(1.) This appeal is filed under Sec. 15 of the Consumer Protection Act, 1986 (in short, "the Act ") wherein challenge is made to order dated 08.07.2013 passed by the Consumer Disputes Redressal Forum (VII), Sheikh Sarai, New Delhi (in short, "the District Forum ") in CC No.87/2010.
(2.) The relevant facts are as under:
(3.) According to prescribed syllabus, the students were to be taught different topics in each Modules, the details of which are as under: