VIBES HEALTH CARE LTD Vs. DAKSHINA ILLANGOVAN

JUDGEMENT

(1.) Learned counsel for the petitioner present. Litigation charges of Rs.10,000/- have been paid to the respondent but none is present for her behalf despite service. The respondent be proceeded against ex parte.

(2.) The case of the complainant is that M/s Vibes Health Care Ltd./opposite party No. 1 offered a complete package for life long maintenance package for full face and neck in the sum of Rs.80,000/- The complainant, Ms. Dakshina Illangovan paid a sum of Rs.33,090/- vide debit card on 18.12.2011 and she was asked to pay the balance subsequently. However, due to a sudden change in her plans for travelling overseas for personal reasons she could not attend the service package. Thereafter, she requested for refund of the entire amount and approached the OP on 20.12.2011. She argued that she

(3.) However, the OP 1 declined to refund the amount. The complainant's attention was invited towards the fact that the receipt itself mentions that the money already paid would not be refunded.