VEERA SHEKAR Vs. HEMALATHA

JUDGEMENT

(1.) This First Appeal No.1612 of 2018 has been filed with a delay of 238 days against the impugned order of the Tamilnadu State Consumer Disputes Redressal Commission, Chennai (for short, 'State Commission') dated 20.10.2017. Vide this order, the State Commission, in C.C. No.73 of 2011 had allowed the complaint partly and directed the appellants no.1 to 3 /OPs (hereinafter 'OPs'), jointly and severally, as below:

(2.) Instead of complying with the order of the State Commission, which by any standard was very reasonable, in the facts of the case, the OPs have chosen to file this appeal, with a delay of 238 days as per the Registry and 229 as per their application for condonation of delay.

(3.) This appeal was filed on 10.09.2018. The reasons to explain the delay as in the application for delay are: