G J RANGASWAMY Vs. OPPOSITE PARTIES BEFORE THE DF

JUDGEMENT

(1.) THIS appeal is filed under Section 15 of the C.P Act, 1986 by the appellants/complainants not being fully satisfied with the order dated 27.06.2011 passed by the DF, Hassan in Complaint No. 9/2011 whereby the complaint filed by the appellant came to be allowed directing the respondent/OP 1 to pay a sum of Rs. 20,000/ - as compensation and litigation expenses of Rs. 1,000/ - within one month, failing which respondents/OPs are liable to pay interest at the rate of 10% p.a till realization. Complaint filed against OP 2 came to be dismissed. Therefore, they have come up with this appeal on various grounds.

(2.) ALONG with this appeal an application under Section 5 of the Limitation Act came to be filed with a prayer to condone the delay of 65 days supported by an affidavit of appellant No.1 explaining the delay caused.

(3.) WE have heard the arguments of the learned counsel for the appellants and perused the records. In view of the above said facts, the point that arises for our consideration is: