DELHI DEVELOPMENT AUTHORITY Vs. R.K. MEENA

JUDGEMENT

(1.) AGGRIEVED and dissatisfied by the order of the Delhi State Consumer Disputes Redressal Commission (in short the "State Commission") dated 11th July, 2008 in Complaint No. C 173 of 2002, the Delhi Development Authority, the opposite party before the State Commission has filed this appeal as the State Commission had awarded compensation of Rs. 1.00 lakh, besides Rs. 10,000 as cost for not handing over the possession of the flat in time in spite of having received the entire amount. The State Commission has also awarded 9% interest on the entire consideration amount from the last date of deposit till the date of possession.

(2.) THIS appeal has been filed with a delay of more than 80 days. The appellant has filed an application for condonation of delay wherein it has been stated that the appeal has been filed with a delay of only 22 days. The reasons given for the delay is explained in paras 3, 4 and 5 of the application, which reads as follows:

(3.) THE State Commission had announced its judgment on 11th July, 2008 and the certified copy was given to the DDA on 6th August, 2008, as can be seen from the seal on the last page of the State Commission's order. Further, the appeal was filed only on 24th November, 2008, deducting 30 days which is the prescribed limit of filing the appeal, and, there is a delay of more than 80 days in filing this appeal for which no convincing reason has been given.