BANK OF INDIA Vs. S.N. CHAWLA

JUDGEMENT

(1.) This appeal is by the opposite party Cheema Gas Service against the order of the District Forum, Fatehpur Sahib dated February 24,1998 whereby the opposite party was directed to pay Rs. 1,000/- as compensation and Rs. 500/- as costs to the complainant.

(2.) The complainant booked L.P.G. connection with the opposite party vide Registration No. 4500 dated 8.9.1989. The connection was not released till 31.10.1997. The complainant applied for allotment of Gas Connection which was well within the policy of Indian Oil Corporation. Public notice appeared in the Tribune dated May 28, 1993 for re- registration of intimation letters yet to be honoured for Indane connection. The notice reads as under :

(3.) After taking notice of the aforesaid Public Notice, the complainant visited the opposite party for release of gas connection against the booking, but it was not released. The complainant also alleged that the L.P.G. connection had been withheld without any reasonable cause.