A.K.ANNAMALAI, J. - (1.) The unsuccessful complainant is the appellant.
(2.) Complainant filed a complaint against the opposite party regarding the deficiency in service for the supply of gas cylinders and when it was booked opposite parties replied recklessly for which claiming a sum of Rs.10,000/- as compensation and for costs.
(3.) Complainant having registration with the opposite party for the supply of gas cylinders as consumer, when on 6.12.06 he obtained the cylinder and for the booking of refill cylinder on 29.12.06 and contacted through the telephone with the opposite party for the registration of the same, the opposite party stated that only after the lapse of 21 days from the 1st booking for the 2nd registration to be made only on 31.12.06. When it was questioned the opposite party replied in an arrogant manner unwarranted manner and thereby the complainant filed this complaint claiming the reliefs as above. The opposite party denied the allegations of the complaint in the written version and contended that in order to uniform supply of gas cylinders to all customers by the distributors the supply was made after 25 days of the earlier registration and accordingly when the complainant booked for the 2nd cylinder he was informed to register the same on 31.12.06 with polite manner and the complainant falsely stated that opposite party spoken in a wounding manner is not correct. There is no need for any compensation as there is no deficiency of service on their part.;