BAPATLA ENGINEERING COLLEGE Vs. THIMMAPURAM SESHADRI

JUDGEMENT

(1.) OPPOSITE parties are the appellants.

(2.) AGGRIEVED by the order of the District Consumer Forum, Guntur in C.D. No. 187/1999 dated 11.7.2003 the present appeal has been filed under Section 15 of the Consumer Protection Act, 1986.

(3.) FIRST opposite party filed counter admitting the payment of Rs. 30,000 towards the fee for the remaining years. He also submitted that they are ready to issue a receipt for the amounts received. It is further submitted that the said sum of Rs. 30,000 was collected as per the norms and regulations of the institution and the complainant is not entitled for refund.