MEENA KANCHAN Vs. SHIBBU

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 10.9.1992 passed by District Consumer Forum, Lalitpur in Complaint Case No.139/1992.

(2.) The facts of the case stated in brief are that the complainant Shibbu applied for an LPG Gas connection on 16.6.1989 from Arhant Gases, Civil Lines, Lalitpur. The complainant was using that connection. The complainant did not sell this connection to Smt. Meena Kanchan, w/o Ramesh Kanchan, r/o B-150, Awas Vikas Colony, Jhansi and no affidavit was also filed along with the application. The complainant also did not apply for transfer of this connection. The complainant's paper about this connection were lost on 13.2.1989 about which an F. I. R. was lodged with the police station.

(3.) Thereafter on the application of the complainant, the necessary papers were made available by opposite party No.2, Arhant Gases, Civil Lines, Lalitpur. When the complainant went on 2.7.1992 to the office of the opposite parties, he was asked to deposit the gas connection papers on the ground that the same has already been sold to Smt. Meena Kanchan. The complainant's request did not materialise, hence he filed this complaint.