BHOJIA DENTAL COLLEGE & HOSPITAL Vs. AMANDEEP SINGH

JUDGEMENT

(1.) THIS appeal has been directed by opposite party Nos. 1 to 3 against order dated 22.7.2008 passed by Consumer Disputes Redressal Forum -I, U.T.Chandigarh (hereinafter to be referred as District Consumer Forum) whereby complaint of respondent Amandeep Singh (complainant) was accepted with costs and the appellants were directed to refund Rs. 6,00,000 to him along with interest @ 9% p.a. from the date of deposit i.e. 30.8.2004 tillpayment, within 30 days, failing which they were liable to pay interest @ 12% with effect from the date of order till payment.

(2.) BRIEFLY stated the facts are that respondent Amandeep Singh (complainant) had taken admission in BDS five years course with appellant No. 1 - Bhbjia Denal College and Hospital and on asking appellant No. 2, he deposited Rs. 8.00 lacs through his father Sh.Fatehpal Singh with appellant No. 3 Bhojia Charitable Trust for Science Research and Social welfare vide cheque dated 30.8.2004 drawn on Citi Bank, Sector -9, Chandigarh and four separate receipts of Rs. 2.00 lakh each for the session 2004 -05, 2005 -06, 2006 -07and 2007 -08 respectively were issued.

(3.) IT was next averred that after spending one year in the college, he felt disenchanted due to unfair trade practice adopted by the appellants and not coming upto the standards, so, he left the college after one year as he had appeared in the annual examination in the year 2004 -05 non -seriously.