SHEELA CHOPRA Vs. SUBRATA MUKHERJEE

JUDGEMENT

(1.) THIS appeal was filed challenging order dated 7.4.2009 passed by District Consumer Disputes Redressal Forum, North 24 Parganas in D.F. Case No. 98 of 2005 whereby the complaint was allowed and the OPs were directed to refund to the complainant a sum of Rs. 11,825 collected as admission fee from the complainant along with interest @ 12% per annum on the said sum since the date of deposit i.e. 12.2.2004 till date of realization and for payment of Rs. 1,000 as costs.

(2.) THE case of the complainant, in brief, is that on the information from the advertisement in Bengali daily newspaper Anandabazar Patrika dated 8.2.2004 the petitioner admitted his son in St. Francis Xavier School, Salt Lake City, Kolkata and applied for service of school bus for his son. By a general notice dated March 5, 2004 the procedure for obtaining the facility of bus service was prescribed indicating the rates. The petitioner indicated willingness to obtain bus service both by letter as also filling up requisite column in the Admission Form but such facility was not made available and as notices, reminders and lawyer's letter did not produce any result the present complaint was filed asking for refund of the sum of Rs. 12,525 with Rs. 5,000 as costs and for compensation.

(3.) THE OP School Authority preferred the present appeal. Heard Mr. P. Banerjee, the learned Advocate for the Appellant and Mr. Shyamal Kanti Banerjee, the learned Advocate for the Respondent/Complainant.