LAKHBIR SINGH Vs. ADVISER CIVIL AVIATION HARYANA

JUDGEMENT

(1.) This is the complainant's appeal filed against order dated 3.4.2003 passed by the District Consumer Disputes Redressal Forum-I [for short hereinafter referred to as the District Forum] in Complaint Case No.710 of 2001, vide which the District Forum disposed of the complaint case after holding that since the security amount deposited by the complainant with Pinjore Civil Aviation Club and Karnal Aviation Club has been refunded and the account statement supplied, the main grievance of the complainant regarding the supply of statement showing expenditure towards his training and refund of balance amount with interest, along with compensation and costs of litigation, stands redressed.

(2.) The contextual facts for proper adjudication of the appeal are narrated briefly as under: the appellant/complainant was selected by the Haryana Institute of Civil Aviation for the issuance of Commercial Pilot Licence. The appellant/complainant completed 257.30 hours of flying training at Pinjore and Karnal Aviation Clubs. The appellant has alleged that he paid lakhs of rupees to the Institute for training in flying but no bill or statement was supplied to him showing his expenditure towards flying training and the balance amount. The appellant further mentioned in his complaint filed before the District Forum that Rs.9,961.29 ps. were refunded to him on 12.7.1998 on his transfer from Pinjore to Karnal for further training but no balance sheet/statement showing expenditure incurred on him towards flying training was supplied to him.

(3.) As per the averments, made in the written statement of O. P. No.1, the appellant/complainant remained in Pinjore Aviation Cub from 28.8.1995 to 19.7.1998 and during this period he deposited Rs.96,500/- against which proper receipts were issued at the relevant time. The appellant/complainant was refunded Rs.9,961.29 ps. on account of balance amount available in his credit vide Cheque No.6006034 dated 18.7.1998. O. P. No.1 also placed on record the statement furnished by the Pinjore Civil Aviation Club along with its reply. On 30.6.1998, a request was made by the appellant/complainant for transfer from Pinjore Aviation Club to Karnal Aviation Club on completion of formalities of night flying and instrument flying for issuance of his Commercial Pilot Licence. Accordingly, the appellant/complainant was transferred to the Karnal Aviation Club. He deposited Rs.10,000/- on 9.7.1998 and the appellant remained under training there from 9.7.1998 to 28.2.2000. O. P. No.1 in its written statement further stated that the appellant/complainant deposited Rs.22,626/- for getting flying training out of which a sum of Rs.22,335.25 ps. was adjusted on account of flying training charges and membership fee etc. and the balance amount of Rs.291/- was refunded to the appellant/complainant vide Cheque No.246282 dated 6.2.2002. The O. P. No.1 further stated that refundable security amount of Rs.1,000/- is still lying with them as the appellant has neither applied for refund of the same nor obtained "no Due Certificate" from the Pinjore Aviation Club.