BIRANCHI NARAYAN KAR Vs. COMPUTER POINT

JUDGEMENT

(1.) Heard Mr. S. Ray, learned Counsel for the appellant. The other side is absent. The matter was heard in part on the last date. We have perused the impugned order and the materials on record.

(2.) The complainant approached the District Forum with the allegation that he had paid Rs.4,300/- for taking Diploma Course in Hardware Maintenance for six months and was admitted to the Institute of the respondents on 20.7.1994. The Institute did not carry on the course for the whole period and there was complete discontinuance of the course in the middle. Therefore, alleging deficiency in service, he filed Dispute Case to get back the money paid by him and claimed compensation of Rs.2 lakhs.

(3.) The District Forum has allowed the claim in part and has directed to refund the amount of Rs.4,300/- with interest at the rate of 12 per cent per annum. Being dissatisfied with the award not granting any compensation, the complainant has filed this appeal.