SIFY LIMITED Vs. I NET

JUDGEMENT

(1.) The opposite parties no.1 and 2 in C.C. No. 78 of 2008 on the file of District Forum-II, Hyderabad are the appellants herein.

(2.) The complainant filed the complaint contending that the opposite parties promised to allot franchise in favour of the complainant for providing the following services:

(3.) The complainant issued a post dated cheque towards the cost of the franchise fees of Rs.71,180/-. Subsequently, the opposite parties collected an amount of Rs.60,000/- from the complainant. Franchise agreement was executed on 7.11.2007. The opposite parties had provided browsing only from 16.11.2007. As the other facilities were not provided the complainant requested for providing the same. In this regard the complainant had sent email on 13.2.2008 and 14.2.2008 that it had sustained loss of Rs.50,000/- from November 2007 to February 2008 and requested the opposite parties to refund the amount. The opposite party no.1 sent email dated 14.2.2008 that the cheque issued by the complainant was bounced.