SRINIVASA ENTERPRISES Vs. MD ANEESUDDIN

JUDGEMENT

(1.) COMMON order passed in both the appeals as both the appeals arise out of the same order passed by the District Forum -I, Hyderabad.

(2.) F .A. No. 849/2002 is filed by the opposite party No. 2 against the orders dated 23.10.2001 in C.D. 1149/1999. F.A. No. 359/2003 is filed by the opposite party No. 1 against the orders dated 23.10.2001 in C.D. No. 1149/2001 under Section 15 of the Consumer Protection Act, 1986.

(3.) THE complainants father is having liquid petroleum gas connection which was sanctioned in the year 1997. After the death of his father the complainant has been using the said gas connection. On 31.8.1999 at about 6.35 p.m. gas has leaked out from the cylinder and the cylinder has got fire and bursted due to lack of washer to the cylinder. Immediately complainant brought the same to the notice of the authorised emergency mechanic of the opposite party No. 1. Due to heavy fire broke -out damages are caused to the household articles like (1) refrigerator, (2) grinders, (3) grinders (brown), (4) cooking range, (5) kitchen utensils, (6) cooker, (7) hot pots, (8), flasks, (9) water filter, (10) ceiling fan, and (11) electricity of the building. The complainant also gave complaint to the police who registered a case. The opposite party No. 1 is the manufacturer and the opposite party No. 2 is the dealer who supplied the gas cylinder to the complainant. The complainant made a claim of Rs. 39,000 towards value of the household articles and Rs. 8,000 towards colouring the doors and rooms and compensation of Rs. 1,50,000. As the opposite parties failed to settle the claim, the complainant approached the District Forum for appropriate relief.