ASIANET SATELLITE COMMUNICATIONS LTD Vs. T N NINAN

JUDGEMENT

(1.) the appellant is the 1st opposite party, the Managing Director of Asianet Satelite Communications Ltd. who is under orders to pay a sum of Rs.75,000 as compensation and to return $ 300 with 12% interest from 5.7.1994 after deducting Rs.4,200 already paid towards interest and also to pay cost of Rs.500 and also interest at the rate of 9% on the amount of compensation.

(2.) The grievance of the complainant is that he had paid a sum of $ 300 on 5.3.1994 believing the offer of the appellant vide NRI Privilege Connection Scheme as per which on remittance of the amount by the NRIs cable connection will be given to the residence of the person or his nominee. The complainant is the power of attorney holder of his son who was working abroad. It is the case of the complainant that after receipt of the amount cable connection was not given to his residence till the date of the complaint. He has sought for a compensation of Rs.5,00,000.

(3.) On the other hand, the opposite parties had contended that the complaint is barred by limitation and that the scheme was launched confining to the municipal area of Chengannur. It is also contended that the complainant's son misguided them that his residence is within the area of Chengannur Municipality. Subsequently, it was found that he is residing far away from Chengannur Municipality.