DIVYA SOOD Vs. RUCHI GUPTA

JUDGEMENT

(1.) The appellant runs a business under the name and style of 'body Care'. On the assurance given by the appellant to the respondent, a young unmarried girl who was eager and interested in losing her extra weight that they would not only make her shed 30 kgs within 6-7 months but also would see that she maintains the same weight lifelong, respondent paid Rs.15,000/- as charges/fees for appellant's service. Respondent attended the course regularly for one year and three months and lost only 7 kg. Feeling aggrieved she approached the Manager of the appellant and asked for refund of Rs.15,000/- taken by them as their fees. When they refused to refund the amount respondent filed instant complaint before the District Forum.

(2.) The District Forum found the appellant guilty of deficiency in service and directed her to refund a sum of Rs.12,000/- out of Rs.15,000/- considering the fact that the respondent availed some services from the appellant and also ordered to pay Rs.12,000/- as compensation besides the litigation expenses vide impugned order dated 7.6.2004.

(3.) Feeling aggrieved by the aforesaid order the appellant has preferred the present appeal.