M. THANIKACHALAM J. - (1.) The Revision Petitioner, as second complainant, has filed a complaint before the District Consumer Disputes Redressal Forum, Chennai (North), seeking a direction against the opposite parties for repayment of a sum of Rs.2,62,189/- with interest as if the amount was paid by them excessively for the loan borrowed, in addition, claiming a compensation of Rs.1 lakh. In the month of April 2007, as per the verification available in the copy of the complaint. Even according to the complainant, in moving the Consumer Forum, there is a delay of 2920 days, therefore, they have filed CMP.86/2007 under Section 24-A (2) of the Consumer Protection Act to condone the delay, alleging that due to some intervening proceedings taken by him, as well as the pendency of suits and other related matters, the delay in filing the complaint had occurred and it is neither willful nor wanton, thereby, praying to condone the delay. The opposite parties have opposed the condoning of the delay, by filing a detailed counter affidavit, praying to reject the application.
(2.) The trial Forum by its order dated 15.12.2008, dismissed the petition, concluding, that the delay of 2920 days that is 6 years, cannot be condoned since the explanation offered is not acceptable.
(3.) Aggrieved by the said order, this revision is aimed to up set the same, thereby, condoning the delay, to take the complaint on file.;