R C DIXIT Vs. PRINCIPAL ST PAULS SCHOOL

JUDGEMENT

(1.) Complainant is the petitioner before us. He is aggrieved by the order of the State Commission in modifying that of the District Forum and reducing the amount of compensation awarded to him.

(2.) Petitioner got his daughter admitted in respondent's school in Class XI-A. He paid Rs. 3,290/- as fee which included security money and other charges. For the reason that there was no proper teaching arrangement for a subject (Economics), petitioner withdrew his daughter and put her in another school. For getting transfer certificate he paid Rs. 30/-. Now the petitioner sought refund of the fees paid by him to the respondent school. This school refused to refund except Rs. 500/- which was the security money. Complaining deficiency in service, petitioner went to the District Forum. His complaint was allowed. District Forum directed that he be paid Rs. 2,790/- after making proportionate deduction of Rs. 465/-. Petitioner was also awarded cost of Rs. 300/-. It was further directed that in case the amount was not paid within 15 days of the receipt of the order it will carry interest @ 12% per annum from the date of order till payment.

(3.) Respondent School went in appeal before the State Commission. The amount which the petitioner had paid comprised as under : <FRM>5_cpj3_2002.htm</FRM>