M.THANIKACHALAM J. - (1.) The opposite parties, in OP.No.38/2008, on the file of District Forum, Theni, having suffered an adverse order, have come before this commission, for redressal.
(2.) The respondent, in this appeal as complainant, approached the District Forum, seeking direction for the issuance of a family ration card, as well as for compensation, alleging that as the citizen of India,, she is entitled to the benefits of social legislation, including the issuance of the family card, for the purchase of the rations, that though she was owning a family ration card in 2003, that was not renewed by the authorities, that despite the fact, she applied the new ration card in 2005, and 2007, the opposite parties taking indifferent attitude, failed to issue ration card, thereby prevented the complainant from purchasing ration materials causing mental agony, and therefore direction should be issued, as prayed in the complaint.
(3.) The opposite parties, questioning the maintainability of the consumer complaint, before the consumer forum, as well as questioning the jurisdiction, resisted the complaint, interalia contending, that the complainant alone, failed to renew the ration card issued, for the period 1998-2003, that in the year 2000, when the Government had issued gas stove, the complainant approached, and obtained, no ration card certificate, availed the benefits, that when she had applied once again, after verification, ration card was issued on priority basis on 18.2.2008, and for the mistake committed by the complainant, she cannot accuse the opposite parties, maintaining a consumer complaint, thereby praying for the dismissal of the complaint, denying the other averments also.;