PUNJAB TECHNICAL UNIVERSITY Vs. ABHINAV AGGARWAL

JUDGEMENT

(1.) This revision petition has been filed by the Petitioner/OP against the order dated 13.03.2008 passed by the Punjab State Consumer Disputes Redressal Commission, UT, Chandigarh (in short, the State Commission ) in Appeal No. 668/07 Abhinav Aggarwal & Ors. Vs. Punjab Technical University by which, while allowing appeal, additional refund of Rs.7,500/- was ordered while confirming order of District Forum allowing complaint.

(2.) Brief facts of the case are that complainant/respondent No.1 took admission in the name Institute of OP Nos. 2&3/Respondent Nos.2&3 and deposited fees. Later on, complainant got admission in other University and requested for refund of fees. OPs refused to refund fees. Alleging deficiency on the part of OP, complainant filed appeal before District Forum. OPs resisted complaint. Later on, District Forum after hearing both the parties allowed complaint against OP Nos. 2 & 3 and directed them to refund Rs.39,534/- and further pay compensation of Rs.25,000/- and cost of Rs.2500/-, but dismissed complaint against OP No.1. Complainant filed appeal before State Commission and learned State Commission vide impugned order directed OP-1/Petitioner to refund Rs.7,500/- to the complainant against which, this revision petition has been filed.

(3.) None appeared for the parties even after service. Perused record.