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Judgment
5 paragraphs · 199 wordsMR. Sarvesh Kumar Sharma for appellant and MRs. Pratima Srivastava for respondent have been heard.
THE District Forum, Hardoi by its order dated 9.10.2002 has ordered that a new connection should be given by M/s. Vidya Gas Service to the complainant and Rs. 2,500/- will be paid by Vidya Gas Service to complainant towards damages. Since new connection has been given there is no cause of demand for another connection by complainants. THE contention of the parties is only about the damage. THE damages has been awarded because on 28.8.1989 booking was made for gas connection and booking No. 12310 was allotted to the complainant but connection against this number was given to some other person and since 1989 the complainant Puttu Lal is running to Forum and again to the Commission for getting justice. In these circumstances Rs. 2,500/- towards damages which have been awarded by the learned Forum are justified.
There is no error in the order passed by District Forum.
APPEAL is dismissed. Appellant will pay Rs. 2,500/- to the complainant Puttu Lal Gupta within a month.
IN the circumstances of the case there will be no order for cost. Appeal dismissed.