(1.) This appeal has been filed by the Opposite-parties against the order of the District Forum, Faridkot dated 11.9.1993 in complaint case No.228/1992. The appellants have also filed an application under the proviso to Sec.15 of the Consumer Protection Act, 1986 (for short 'the Act') for condonation of delay of 18 days in filing the appeal in this Commission. It appears from the record that the application for the certified copy of the impugned order was made on 15.9.1993; copy of the order was ready on 4.11.1993 and the same was obtained on 9.11.1993. Proviso to Sec.15 of the Act reads as under:-
(2.) In our opinion, the delay of 18 days has not at all been accounted for and no sufficient cause has been made for excusing the delay. After expiry of limitation, the applicant is bound to explain the delay in filing the appeal 'day by day'. This the appellants have singly failed to do so. We therefore, dismiss the application under the proviso to Sec.15 of the Act and consequently the appeal is dismissed as barred by time.