On 10.04.2015, the applicant/appellant has moved an application, for placing on record, copy of the Criminal Miscellaneous (CRM) No.20683-684-685 of 2013 alongwith annexures attached to it, obtained from Honble Punjab and Haryana High Court, Chandigarh, on the ground, that the same are essential for the just decision of appeal.
Arguments were heard, on the application at the preliminary stage.2.
It may be stated here, that the document and the annexures, sought to be placed, on record,3.
by way of additional evidence, were very much, in the knowledge of the appellant/complainant, when he was leading evidence, in the District Forum. In case, at this stage, the application for placing, on record, the documents, aforesaid, by way of additional evidence, is allowed, that will delay the disposal of appeal, thereby defeating the very purpose of the provisions of Section 13 (3A), of the Consumer Protection Act, 1986, stipulating the specific time, for the disposal of Consumer Disputes. Thus, there is no justification, whatsoever, to allow the application, for placing, on record, the aforesaid documents, by way of additional evidence, at this stage. The application is accordingly dismissed.
Arguments on the application for condonation of delay as also in the main appeal, already heard.
Vide our detailed order of the even date, recorded separately, the application for condonation of delay has been dismissed being devoid of merit. Consequently, the appeal has been dismissed being barred by time, with no order as to costs.
Certified copies of the order be sent to the parties free of charge.
Sd/- Sd/- Sd/- (DEV RAJ) MEMBER (JUSTICE SHAM SUNDER (RETD.)) PRESIDENT (PADMA PANDEY) MEMBER
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