RAVI JOSHI Vs. TATA INFOTECH LTD

JUDGEMENT

(1.) This appeal under Sec.15 of the Consumer Protection Act, 1986 is directed against the order dated 24.10.2002 in Case No.91/2002 by District Consumer Disputes Redressal Forum, Raipur (hereinafter called as the Distt. Forum for short) dismissing the complaint of the complainant/appellant.

(2.) Relevant facts no longer in dispute stated in brief are: that the complainant/appellant has joined Visual Basic-6 and Oracle -8 Course with the respondent Nos.2 and 3. The duration of the said course was three months. Rs.6,000/- fee by way of consideration was paid by the appellant to the respondent Nos.2 and 3.

(3.) The grievance of the complainant/appellant is that the course was imparted for 43 days only but the said course was left incomplete and he was asked to discontinue the course by the respondents. The complainant, therefore, prayed that the respondents be directed to refund his fee with interest thereon.