M C PRABHAKARAN PILLAI Vs. GOPINATHAN NAIR

JUDGEMENT

(1.) The opposite party in O. P. No.457/93 on the file of the Consumer Disputes Redressal Forum, Kollam is the appellant. The appeal is against the order dated 31.5.94 granting an amount of Rs.12,000/- to the complainant.

(2.) The complainant's case is that pursuant to an advertisement, the complainant contacted the opposite party who promised him to secure admission for the B. Ed course of Magadha University. The opposite party stated that the complainant can sit for the B. Ed Examination of 91-92 and collected Rs.12,000/- for the same. The opposite party did not secure him admission except conducting certain classes at Kundara and the complainant could not sit for the examination. Alleging deficiency of service complainant claimed refund of Rs.12,000/-plus Rs.5,000/-as damages.

(3.) The opposite party filed version stating that the complainant is not a consumer. The complainant was admitted to the course but the University did not conduct the examination for the said year, due to the law and order situation. The complainant secured an employment and did not attend classes conducted for the course by the opposite party. The version further stated that there is no deficiency of service and craved for the dismissal of the complaint.