AIR 1999 SUPREME COURT 3243 ::1999 AIR SCW 3216 ::1999 (4) Arbi LR 364 ::1999 (4) Com LJ 32 SC ::1999 (7) ADSC 843 ::(2000) 1 MahLR 186 ::1999 (2) UJ (SC) 1394 ::1999 UJ(SC) 2 1394 ::(1999) 4 ArbiLR 364 ::(1999) 35 CorLA 88 ::(2000) 1 CivLJ 400 ::1999 (6) SCC 627 ::(1999) 4 RecCivR 151 ::(1999) 5 Scale 168 ::2000 (124) Pun LR 398 ::1999 (37) All LR 324 ::(1999) 3 AndhWR 138 ::1999 (4) All WC 3354 ::1999 (3) CPR 67 ::1999 (2) CPJ 41 ::2001 (104) Com Cas 14 ::(2000) 1 ICC 731 ::(2000) 1 Mad LJ 55 ::2000 (2) MadLW 133 ::(2000) 1 Pun LR 398 ::1999 (3) LandLR 313 ::(1999) 7 Supreme 379 ::(1999) 5 AndhLD 105 ::1999 (9) SRJ 172 ::(1999) 6 JT 238 (SC) ::1999 (6) JT 238

Supreme Court Of India

Hon'ble Judge(s): S. Saghir Ahmad, R. P. Sethi , JJ

Consumer Protection Act (68 of 1986) , S.24A— Proceedings under Act - No period of limitation prescribed before insertion of S. 24-A in 1993 - Provisions of Limitation Act 1963, cannot be applied. Limitation Act (36 of 1963) , S.1— No period of limitation had been prescribed in the Act before insertion of Section 24-A vide amendment made w.e.f. 18-6-1993. S. 24-A of the Act, for the first time, prescribed that the @page-SC3244 District Forum, the State Commission or the National Commission shall not admit a complaint unless the same was filed within two years from the date on which the cause of action arose. Sub-sec. (2) of S. 24-A authorises the Commission to entertain complaint even after the period of limitation on the existence of sufficient cause for not filing the complaint within the statutory period by recording its reasons for condoning the delay. The Limitation Act does not extinguish a right but only bars the remedy after a prescribed period of limitation. S. 2(j) of the Limitation Act defines the "period of limitation" to mean the period of limitation prescribed for any suit, appeal or application by the Schedule attached to the Limitation Act and "prescribed period" means the period of limitation computed in accordance with the provisions of the Act. It is not the case of the appellants that complaint....