SENIOR SUPERINTENDENT OF POST OFFICES Vs. KAMDEO PRASAD ROY

JUDGEMENT

(1.) THIS appeal is directed against order dated 19.12.2007, passed by District Consumer Disputes Redressal Forum, Dumka, in Consumer Complaint No. 6 of 2007. By the impugned order opposite party -appellant was directed to pay a sum of Rs. 5,000.00 as compensation to the respondent complainant within one month from the date of receipt or production of the order.

(2.) IN spite of notice having been served upon the respondent and granting sufficient time for appearance, none appeared on his behalf. Accordingly, we have heard Counsel for the appellant and perused the materials on record, including the order under challenge and this appeal is being disposed of after going through the materials on record.

(3.) THIS appeal is time barred. As per office report, from the date of impugned order limitation for filing appeal expired on 10.1.2008, whereas it was filed on 14.2.2008. Delay in filing appeal has been explained in a separate petition, filed under Rule 8(4) of the State Rules, wherein, it is stated that free copy of the impugned order was prepared/forwarded on 7.1.2008 and received by the appellant's Counsel later on. Thereafter, some time was consumed in official formalities for obtaining sanction and approval for filing appeal. These statements remained uncontroverted. Hence, the delay is condoned.