SRINKHAL EDUCATIONAL & WELFARE SOCIETY Vs. NEERU PANCHAL

JUDGEMENT

(1.) AS many as five complaints were decided by the District Forum, vide impugned Order dated 21.2.2007, whereby the appellant was directed to refund the fees charged by them from each of the complainant/respondent and to pay Rs. 50,000 over and above as compensation for the mental agony and harassment. Feeling aggrieved the appellant has preferred the present appeals.

(2.) ADMITTEDLY , the appellant is only an Off -Campus Study Centre and gives coaching to students for the Course of B.Ed. The fees were paid to the University through demand drafts through the study centre being run by the appellant

(3.) GRIEVANCE of the respondent -students was that they were not given correct information by the appellant inasmuch as the Off -Campus Study Centre run by the appellant was not approved by UGC nor was there proper environment in the classes run for B.Ed. at Off -Campus Centre during Sept. to Dec. and that their two years have gone waste as well as the amounts spent unnecessarily for attending the Off -Campus Study Centre at Punjabi Bagh.