COMPUTER PRIDE INC USA Vs. SANJEEV KUMAR

JUDGEMENT

(1.) This appeal has been directed by opposite party Computer Pride Inc. (USA) against order dated 11.9.2001 passed by Consumer Disputes Redressal Forum, Ropar (hereinafter to be referred as District Consumer Forum), vide which the complaint of respondent Sanjeev Kumar (complainant) was accepted with costs of Rs.2,000 and the appellant was directed to refund Rs.17,500 to the respondent with interest @ 12% p. a. till payment and further to pay Rs.30,000 as damages.

(2.) Briefly stated the facts are that respondent had taken admission in Web commerce with Computer Price Inc. (USA)-appellant and paid a sum of Rs.17,500 as detailed in para-4 of the complaint. In fact the total fee payable was Rs.59,000 but it was settled with the appellant for Rs.45,000.

(3.) It was next averred that the appellant had given training to the respondent in computer up to November, 2000 and thereafter did not give any training as no teacher was available in spite of the fact that respondent had given application to the appellant for giving training and thus, failed to provide any teacher after 13.11.2000.