LUKS ABHINAY TEACHING SANSTHA Vs. MITHESHBHAI BHUPENDRABHAI THAKKER

JUDGEMENT

(1.) This appeal arises from order dated 5th March, 2003 rendered by the learned Surat District Consumer Disputes Redressal Forum in Case No.415/2001 directing the opponents to pay jointly and severally Rs.22,500 to complainant No.1, Rs.20,000 to complainant No.2, Rs.15,000 to complainant No.3, Rs.22,500 to complainant No.4 and Rs.22,500 to complainant No.5 with interest @ 14% p. a. from 12.10.2000 till payment and cost in the sum of Rs.1,000.

(2.) We have heard the learned Advocate for the appellants, original opponent Nos.1 and 2 and learned representatives for the original complainants. We have gone through the impugned order.

(3.) It would clearly appear that after taking the fees for teaching the art of acting/performance the original opponents did not impart such education, with the result that the complainants were required to approach the learned Forum. Learned Forum, after considering the facts and circumstances of the case thereof, has passed the impugned order.