RAJESWARI STATELLITE Vs. Y D JOSEPH

JUDGEMENT

(1.) The complainant's case is as follows: The complainant became a subscriber of Sri Rajeswari SAT vision of which the opposite party is the proprietor. The opposite party was compelling the complainant to pay @ Rs.130/- per month which was objected to by the complainant. The opposite party disconnected the service in November, 1998. The complainant demanded back the advance. The opposite party has not chosen to refund the advance and has been dragging on the matter. Hence the complaint was laid.

(2.) The opposite party filed a version stating that he did not receive any advance for the cable connection but according to the conditions, the subscriber or member has to pay the amount due on or before 10th of every month. The complainant defaulted to make payment continuously for 5 months. Therefore, the service was disconnected on 2.4.1999. Aggrieved by the same, the complainant has laid the false complaint. The opposite party is not liable for any deficiency in service.

(3.) The lower Forum directed the opposite party to pay a sum of Rs.500/- with interest @ 18% p. a. along with a cost of Rs.500/-. Hence the appeal.