DESTINATION ONE Vs. PUNIT PAL KAUR

JUDGEMENT

(1.) -THIS appeal has been directed by opposite party No. 1 against order dated 16. 5. 2007 passed by Consumer Disputes Redressal Forum-II, U. T. Chandigarh (hereinafter to be referred as District Consumer Forum), whereby complaint of Punit Pal Kaur Guron, respondent No. 1 (complainant ) was accepted and the appellant was directed to refund Rs. 75,000 to respondent No. 1 along with interest @ 9% p. a. from the date of respective deposits till payment and further to pay Rs. 5,000 as compensation for mental agony and harassment besides Rs. 25,000 as litigation expenses.

(2.) BRIEFLY stated the facts are that respondent No. 1 (complainant) had taken admission at the institute of appellant and respondent No. 2 M/s. Tehnosys Embedded Systems on 18. 7. 2005 vide agreement Annexure A-1. According to the said agreement, there was training of six months and after conclusion of the training, appellant was to provide job to respondent No. 1 within 9 months of the signing of the contract, failing which it was liable to refund whole of the amount to her.

(3.) IT was next averred that respondent No. 1 completed six months training on 18. 1. 2006 starting from 18. 7. 2005 and certificate Annexure R-2 was issued by the appellant but as per terms and conditions of the agreement, appellant failed to provide her job.