M.R. SAIFI Vs. AMIT PANDEY

JUDGEMENT

(1.) This appeal under Sec. 19 of the Consumer Protection Act, 1986 (in short, 'the Act') challenges the order dtd. 4/1/2017 passed by the Uttar Pradesh State Consumer Disputes Redressal Commission, Lucknow (in short, 'the State Commission') in CC no. 9 of 2013, partly allowing the complaint and directing the opposite party/ appellant to pay Rs.13,88,000.00 with simple interest @ 9% per annum from the date of filing of the complaint till the date of payment along with Rs.1.00 lakh towards financial loss and Rs.5.00 lakh towards litigation expenses within two months of the date of the order, failing which the entire amount would be payable with interest @ 12% per annum.

(2.) The appellant is before this Commission praying to set aside the impugned order, to dismiss the complaint and to pass such other order(s) as deemed fit and proper in the facts and circumstances of the case.

(3.) The delay of 26 days in filing of this appeal has been prayed to be condoned vide IA no. 3284 of 2017 on the ground that it took the appellant some time to locate a suitable counsel in Delhi for filing the appeal since they are based at Lucknow. For the reason mentioned in the IA and in the interest of justice, the delay of 26 day is condoned.