MARIANO MATIUS LOBO Vs. SIDDHARTH RAJ ESTATE

JUDGEMENT

(1.) This Appeal under Sec. 19 of the Consumer Protection Act, 1986 (for short the 'Act') assails the order dtd. 24/3/2017 of the Goa State Consumer Disputes Redressal Commission (for short "the State Commission") in Complaint No.16 of 2016 disallowing the same.

(2.) Delay of 69 days in filing of this Appeal was considered in light of the application bearing IA No.10254 of 2017 and in the interest of justice, the delay was condoned.

(3.) We have heard the learned Counsel for the parties and perused the records.