KISHORE KUMAR DESHMUKH Vs. TATA SKY LTD

JUDGEMENT

(1.) THIS appeal has been preferred against the order dated 20.3.2009 passedby the District Consumer Forum. Jamshedpur in C.C. No. 124/07 whereby the complaint was dismissed by the Forum on contest.

(2.) THE case of the complainant (here -in - after called the appellant) as asserted in the complaint was that under a special package for Tisco employees he became customer of Tata Sky Settelite Television Services and deposited Rs. 5,999. As per terms of the contract and viewing charge was fixed @ 200 per month for first four months from the date of activation of service. After four months the purchaser employee customer had to select their choice combination and after exhaust of Rs. 3,000 they had liberty to recharge by purchasing recharge voucher from any authorised dealer. It was further asserted that after lapse of four months he was not given information regarding new package and he could not select combination of his choice. In August 2007 he found a message on his T.V. that his prepaid A/C\of Rs. 3,000 was going to exhaust In that month and that as per agreement of scheme of 15 months 4 months were still left and so Rs. 800 over and above Rs.3,000 as cost of recharge voucher for viewing the programme of Tata Sky was to be paid by him. This according to the complaint it was against the contractual terms and conditions and so he sent notice and reminder but all in vein. Hence, complaint was filed for redressal of his grievance.

(3.) THE opposite party (respondents before us) appeared and contested the case. They filed written statement evidence and documents were also filed. The learned Forum considered the claim and contention of the parties and came to the conclusion that the appellant was not entitled to any relief. Hence, they dismissed the complaint.