MAMTA CHAUDHARY Vs. RAMSWAROOPDAS NIRANJANDAS CHARITABLE TRUST

JUDGEMENT

(1.) This appeal, uner Sec.15, of the Consumer Protection Act, 1986 , is directed against the order dated 16.11.2006 in Complaint No.173/2006 by the District Consumer Disputes Redressal Forum, Raipur (hereinafter called the 'district Forum' for short) dismissing the appellant's complaint.

(2.) Indisputably, the O. P. /respondent is a trust and has a building which is made available for marriage ceremonies etc. It is also not in dispute that the said building was booked for 8.6.2005 and 9.6.2005 in connection with marriage ceremony of the daughter of the complainant/appellant. An amount of Rs.11,000 was deposited by the appellant with the respondent trust, in connection with the said booking.

(3.) It was averred by the complainant that since the marriage of the daughter of the complainant No.1 was postponed, they desired the booking to be adjusted accordingly. However, the complainant's request was not accepted by the respondent, as the Hall was not available for the subsequent date, to which the marriage was postponed. Therefore, the complainant requested the respondent to refund the amount of Rs.11,000 deposited by them. It was further averred that the respondent assured that the amount would be refunded but only Rs.5,500 were refunded on 17.5.2005. Aggrieved, the complainant prayed that the balance of advance amounting to Rs.5,500 with compensation etc. be awarded in their favour.