MADAN YADAV Vs. VINOD MENON

JUDGEMENT

(1.) The complaint of the petitioner was dismissed by the District Forum and the order of the District Forum was confirmed by the State Commission, through a cryptic order. The facts of this case are these.

(2.) Manan Yadav, the complainant, approached Vinod Menon, OP, Proprietor, "The Commerce Institute", Udaipur, Rajasthan, for 11th Class Coaching and informed him that he had failed in 10th Standard and had presented the application for re-totalling. He also told him that if he cleared in re-totalling, then he will continue the coaching and otherwise respondent assured him to refund the fee. The fee was paid on 06.08.2010 in the sum of Rs.3,500/-. The complainant was declared 'failed' in the result of re-totalling, dated 05.09.2010. Thereafter, the complainant stopped taking coaching and asked the OP to refund the fee. The money was not refunded. A legal notice was served through the Advocate of the complainant on 01.10.2010 to OP. The OP/respondent took the notice and denied all the allegations.

(3.) A complaint under Section 12 of the Consumer Protection Act, 1986, was filed before the District Forum which was dismissed vide order dated 26.09.2011. The Appeal filed by the petitioner was also dismissed by the State Commission, on 24.02.2012.