PRANAM GAS SERVICE Vs. VEENA

JUDGEMENT

(1.) On a complaint of Mrs. Veena, resident of House No.348, 1st Floor, Sector 37a, Chandigarh, the District Forum-II ordered that M/s. Pranam Gas Service, Chandigarh, is liable to pay a sum of Rs.11,000/- as compensation for delay in issuing the gas connection including the cylinder. Aggrieved against it, the present appeal has been preferred by M/s. Pranam Gas Service, Chandigarh.

(2.) On behalf of the appellant it has been pointed out that it was a mere case of transfer of the gas connection from Delhi to Chandigarh on account of transfer of complainant's husband who is a bank employee. The application for transfer was made on 10.6.1997. There was delay of 20 days in providing the gas connection and the cylinder. Here the learned Counsel for the appellant has pointed out that in the transfer voucher the address of the transferee was mentioned as H. No.348/1, Sector 38a, Chandigarh, whereas it should have been House No.348, 1st Floor, Sector 37a, Chandigarh. This transfer voucher bears signatures of the consumer in English certifying it to be correct. This shows that error was contributory. Had Mrs. Veena, the complainant noticed that erroneous sector has been mentioned in the column of address, the delay of 20 days may not have occurred. In the circumstances, the appeal is accepted and the impugned order is set-aside. However, it is observed that the appellant was expected to be fair to the consumer whose identity was not disputed and it was also never disputed that her husband had come to Chandigarh on transfer from Delhi.