BANWARI LAL AGARWAL & ASHOK KUMAR PARTNERS OF PARVATI GAS AGENCY,J. P. CHOWK, DISTT. SIWAN BIHAR Vs. JITAN PRASAD S/O. LATE MUKH PRASAD, R/O. VILLAGE SARAWE TOLA, MATHIYA, P.O. SARAWE DISTT. SIWAN BIHAR

JUDGEMENT

(1.) The complainant/respondent obtained a LPG connection from Reno Gas Agency, a distributor of Indian Oil Corporation at Kolkata. On his superannuation, he surrendered the gas cylinder and regulator to Reno Gas Agency and applied for transfer of the connection to an agency in Siwan. On the request of the complainant, the transfer voucher was issued by Reno Gas Agency in the name of Parvati Gas Agency, owned by the petitioner. On the basis of the aforesaid transfer voucher, the complainant applied to the petitioner for the LPG connection. The request having been declined, he approached the concerned District Forum by way of a consumer complaint.

(2.) The complaint was resisted by the petitioner, primarily on the ground that it was supplying LPG only in urban area and therefore, the complainant should approach the dealer supplying LPG in rural area.

(3.) The District Forum vide its order dated 19.4.2010 directed the petitioner to provide gas connection to the complainant on the basis of the aforesaid transfer voucher and also pay a sum of Rs.15,000.00 as compensation and a sum of Rs.2,000.00 as the cost of litigation.