K K RAMACHABDRAN Vs. S KRISHNASWAMY & ANR

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the parties and perused the record.

(3.) In view of the judgment of this Court in Maharshi Dayanand University vs. Surjeet Kaur, 2010 11 SCC 159 wherein all earlier judgment of this Court has been considered and wherein it has been consistently held that imparting education is not rendering service and therefore these matters cannot be subject matters under the Consumer Protection Act, 1986.