OM PARKASH Vs. NARWANA GAS SERVICE OF NARWANA

JUDGEMENT

(1.) The complainant has preferred this appeal against the order of the District Forum, Jind virtually allowing the complaint and substantially granting the relief prayed for.

(2.) In the somewhat cryptic complaint preferred by the appellant, it was alleged that he held Consumer Card No.2417 for the supply of gas cylinder and had apparently applied for a Double Bottle Connection subsequently. The basic prayer was that there was delay in granting the a fore said D. B. C. and the prayer was that the records of the opposite party be checked and find out the basis on which these were being released and such a connection be issued in his favour on the prescribed rates.

(3.) On notice being issued, the respondents took up the firm plea that the D. B. C. booked by the complainant on the 18th of July, 1991 had been entered at Sr. No.519. However, so far release of D. B. C. connections upto Sr. No.280 had been allowed and had been conveyed to the concerned persons. It was, therefore, pointed out that the turn of the respondent having not arrived, the said connection will be duly issued to him seriatum when his serial number was reached.