BANGALORE UNIVERSITY JNANA BHARATHI Vs. S DATTATRI

JUDGEMENT

(1.) THIS appeal is by the O.P. challenging the order of the D.F. allowing the complaint of the complainant.

(2.) THE facts in this case are as follows:

(3.) THIS is a second round of litigation. In the first instance this Commission has remanded the matter recording the finding that the complainant is a consumer, relying on the decision Bhupesh Khurana v. Vishwa Buddha Parishad,2001 2 CPJ 74 (NC). After the remand the DF has recorded the finding that there is deficiency in service on the part of the Bangalore University and ordered payment of compensation of Rs. 50,000/ - to the complainant with costs of Rs. 5,000/ -. This order is under challenged by the O.P. in this appeal.