ISABELLA THOBURN COLLEGE Vs. FATIMA EFFENDI

JUDGEMENT

(1.) This is an appeal against the judgment and order passed on 16.11.1999 by District Consumer Forum, Lucknow (I), in Complaint Case No.676 of 1998.

(2.) Facts of the case, stated in brief, are as under : the complainant succeeded in B. Ed. Entrance Test conducted by Lucknow University as also by the appellant. The complainant deposited a sum of Rs.1,080/- towards fee, on the request of the appellant. Thereafter the complainant opted to join B. Ed. Course of Lucknow University, being successful in the B. Ed. Entrance Test there also. It is also alleged that the complainant did not attend even a single class in the institution of the appellant. The complainant asked for refund of the fee, from the appellant, which was refused and hence this complaint.

(3.) The opposite party has put in no appearance and did not contest the case inspite of sufficient service by registered post. The case proceeded ex-parte against it. The learned Forum after considering the case directed the appellant to refund Rs.1,080/- alongwith interest @ 18% and Rs.500/- as cost.