AMIR AHMED Vs. PROPRIETOR PRAGATI GAS FLAME AGENCY

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 9.4.1992 passed by District Consumer Forum, Rampur in Complaint Case No.5/1992.

(2.) The facts of the case stated in brief are that the complainant, who is residing in Rampur, applied for a gas connection with Pragati Gas Flame Agency, Rampur in 1985. He was told by the Manager that the complainant shall inform as soon as the gas connection is available. The complainant did not receive any information from the Manager. Therefore, it contacted the Manager. In October, 1991 a letter was received for Pragati Gas Flame Agency for taking one additional gas connection. He went to the Manager of the agency and told him that he has not been provided with a gas connection so far. Thereafter the complainant came to know that the opposite party No.1 has issued gas connection of the complainant in the name of some other person. A report of the same was lodged by his brother in the police station.

(3.) The opposite party, Pragati Gas Flame Agency has alleged that the claim is not maintainable against them. The gas connections are booked and issued by them in accordance with the rules and regulations prescribed by the Gas Company. It is further alleged that it is very difficult to identify any particular customer in view of large number of customers. Their identification is made from the ration card and the signatures which are affixed by them on the booking slip. The consumer is required to produce the ration card and the booking slip at the time of taking gas connection. This procedure is also followed at the time of booking of the gas connection. One set of the above is kept by the Gas Agency and the other set is given to the person who has booked the gas connection. As the complainant did not get his connection verified, therefore, he was not given the connection.