HIMMAT GAS SERVICES Vs. KALA DEVI

JUDGEMENT

(1.) The core question which falls for consideration is "whether at this stage, husband and wife can have two separate LPG connections?".

(2.) The facts of this case are as follows:

(3.) Before the District Forum, the petitioner was proceeded against ex parte, vide order dated 20.3.2009. While permitting the complaint, it was directed that the petitioner would resume supply of LPG connection/cylinder within 24 hours of receipt of the order and shall also pay to the respondent/complainant a sum of Rs.20,000 as compensation for mental and physical harassment. The petitioner was also directed to pay a sum of Rs. 5,000 as costs of litigation.