GRAHA AGENCY Vs. S VENKATASWAMY

JUDGEMENT

(1.) The complainant's case is that he applied for a gas connection with M/s. Pattammal Gas Agency, Tambaram. He was informed that he was allotted the gas connection and was instructed to approach the 2nd opposite party M/s. Pararthana Gas Agency. The 2nd opposite party, without the knowledge and consent of the complainant, transferred the registration to the 3rd opposite party. The 3rd opposite party refused to give immediate gas connection. Several letters were written, but gas connection was not given. The non-providing of gas connection amounts to deficiency in service. Hence the complaint for compensation besides a direction to give gas connection.

(2.) The 1st opposite party contended that they are not necessary parties as the transaction is only between the complainant and the 2nd and 3rd opposite parties. Further they have stated that the complainant is already in possession of a gas connection in the name Rajamanickam and as such he is disentitled to have another gas connection.

(3.) The 2nd opposite party contended that on the point of jurisdiction, the gas connection was transferred to the 3rd opposite party within whose jurisdiction the residence of the complainant is situated. On 1.6.1996 when the house of the complainant was inspected, there was another gas connection available for use which has been given by Sri Moogambigai Gas Agency. Therefore, there was just and proper reason for refusing the gas connection.