counsel for the parties and have carefully perused the material on record.