CLASSIC MOT Vs. A P KHURANA

JUDGEMENT

(1.) This appeal has been filed by the O. P. against the order of the District Forum (D. F.) dated 9.8.93. It is not accompanied by a certified copy of the order of the D. F. It has been specifically provided in the Delhi Consumer Protection Rules that the memorandum of appeal should be accompanied by a certified copy of the order of the D. F. As the certified copy has not been filed by the appellant with the memorandum of appeal, the appeal is no appeal in the eye of law and liable to be dismissed on this short ground.

(2.) Faced with this situation, the agent for the appellant sought to produce the certified copy of the order dated 9.6.93 before the Commission. If the certified copy is taken on the record the appeal will be deemed to be presented today. It has now become barred by limitation. Consequently we dismiss the appeal, but leave the parties to bear their own costs.