National Consumer Disputes Redressal Commission (NCDRC): A Division Bench of S.M. Kantikar, Dinesh Singh, Members, dismissed a revision petition filed against the order of the State Commission whereby the appeal of appellants was dismissed on the ground of merits as well as delay.
The main issue that arose before the Commission was whether the appeal was maintainable under Section 21(b) of the Consumer Protection Act, 1986 (COPRA).
The Commission observed that the order passed by the state commission was well-appraised and well-reasoned. The state commission did not find just and reasonable cause for the delay in filing the appeal and the same was written in the order in a proper manner. The appellant had caused an unreasonable delay of 221 days in filing the appeal before the state commission. Further, the order of the state commission also states that the appellants did not approach the forum with clean hands. The Commission also observed that in order to exercise revisional jurisdiction under Section 21(b) of the COPRA, there must be a jurisdictional error or legal principle ignored or material irregularity in the order of the lower forum.
The Commission held that in the instant case the order passed by the state commission did not suffer from any form of irregularity as required under Section 21(b) of the COPRA. Resultantly, no interference by the Commission was required and hence the revision petition was dismissed by the Commission. [Agarwal Packers & Movers DRS Group v. Dibeyendu Pal, 2018 SCC OnLine NCDRC 418, order dated 01-11-2018]