SHASHI Vs. SURENDER KUMAR

JUDGEMENT

(1.) VIDE this common order, we propose to dispose of three appeals received by transfer from Haryana State Consumer Disputes Redressal Commission against the order of District Consumer Disputes Redressal Forum, Rewari (for short hereinafter to be referred as District Forum) dated 29.7.2002 passed in respective complaint case No. 398 of 2001 : Sh. Surender Kumar v. Smt. Shashi; complaint case No. 401 of 2001 : Sh. Avtar Singh v. Smt. Shashi and complaint case No. 399 of 2001 : Sh. Sanjay Kumar v. Smt. Shashi. For the just decision of these three appeals which have similar facts involving same law points, facts are being extracted from complaint case filed by Sh. Surender Kumar i.e. complaint case No. 398 of 2001 as under:

(2.) IN short, the case of the complainant is that in August 2000, the complainant took admission with the Computer Centre run by the OP in Post Graduate Diploma in Computer Science and Technology and deposited a fee amounting to Rs. 5,952. The complainant had been assured that the institute was a recognized institute but later on the complainant came to know that the Central Government had declared that the recognition given to E.T. and T had been withdrawn. The complainant contacted the OP in this regard and she told the complainant that the recognition was taken from the Ministry of Information and Technology. The complainant s case, however, is that this was not true. The complainant, therefore, requested the OP to refund the amount deposited along with interest or to grant diploma recognized from the Deemed University but there was no response from the OP, therefore, the complainant had filed the complaint seeking refund of Rs. 5,952 along with interest @ 18% per annum from the date of deposit till realization along with another sum of Rs. 50,000 as compensation and damages.

(3.) THE OP did not appear despite service and was, therefore, proceeded against ex parte vide District Forum s order dated 15.10.2001.