ASIANET SATELLITE COMMUNICATION LTD Vs. G.ARUN GOVIND

JUDGEMENT

(1.) THE appellants/opposite parties in OP 453/01 are under orders to refund Rs. 3,110 with future interest at 14.5% and also to pay Rs. 1,500 as compensation and Rs. 1,000 as costs.

(2.) THE complainant had alleged that the high speed Internet connection provided to him by the opposite parties was not having the speed as promised that their connection will be capable of delivering 500 times greater than fastest telephone modem. He paid a sum of Rs. 4,280 for the particular ADL high speed Cable Internet Connection on 12.2.2001. The complainant is a business executive by profession and the Internet connection was found to be of low speed and as it served no purpose the same was disconnected.

(3.) THE opposite parties asserted that the promised speed of 500 times greater than the fastest television modem is genuine.