PREMIER GAS SERVICE Vs. RAJESHWARI TRIPATHI

JUDGEMENT

(1.) THIS appeal is directed against the order dated 16.9.2010 rendered by the District Consumer Disputes Redressal Forum -II, U.T., Chandigarh (hereinafter referred to as District Forum) vide which the OP (now appellant) was directed to issue a second gas cylinder to the complainant (now respondent) on payment, as per norms and, to pay a sum of Rs.2,000/ - to the complainant as compensation for the deficiency in service. It was further directed that in case the amount of compensation was not paid within thirty days, the amount shall be paid with interest @ 12% per annum from the date of the order till actual payment.

(2.) THE complainant is a consumer of the OP vide consumer No.633733. She made a booking for the supply of a filled gas cylinder with the OP on 28.4.2010. She made many requests, for the delivery of the filled gas cylinder, but to no avail. It was stated that the complainant was having only one gas cylinder, and, as soon as the same finished, on account of non supply of a newly filled gas cylinder, she felt harassed. When the grievance of the complainant was not redressed by the OP, left with no alternative, she filed a complaint under the Consumer Protection Act, 1986.

(3.) NONE put in appearance, on behalf of the OP, despite due service and, as such, it was proceeded against exparte.