CHETAN PRAKASH RAJPUROHIT Vs. JAIN VISHVA BHARTI INSTITUTE

JUDGEMENT

(1.) Member-this appeal has been filed by the appellant under Sec.15 of the Consumer Protection Act, 1986 (hereinafter referred to as '1986 Act') against the orders dated 31.3.2004 passed by the learned District Forum, Nagaur whereby the complaint of the complainant-appellant was disallowed.

(2.) The brief facts giving rise to this appeal are that the appellant had filled up a form for examination to the B. A. (First Year) with the respondent and had deposited prescribed fee for it. The respondent, however, failed to send him the admission card for the examination. Therefore, the appellant approached the local contact person of the respondent and took permission to take the examination on the basis of his enrolement. Later, the respondent informed the appellant that as his examination form was not received in time, his answer books cannot be evaluated. The appellant filed a complaint in the Forum below for getting his answer book checked and for damages.

(3.) The respondent replied that the appellant had not submitted the form for admission to the examination and as such his admission card was not sent. The respondent also stated that the appellant is not a 'consumer'.