JYOTHISH CHANDRAN Vs. ZEE TELE FILMS PVT. LTD.

JUDGEMENT

(1.) N Jyotish Chandran has filed the present consumer complaint against the nine opposite parties complaining of deficiency in service and unfair trade practice on the part of the opposite parties on the premise that opposite parties did not pay the lottery prize money won by the complainant.

(2.) Briefly stated salient facts culled out from the pleadings of the parties are that opposite party no.1 is a body Corporate engaged in the business of TV media properly known as "Zee TV".

(3.) That the Government of Maharashtra (OP No.9) launched a nationwide lottery scheme under the name and style "Maha Lotto", online lottery. The scheme was one of the largest jackpot game.