K N YASHODA Vs. KARTHIK AGENCIES

JUDGEMENT

(1.) THE "Deficiency in Service" complained is supply of a Defective Cylinder by the Distributor as there was profuse leakage of gas at the bottom of the Cylinder inside the foot ring. Almost every day we comes across scene of rough handling of not only empty but also filled Cylinder by the staff of Distributors of Cylinders. Cylinders are carelessly thrown while loading and unloading. Naturally Cylinders will get damaged and contribute for leakage of Gas. The suppliers have to get the Cylinders tested and painted at regular itervals.

(2.) THIS Appeal is by the Appellant/Complainant challenging the Order dated 27.4.2006 passed by the District Consumer Forum, Bangalore Urban II Additional, in Complaint No. 1077/2004 by which the District Forum has dismissed her complaint.

(3.) THE complainant is a Subscriber for L.P.G. connection. Respondent/opposite party (for short, "OP") No. lis the Distributor of OP -2. According to the complainant she noticed that there was a leakage of Gas from the Cylinder on 30.5.2005 at 4.00 a.m. Immediately thereafter she gave a complaint to the jurisdictional police alleging supply of defective Cylinder by the OPs. Thereafter the complainant noticed defect in the Cylinder supplied. The further case of the complainant is that if she had not noticed the leakage of Gas in all probability it would have resulted in causing damage both to the persons and the property. The complainant brought this fact to the notice of the OPs. Thereafter, the complainant has filed the complaint before the District Forum alleging "Deficiency in Service" on the part of the OPs.