RAOS LADIES CENTRE Vs. G PRAMEELA

JUDGEMENT

(1.) The allegation of the complainant is that she purchased a Singer Machine and joined in the appellant-institute to learn embroidery work on Singer Machine. But some other machine i. e. grinding machine was given to her for learning. All that she complains is that she ought to have been allotted a Singer Sewing Machine for learning embroidery work. As the appellant has not provided a Singer Sewing Machine, after two days of joining the institute, she left the institute. Then she filed a complaint before the District Forum Hyderabad claiming refund of admission fees of Rs.60/- and embroidery training fee of Rs.450/- in all a sum of Rs.510/-. The District Forum having regard to all the facts and circumstances of the case came to the conclusion that leaving of the institute after two days of joining, cannot be due to the reason that the complainant left for Vijaywada but due to other circumstances i. e. not providing her a proper machine. Having regard to that finding the District Forum allowed the claim of the complainant for 3/4th of Rs.450/- with interest and costs of Rs.100/-. Aggrieved by the same, the opposite party preferred this appeal.

(2.) It is firstly submitted by Sri Venugopal, the learned Counsel for the appellant that the respondent has left the institute on her own accord. Hence the institute is not liable to refund any amount.

(3.) The District Forum has held that leaving of the institute by respondent cannot be said to be on her own accord for going to Vijayawada. Having regard to the facts and circumstances, we also feel that the respondent left the institute on the ground that she was provided with a Grinding machine instead of Singer Sewing machine.