SATARUPA GAS SERVICE Vs. SAMAR DAS GUPTA

JUDGEMENT

(1.) THE present Appeal has been directed against the judgement and order dt. 25.8.09 passed by the Ld. District Consumer Forum, Nadia, in C.F. Case No. CC/09/30 wherein the Ld. District Forum allowed the complaint case on contest against the OP No. 1 and ex parte against OP Nos. 2 & 3 with cost of Rs. 2,000/ - only to be borne by OP No. 1 alone, along with compensation amount of Rs. 20,000/ - i.d. interest @ 9% p.a.

(2.) THE complainant/Respondent No. 1's case before the Ld. District Forum, in brief, was that the complainant previously was a consumer under OP No. 2 in respect of LPG Gas Connection. The complainant on being transferred to Krishnagar from Sainthia, Birbhum, submitted transfer voucher before OP No. 1 with a request to issue gas cylinder in his favour. The OP No. 1 did not accommodate the complainant in the matter of supplying the gas cylinder on the plea that the amount mentioned in the transfer voucher did not match with the amount from computer output in this regard and in the process asked the complainant to rectify the amount wherefrom the transfer voucher was granted. On being so asked the complainant had been to the Ops who had granted the transfer voucher and was informed that there was nothing wrong in the said transfer voucher and the conduct of the OP No. 1 was nothing but harassing in nature. Inspite of repeated requests and demands the OP No. 1 did not deliver the gas cylinder to the complainant resulting in great inconvenience to the complainant. Being aggrieved and dissatisfied with such acts on part of the OP No. 1 the complainant preferred the consumer complaint for proper redresal.

(3.) THE OP No. 1 contested the case by filing written version thereby denying all the material allegations of the complaint contending inter alia that the OP had nothing to do in this regard as it had to abide by the guidelines of its company under which it was a dealer. According to the OP, it was always ready and willing to accommodate the complainant if the complainant would rectify the mistake incorporated in the transfer voucher. As per the OP, the rate as supplied by the company, which was loaded in the computer, did not tally with the amount mentioned in the transfer voucher in question and it was not in a position to supply the gas cylinder to the complainant and accordingly prayed for dismissal of the complaint.