MUNIRAJ Vs. ANMOL BHARATH GAS DISTRIBUTORS

JUDGEMENT

(1.) THE complainant in Complaint No. 14009/2003 is the mother who obtained the LPG gas connection to his house.

(2.) O .P. 1 is the distributor of the LPG Gas and O.P. 3 is the manufacturer of LPG gas. O.P. 2 is the Insurance Company.

(3.) THE case of the complainant is that the wife of the above said complainant Mrs. Hemalatha on 22.5.2003 at about 8.00 a.m. in the morning tried to lit the gas stove. At that time, there was an explosion due to the leakage of gas from the cylinder. Consequently, said Hemalatha died due to the burn injuries in the hospital. The husband of the complainant and his son were also suffered burn injuries when they made an attempt to save Smt. Hemalatha. This has made the complainant to file a complaint before the DF alleging deficiency in service as against O.Ps. 1 and 3.