AMIT QURESHI Vs. DISASTER MANAGEMENT INSTITUTE & ORS

JUDGEMENT

(1.) - The above mentioned three appeals under Section 15 of the Consumer Protection Act, 1986 (hereinafter referred to as 'the Act') have been filed by the unfortunate students who were granted admission in respondent No. 2 -I.P.S. Academy on false representation that it was having association with respondent No. 1 -Disaster Management Institute. These students deposited admission fee. Amit Qureshi deposited Rs. 13,000 while the other two students deposited Rs. 15,000 each.

(2.) DURING the course of study, it came to light that the respondent No. 2 -Academy had neither affiliation nor otherwise any association with respondent No. l and therefore, respondent No. 2 had made false claim about his having association with respondent No. 1. Respondent No. 1 has also given reply to the effect that they had never been in association of respondent No. 2.

(3.) LEARNED Counsel for respondent No. 2 submits that admission was granted in the year 2006 while the grievance was raised in the year 2008. We may make it clear that while there is delay in taking action but the complaint is within limitation. The appellants have not forfeited their right for claiming back the fee deposited and for compensation for precious time wasted by them. We are of the view that they deserve to be adequately compensated for the (sic.).