RAVI SHANKAR MAHARAJ Vs. GURU RAM DASS COLLEGE

JUDGEMENT

(1.) V.B. Gupta, Presiding Member"Being aggrieved by order dated 28.11.2011 passed by State Consumer Disputes Redressal Commission, Punjab (for short, ˜State Commission) Petitioners/Opposite Parties no.1 and 2 have filed this revision.

(2.) Respondent/complainant filed a consumer complaint under Section 12 of the Consumer Protection Act, 1986 (for short, ˜Act) against petitioners before the District Consumer Disputes Redressal Forum, Sangrur (for short, ˜District Forum). In the complaint, it is alleged that petitioners have failed to fulfill their obligation and have no right to retain any fee paid by the respondent.

(3.) Petitioners were proceeded exparte before the District Forum. Thereafter, vide judgment dated 09.01.2007, District Forum allowed the complaint.