REGENT COMPUTRONICS PVT. LTD.

SECONDARY SCHOOL Appellant

V/S

P Ravikrishnan Respondents

Referred Judgements :-

AKHIL BHARATIYA GRAHAK PANCHAYAT V/S. PRINCIPAL,JNF S AGPM MEDICAL COLLEGE [REFERRED]
NEW DELHI; K. S. SATHEESAN V/S. A. SHANMUGA SUNDARAM [REFERRED]
UNNI KRISHNAN J P VS. STATE OF ANDHRA PRADESH [REFERRED]
P K RAMACHANDRAN VS. STATE OF KERALA [REFERRED]
STATE OF J AND K VS. RAM KALI [REFERRED]
REGISTRAR UNIVERSITY OF MADRAS VS. UNION OF INDIA [REFERRED]
MARIA FRANCIS AJIJIA VS. REVEREND FATHER R RATCHAGAR [REFERRED]
VICE CHAIRMAN DELHI DEVELOPMENT AUTHORITY VS. O P GAUBA [REFERRED]
BHUPESH KHURANA VS. VISHWA BUDDHA PARISHAD [REFERRED]
P R ABILASH VS. P J ALEXANDER [REFERRED]
DIRECTOR OF ADMISSIONS VS. RADHA NARAYANAN M B B S [REFERRED]
SONIKA TANDON VS. RAUF MUSLIM JAMIA BAHERA [REFERRED]
INTEGRATED EDUCATION DEVELOPMENT ORGANISATION VS. COMPUTER POINT LIMITED [REFERRED]
D A V INSTITUTE OF PHYSIOTHERAPY VS. NAVLEEN KAUR [REFERRED]
DELHI DEVELOPMENT AUTHORITY VS. R C JAIN [REFERRED]

JUDGEMENT

(1.) This appeal is directed against the order dated 18th day of September, 1998 in O. P. No.140/1998 on the file of the District Consumer Disputes Redressal Forum, Coimbatore.

(2.) The appellant is the opposite party while the respondent is the complainant.

(3.) The subject matter of dispute is the refusal of the opposite party school to refund the school and other fees paid by the complainant father in relation to the admission of his minor son by name R. Narendar in L. K. G. Class in the opposite party school. The refund has been sought for by the complainant in view of the admission of his minor son before the opening of the school of the opposite party in another school though he gained admission in the school of the opposite party before its opening.

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SECONDARY SCHOOL Vs. P RAVIKRISHNAN

Referred Judgements :-

JUDGEMENT

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