ANIL KUMAR SHARMA Vs. REGIONAL MANAGER

JUDGEMENT

(1.) For the reasons cited in the Affidavit, the delay of 81 and 63 days in filing these Revision Petitions No. 3467 and 3468 of 2017, respectively is hereby condoned.

(2.) Challenge in these Revision Petitions under Sec. 21(b) of the Consumer Protection Act, 1986 (in short "the Act") is to the common order dated 28.04.2017 in FAIA No. 367 of 2017 in FASR. No. 1070 of 2017 and FAIA No. 369 of 2017 in FASR. No. 1068 of 2017, passed by the Telangana State Consumer Disputes Redressal Commission, Hyderababd (for short "the State Commission"). By the impugned order, the State Commission has dismissed the Appeals on the ground of limitation against the orders of the District Consumer Disputes Redressal Forum-I, Hyderabad (for short "the District Forum"). The District Forum has partly allowed the Complaint directing the third and fourth Opposite Parties jointly and severally to refund Rs. 2,50,000.00 with interest @ 9% p.a. from the date of order till the date of realization and dismissed the Complaint against the second and third Opposite Parties.

(3.) For the sake of convenience, Revision Petition No. 3466 of 2017 is being taken as the lead case and both these Revision Petitions are being disposed of by a common order.