A.K.ANNAMALAI, J. - (1.) The unsuccessful complainants are the appellants.
(2.) The 2nd complainant booked a refill cylinder on 7.4.2008 with the opposite party as a consumer and in spite of registration for more than one month the refill cylinder was not supplied and whenever the distributing van found in the village when the complainant enquired about the supply of cylinder they used to give arrogant and evasive reply and on 8.5.2008 when she approached the vehicle for the same after persuasion of opposite party the cylinder was delivered reluctantly and by collecting Rs.15/- in excess and without issue of receipt and at the insistence of the complainant entry was made in the consumer book supplied by the opposite party. Hence the 2nd complainant through the 1st complainant taken steps to file the consumer complaint claiming direction for Rs.1,15,000/- as compensation for deficiency and refund of excess amount Rs.16.36 and the telephone charges Rs.8/- and for costs.
(3.) The opposite party denied the allegations of the complainant in the written version and contended they are the reputed and famous company in the area and not doing any illegal activities. The complaint is false and imaginary. For the letter sent by the 2nd complainant on 12.6.2008 in respect of the details of booking for the 7.4.08 a proper report was given and there is no deficiency of service and the complaint was made to spoil the name and fame of the opposite party with wrong motive. Hence the complaint to be dismissed.;