ADHIYAMAAN COLLEGE Vs. MAT APATHY

JUDGEMENT

(1.) THIS appeal has arisen against the order dated Is February, 1993 of the State Commission, Tami Nadu, allowing the complaint of ten Complain ants and directing the appellant herein to refund to each of the ten Complainants a sum of Rs. 7,000/- with interest at 12 per cent per annum.

(2.) THE appellant College is a private unaided engineering college situated in Hosur, in the State of Tamil Nadu. The ten Complainants were allotted by the Directorate of Technical Education for admission to the said college to the 1st year B.E. Degree Course and they remitted a fee of Rs. 7,000/- each. Later on, they obtained re-allotment and obtained the transfer certificates agreeing to abide by the rules that the fees paid would not be refunded. After getting admissions in other colleges, they filed a joint complaint before the District Forum alleging deficiency in service in the refund of fees, thereby claiming refund of Rs. 7,000/- with interest and a compensation of Rs. 5,000/- each. The State Commission allowed the complaint.

(3.) THE matter came up for hearing before this Commission on 29.3.1995. The Counsel for the parties agreed before this Commission that; the appellant would refund to each of the ten complainants a sum of Rs. 6,900/- each within two months from that day without prejudice to the appellant's contentions on the merits and the Counsel for the complainants agreed to it.