M/S. PRAJA CABLE NET Vs. M/S. EENADU TELEVISION PVT. LTD.

JUDGEMENT

(1.) M /s. Praja Cable Net, the petitioner, is a registered cable operator in the area of Proddatur, YSR District, Andhra Pradesh. It is located at 3/1495, Holmespeta, Proddatur -516360 and its registration number is TV/127/11 -12. It claims a connectivity of 1632 customers. It is a proprietary concern and its proprietor is one Sobha Rani, wife of Sri Shiv Chandra Reddy. The petitioner seeks a direction to the respondent, which is a broadcaster of TV channels, to enter into an Interconnect Agreement with it for supply of ETV channels in terms of regulation 3.2 of the Telecommunication (Broadcasting and Cable Services) Interconnection Regulations, 2004.

(2.) ACCORDING to the petitioner, it made the request for supply of signals and decoder boxes for the respondent's ETV channels but despite reminders and repeated requests the respondent declined to give its signals and the de -coder boxes to the petitioner. Hence, the petitioner is forced to come to the Tribunal in this petition. The details in regard to the requests made by petitioner to the respondent and the reminders in connection with the request are given in the petition and those need not be stated here.

(3.) THE only objection raised by the respondent is that the petitioner's husband, namely, Shiv Chandra Reddy is a defaulter against whom there are dues of the respondent and hence, the "must provide" clause in regulation 3.2 shall not apply to this case and the respondent is not obliged to enter into any relationship with the petitioner and to give its signals to her.