MUNIRAJ Vs. ANMOL BHARATH GAS DISTRIBUTORS

JUDGEMENT

(1.) THE complainant in Complaint No. 14009/2003 is the mother who obtained the LPG gas connection to his house.

(2.) O .P. 1 is the distributor of the LPG Gas and O.P. 3 is the manufacturer of LPG gas. O.P. 2 is the Insurance Company.

(3.) O .Ps. 1 and 3 before the DF filed the version disputing their liability. The Insurance Company also filed its version stating that the risk is not covered under the policy, and, therefore, there is no liability on the part of the Insurance Company to indemnify the loss if any suffered by the complainants.