POOJA CHADHA Vs. PUNJAB TECHNICAL UNIVERSITY

JUDGEMENT

(1.) POOJA a student, and her father had filed this complaint claiming a sum of Rs. 30,69,353/- as compensation on the allegation that she was wrongfully denied admission resulting in loss of precious two years of her life. Apart from the refund of fee claimed by her amounting to Rs. 69,356/-, she has also claimed Rs. 30.00 lakhs as damages on a plea that had she gone to USA she could have easily earned US $ 50,000. As we see claim of damages of US $ 50,000/- it is too remote for us to consider. Complainant has to give a reasonable figure of any loss suffered by her which could be compensated. During the course of argument it was pointed out by the Counsel for the complainant if the amount claimed is less than Rs. 30.00 lakhs complainant might have to go to Chandigarh State Commission. That is hardly a ground to inflate the claim of damages to get jurisdiciton to file this complaint in the National Commission. Since the amount claimed for refund of fee is even less than Rs. 1.00 lakh only District Forum will have jurisdiction in the matter.

(2.) ACCORDINGLY this complaint is returned to be filed before an appropriate Forum. However, in case of filing of fresh complaint, complainant may claim compensation for any suffering or harrassment on account of alleged act against the opposite party. Complaint disposed of.