V.KALYANA SEETHARATNAIAH Vs. PRINCIPAL KATURI MEDICAL COLLEGE CHINA KONRUPADU PRASTHIPADU MANDAL GUNTUR, GUNTUR DIST

JUDGEMENT

(1.) The unsuccessful complainant is the appellant.

(2.) The appellant joined MBBS with the respondent college in the year,2003. The duration of the course is from 2003 till 2008. The appellant has completed his MBBS in the year, 2009. At the time of the admission with the respondent college, the appellant paid tuition fee and other fee as required and he has also paid a sum of Rs. 10,000/- towards caution deposit with the respondent college which has to be returned to him after completion of the course. After the completion of the course the appellant requested the respondent college to return the amount of Rs. 10,000/- deposited under the head "caution deposit".

(3.) The appellant's version is that when he approached the respondent college with a request for return of the caution deposit, the respondent college had taken the receipt on the pretext that the amount would be paid to him and thereafter the respondent college refused to return the amount compelling the appellant to get issued notice dated 15-02-2010 which could not draw any response from the respondent college.