HARVINDER KAUR Vs. PRINCIPAL

JUDGEMENT

(1.) This order will dispose of two cross appeals bearing Nos.525 and 617 both of 2003 filed against one and the same order dated 7.8.2003 passed by the District Consumer Disputes Redressal Forum-II [for short hereinafter referred to as the District Forum] in Complaint Case No.585 of 2001. Appeal No.525 of 2003 has been filed by the complainant Ms. Harvinder Kaur, daughter of Mr. Kulwant Singh, resident of House No.3868, Sector 32-D, Chandigarh whereas appeal No.617 of 2003 has been filed by the O. P. No.1-Principal, Homeopathic Medical College and Hospital (for short herinafter referred to as the College), M-671, Sector 26, Chandigarh.

(2.) The complaint was filed before the District Forum seeking refund of fees amounting of Rs.11,975/- and Rs.2,100/- along with interest from the date of deposit till its realization and compensation for harassment caused to the complainant by the O. Ps. which was claimed at a sum of Rs.10,000/-.

(3.) The complainant had sought admission in free category for the course of study of one year of BHMS Degree and had taken admission for the year 1999-2000 which was of a period of eighteen months. She had paid the admission fees vide receipt dated 24.4.1999 (copy Annexure C-2) amounting to Rs.6,000/- and paid the balance amount of fee of Rs.9,975/- vide receipt Annexure C-3 which was payable to O. P. No.2-Council of Homeopathic System of Medicines, Punjab, SCO No.3027, 28, 2nd Floor, Sector 22-D, Chandigarh but she could not pass the examination and she discontinued her further studies.