PROPRIETOR, BANI GAS SERVICE Vs. ASHOK DAS NEE ASHOKE DAS & ANR S/O LT MADAN MOHAN DAS; ADMINISTRATIVE OFFICER, INDANE GAS CUSTOMER SERVICE CELL

JUDGEMENT

(1.) The case of the complainant is that on 09.2.2015, he booked a LPG cylinder with the petitioner but the said cylinder was not supplied to him. When his daughter visited the office of the petitioner, the employees of the petitioner mis-behaved with her for which an FIR bearing No.176/15 was lodged against them at the concerned police station. This is also the case of the complainant that thereafter, he booked an LPG cylinder on a number of times in the year 2015-16 but every time the booking was cancelled by the petitioner. Being aggrieved, the complainant/respondent approached the concerned District Forum by way of a consumer complaint, seeking compensation from the petitioner. Indian Oil Corporation which makes the LPG cylinder to its distributors for supplying to the consumer was impleaded as opposite party No.2 in the said consumer complaint.

(2.) The complaint was resisted by the petitioner, who denied the alleged misbehavior with the daughter of the complainant. It was stated in the reply filed by the petitioner that after the incident in the office of the petitioner, the complainant was requested to transfer is service book to some other place as no employee was ready to go to his house to deliver the cylinder, apprehending the victimization by the wife of the complainant.

(3.) The District Forum vide its order dated 12.7.2016 directed the petitioner to supply gas cylinder to the complainant and also pay a compensation quantified at Rs.2,000/- to him, alongwith Rs.20,000/- as cost out of which Rs.15,000/- was to be deposited with the Consumer Welfare Fund.