ASHISH DAHIYA Vs. DIRECTOR/MANAGING DIRECTOR AND ORS

JUDGEMENT

(1.) THE Revision petitioner had filed the consumer complaint No.1794 of 2009 before the District Consumer Disputes Redressal Forum, Delhi North West District. The complaint was against Dish TV India Limited and two others. The matter concerned taking of Direct to Home (DTH) facility from the Respondents, for viewing of TV programs. Allegedly, from the very beginning the quality of signals was poor and the channels in the selected package were changed by the service provider frequently. Even the cost of the service was increased. Feeling cheated by the same, he filed the consumer complaint with the following prayer: -

(2.) THE District Forum dismissed the complaint holding that it was without any merit. While doing so, the District Forum also observed that: -

(3.) THE appeal filed by Shri Ashish Dahiya against the above order was dismissed by the Delhi State Consumer Disputes Redressal Commission on 7.5.2013 for non -appearance of the appellant. He has now filed this Revision Petition against dismissal of his appeal by the State Commission.