RAJAN MEHTA Vs. LAKE CLUB SPORTS COMPLEX

JUDGEMENT

(1.) THE petitioner/complainant remained a member of Lake Club Sports Complex for the period from June, 2011 to December 2013. The membership of the petitioner/complainant was renewed every three months and the last renewal was valid till December 2013. When the petitioner/complainant applied for further renewal, that was not granted, on the ground that he has not paid enhanced Category Maintenance Fee which became applicable with effect from 12 -10 -2013. Being aggrieved from the decision of the club, the complainant approached the concerned District Forum by way of a complaint under Section 12 of the Consumer Protection Act seeking the following reliefs:

(2.) THE complaint was resisted by the opposite parties primarily on the ground that as per the terms on which the complainant/petitioner was granted membership, the fee could be revised at any time at the discretion of the Secretary, Chandigarh Sports Council. It was further stated in the reply filed by the opposite parties that considering the expenses a proposal was submitted for increasing the fee in respect of various sports facilities and the said proposal was approved by the competent authority. Thereafter, a notice was put up on the notice board of the complex increasing the fee with effect from 12 -10 -2013.

(3.) VIDE its order dated 29 -10 -2014 the District Forum dismissed the complaint with cost assessed at Rs.5,000/ -.