P R ABILASH Vs. P J ALEXANDER

JUDGEMENT

(1.) This is a complaint under Sec.17 read with Sec.12 of the Consumer Protection Act.

(2.) The complainant joined the opposite party, Dr. Alexander Educational Foundation for B. Pharm Course during the year 1991-92, believing in the representations that the Institute has been granted affiliation by the Pondicherry University. He paid a capitation fee of Rs.30,000/- and also tuition fee of Rs.6,400/- in 3 installments. The complainant subse- quently learnt that this Institution has not been granted affiliation by the Pondicherry University, as it had not complied with the requirements for granting such affili- ation. He then called upon the Institution to return the original certificates, and to issue a transfer certificate. But the Institution failed to return the same. The complainant has lost one year study and has also spent Rs.10,000/- for hostel accommodation. The complainant and other students have attempted to meet the opposite party, but in vain.

(3.) The opposite-party has entered appearance through Counsel, but did not file any counter. The Counsel and the opposite-party remained absent at the hearing on 12.5.93 and they were set ex-parte.