SHEHZADA GAS SERVICE Vs. SAT PAL MAHAJAN

JUDGEMENT

(1.) By this order, two Appeals No.864 of 1996 and 833 of 1996 are being disposed of. Appeal No.833 of 1996 has been filed by Sat Pal Mahajan, complainant and Appeal No.864 of 1996 has been filed by the opposite party No.1. The main judgment is prepared in Appeal No.864 of 1996 filed by opposite party Shehzada Gas Service, Distributor of LPG at Gurdaspur, challenging the order of District Forum, Gurdaspur dated October 9,1996 granting compensation of Rs.1,500/-to the complainant Sat Pal Mahajan, a retired Superintendent in the office of D. C. , Gurdaspur, alongwith Rs.500/-as costs of litigation.

(2.) Counsel for the appellant has not put in appearance but respondent is present in person and has been heard.

(3.) The facts are not in dispute rather the findings recorded with respect to deficiency of service are not as such challenged in the grounds of appeal filed by the distributor of LPG. The only point raised in the grounds of appeal is about the right of Distributor to claim price for gas refill on the date of delivery of the refill and not on the date of booking or on the date when receipt was prepared for delivery of the refill. Thus deficiency in the matter of rendering service on the part of the appellant for delay in sending refill of gas is writ large.