NATIONAL INSURANCE COMPANY LTD. Vs. MINATI DAS

JUDGEMENT

(1.) Revision Petition no. 1263 of 2012 has been filed under section 21 (B) of the Consumer Protection Act, 1986 against the order dated 08.11.2011 passed by the Tripura State Consumer Disputes Redressal Commission, Agartala ('the State Commission') in Appeal no. 17 of 2011.

(2.) The brief facts of the case as per the complainants Shri Santi Ranjan Das, now substituted by his legal heirs, i.e., respondents nos. 1 to 4 are that the respondent took a domestic gas connection from respondent no. 5/ opposite party no. 1, i.e., M/s Santi Gas Service at Santir Bazar vide Consumer no. 7019 dated 06.03.2000. In the said connection the respondent was provided two gas cylinders by respondent no. 5. After taking gas connection the respondent has been taking gas cylinder continuously for the purpose of his domestic use from respondent no. 5.

(3.) The respondent on 06.01.2003 took gas cylinder from OP no. 1 through spot delivery by the staff of the OP no. 1. On 26.01.2003 at about 06.30 a m a fire incident took place in the house premises of the respondent at Nadaya under Jatrapur police station due to bursting of gas cylinder in which all domestic articles, valuable, furniture, gold ornaments along with constructions were totally gutted. The respondent informed the matter over telephone to the Fire Service Authority at Jatrapur Police Station.