FIITJEE LTD. Vs. VARJEET WALIA

JUDGEMENT

(1.) DESPITE service of notice, no one has put in appearance on behalf of the Respondent/Complainant. Same was the position on the last date of hearing. Accordingly, we have heard learned Counsel for the Petitioner.

(2.) THE short question arising for consideration in this Revision Petition by an educational Institution, namely, FIITJEE Limited is whether or not the Foras below were justified in directing the refund of a sum of Rs. 52,530/ - along with interest, deposited by the Complainant/Respondent as tuition fee at the time of joining the Institution for taking coaching for Entrance Examination for an engineering course.

(3.) HAVING failed to elicit any response from the Petitioner, the Respondent filed the Complaint in the District Consumer Disputes Redressal Forum, Amritsar (for short "the District Forum"), inter alia, praying for a direction to the Petitioner to refund the said amount along with interest @12% p.a. The District Forum accepted the Complaint and directed the Petitioner to refund the said amount to the Respondent/Complainant along with interest @ 9% p.a. from 01.01.2007 till actual realization.