(1.) THIS appeal has been filed by the appellant (complainant in District Forum) on 16.6.2011 against District Forum order dated 11.5.2011 in complaint case No. 163/2010. We have heard the appeal at the admission stage. Appellant was present during the hearing in person.
(2.) THE appellant's case is that he has cooking gas connection No. 5071 38430 Code No. 7709 of respondent No. 1 M/s. Ashwani Enterprises (Gas Agency) who is distributor of respondent No. 2, Bharat Petroleum Corporation Ltd. The appellant's contention is that he has been facing problem to make booking for supply of gas due to irresponsible and callous behaviour of respondent No. 1 which amounts to serious deficiency in service, and has claimed compensation of Rs. 20 1akh along with litigation cost for harassment, mental tension and agony.
(3.) THE respondent No. 1 filed his reply assailing the complainant's case on two groundsone, that the complainant has concealed material facts and being resident of locality falling within the territorial boundaries of UP and two, obtained two LPG connections (No. 7709 in his name and No. 7694 in his wife's name) on the basis of false and incorrect facts. He further stated that he could supply LPG only in his territorial jurisdiction in Delhi and that as per rules of respondent No. 2 only one connection could be given to him. Therefore, respondent No. 1 has blocked the LPG connection and asked the complainant for identification proof along with residence proof supported by affidavits that the complainant has two separate kitchens in the same house and that he is not having any other connection from any other Oil Company. Respondent justified his action on the above grounds and prayed for the complaint to be dismissed with cost.