STANDARD CHARTERED BANK Vs. HIRA LAL YADAV

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against order dated 18-09-2013 passed by the learned State Consumer Disputes Redressal Commission, Delhi (in short, 'the State Commission'), in Appeal No. 717 of 2010 Standard Chartered Bank Vs. Hira Lal Yadav, by which appeal was dismissed as barred by limitation.

(2.) Brief facts of the case are that Complainant/respondent filed complaint against opposite party/appellant before District Forum and learned District Forum vide order dated 19-04-2010 allowed complaint and directed opposite party to refund Rs.99,000/-, the cost of vehicle and to pay Rs.25,000/- as compensation for mental agony. Appeal filed by opposite party was dismissed by learned State vide impugned order against which this revision petition has been filed.

(3.) Heard learned counsel for the parties and perused record.