KAL CABLES PVT. LTD. Vs. V. MANIMARAN

JUDGEMENT

(1.) M /s. Kal Cables Pvt. Ltd., is a company incorporated under the provisions of the Companies Act, 1956 and is working as a multi -system operator. It has filed this petition against the respondent, R. Selvaraj, who is running a proprietorship concern under the name and style of M/s. Gomathi Cables as a local cable operator, for recovery of Rs. 1,59,910/ - as dues of monthly subscription fees.

(2.) THE respondent did not appear despite service of notice and hence, the petition has proceeded against it ex parte.

(3.) IT is further the case of the petitioner that in terms of the agreement, the petitioner continuously provided signals to the respondent's network till September 2011 and the respondent continuously enjoyed the signals of TV channels from the petitioner's network upto September 2011. During this period, the petitioner was regularly raising invoices for payment of the monthly subscription fee but the respondent was quite irregular in making payments and as a result, the outstandings accumulated to Rs. 1,59,910/ - as on September 2011.