PEARL ACADEMY OF FASHION Vs. BASANT KUMAR GOEL

JUDGEMENT

(1.) SHORT facts of the case are that the complainant s daughter got admission in OP s Academy on 9.3.2007 and deposited Rs. 85,500 as the admission fees. Subsequently she was admitted to MBA Course in Jamia Hamdard University. She therefore relinquished the OP Academy and applied for the refund of the fees deposited by her and the OP returned her Rs. 65,000 after deducting a sum of Rs. 20,000 towards the Registration and the Admission fees.

(2.) WITH this grouse the complainant filed a complaint against the OP for the refund of amount of Rs. 20,000 before the District Forum.

(3.) THE OP Academy opposed the claim and filed the written statement, pleading the sum of Rs. 20,000 cannot be refunded, in view of refund Policy, of the OP.