VINAYAKA AGENCIES Vs. D N SRIDHAR

JUDGEMENT

(1.) These two appeals arises out of an order passed by the District Forum, Bangalore in Complaint No.5 on its file.

(2.) They arise in this way : mr. D. N. Sridhar (R-1 in Both appeals) had registered for LPG connection on 23.3.1987 with Vinayaka Agencies, Bangalore. When he made enquiries, he was informed that an intimation letter was sent to him on 12.11.87 under Certificate of Posting. According to him, he did not receive that intimation. When he approached the Zonal Manager of the Indian Oil Corporation, he refused to allot the LPG connection. Hence, he filed a complaint before the District Forum.

(3.) The Indian Oil Corporation resisted the complaint by contending inter-alia that since the complainant had failed to take connection within 15 days from 12.11.1987, they cannot give him connection out of turn. The District Forum, after hearing the parties directed the Agent and Indian Oil Corporation to give new LPG connection to the complainant within a month from the date of the receipt of the order and to pay costs of Rs.100/-. Being aggrieved by the said order, the Agent, Vinayaka Agencies has filed Appeal No.48/91 and the Indian Oil Corporation has filed an Appeal No.49/1991.