C L CHAUDHARY Vs. SKY LINKERS NETWORK

JUDGEMENT

(1.) THIS is an appeal filed by the complainant against order dated 20.5.2010 passed by District Consumer Disputes Redressal Forum -I, UT, Chandigarh (for shorthereinafter tobe referred as District Forum) passed in complaint case No.56 of 2010.

(2.) BRIEF facts of the case are that the complainant had got three Cable TV Connection from the OP. It was submitted by the complainant that service of the OP was very poor and most of the time cable network remained defective for which, the complainant had informed on telephone to the OP time and again. On 3.1.2010 the cable network totally stopped at about 11.30 a.m. when the complainant and his wife were watching TV serial and it remained defective upto 12 noon next day. On 7.1.2010 at 9 a.m. the cable supply got totally disconnected. The complainant left his house to attend the Court at 9.30 a.m. and when he returned from the Court at 2.30 p.m. the cable supply was still not there. The complainant immediately rang up the OP and Ms. Manjit Kaur, Receptionist attended the call but she expressed her inability to restore the cable supply immediately as the workers had gone to take the lunch. She promised to get the same repaired by 4 p.m. However the cable supply was not restored upto 6 p.m. At 6.10 p.m. the complainant again rang up the OP and told the receptionist to restore the cable supply but the same was not repaired and the complainant remained without cable supply the whole night. On 8.1.2010, the cable supply was still not there upto 11 a.m. The abovesaid act of OP amounts to deficiency in service and unfair trade practice. Hence, the complaint was filed.

(3.) REPLY was filed by the OP and after the filing of the reply, none appeared on behalf of OP. Hence, OP was proceeded against ex parte. In the reply, the representative of the OP submitted that the cable network was upgraded and also converted from analog to digital and the entire Sector 36 cable network was on fiber optic. It was submitted by the OP that fault in transmission line is not under their control due to multiple factors like mischief by bad elements, theft of cable wires, natural calamities, pilferage by kundi connections but it was submitted that all the complaints when received are duly attended and rectified by the staff of OP during normal working hours and there were no abnormal delay in restoring the service. The transmission of the cable network was normal in the locality of the complainant during the time mentioned by the complainant in the complaint. All other allegations levelled by the complainant in the complaint were denied and prayed for dismissal of the complaint with costs.