Section 24 in The Consumer Protection (Amendment) Act, 2002
24. Insertion of new section 27A.-
After section 27 of the principal Act, the following section shall be inserted, namely:-27A. Appeal against order passed under section 27.- (1)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974 ), an appeal under section 27, both on facts and on law, shall lie from-(a)the order made by the District Forum to the State Commission;(b)the order made by the State Commission to the National Commission; and(c)the order made by the National Commission to the Supreme Court.(2)Except as aforesaid, no appeal shall lie to any court from any order of a District Forum or a State Commission or the National Commission.(3)Every appeal under this section shall be preferred within a period of thirty days from the date of an order of a District Forum or a State Commission or, as the case may be, the National Commission:Provided that the State Commission or the National Commission or the Supreme Court, as the case may be, may entertain an appeal after the expiry of the said period of thirty days, if, it is satisfied that the appellant had sufficient cause for not prefer ing the appeal within the period of thirty days.
