HOME CABLE PRIVATE LIMITED Vs. ZEE TURNER LIMITED

JUDGEMENT

(1.) THE Petitioner is a Multi-system Operator in Delhi, engaged in the business of receiving TV signals from the broadcasters and retransmitting it to the Cable Operators/Subscribers. THE Respondent is a Broadcaster of TV signals. THE Petitioner claims to have entered into a subscription agreement dated 1/1/2003 with the respondent for supply of Cable TV signals with a subscriber base of 2200 on monthly subscription fee of Rs. 1,10,000/-. Copy of the subscription agreement signed by both the parties has not been produced before us. According to the petitioner the same has not been supplied to it by the Respondent, as such a copy of the agreement signed by the petitioner that was handed over to the respondent has been filed along with the petition. THE said written agreement was valid till 31/12/2003, however signals were continued beyond the period by the broadcaster on the basis of some oral understanding between the parties.

(2.) In the petition the following prayers have been made:

(3.) ACCORDING to the petitioner, it has been paying the monthly subscription regularly and without any default, including the subscription fee of August 2005, and according to it there is no amount outstanding to be paid to the Respondent. The petitioner has also stated that in spite of requests made by the Petitioner for clarification regarding the wrong and inflated demands no explanation or clarification was received from the Respondent.