SHIVAM GAS SERVICE Vs. CHANDRA KALI

JUDGEMENT

(1.) THIS appeal has been filed under Section 15 of the Consumer Protection Act, 1986 (hereinafter called the Act) against judgment and order dated 13.1.1998 passed by District Consumer Forum, Bareilly in Complaint Case No. 390 of 1994.

(2.) THE facts of the case are that the husband of the complainant, namely Ram Prasad @ Gaya Prasad had obtained domestic gas connection from the office of the appellant having Consumer No. 602529. The complainants husband had purchased a gas cylinder from the appellant on 30.3.1994 which was kept in the room and on 30.3.1994 at about 7.30 p.m. when the son of the complainant tried to burn the candle and put the match over it, all of a sudden it caught fire and the roof and the house of the complainant became damaged and the son and husband of the complainant received burn injury in the said incident. Further they were admitted in the hospital and the complaint was filed on the ground of deficiency in service on the part of respondents. Complainant prayed for a compensation of Rs. 4,08,000.

(3.) AFTER perusing the evidence on record and hearing submissions of the parties concerned, the District Forum passed the impugned order.