ANSHUMAN DAS GUPTA Vs. FIITJEE

JUDGEMENT

(1.) -THE complainant is appellant. He has challenged the impugned judgment dated 11. 2. 2008, passed by the District Consumer Disputes Redressal Forum, Ranchi, in Consumer Complaint No. 41 of 2006, whereby complaint was dismissed.

(2.) THE complainant was selected in one year extended C. R. P. course on 31. 7. 2005 and deposited a sum of Rs. 58,406. 00 by bank draft No. 277598, dated 5. 8. 2005. He took admission and was given enrolment No. CPARC 0560115 on 6. 8. 2005 by FIITJEE, Ranchi Classes Ltd.

(3.) SUBSEQUENTLY, the complainant did not intend to study in FIITJEE, Ranchi and sent request letters on 31. 8. 2005 and again on 16. 9. 2005 to the Manager, Central Operation FIITJEE, Ranchi to refund the aforesaid amount of Rs. 58,406. 00, as he did not attend class even for a single day, but neither the amount was refunded nor any reply came.