LAWS(NCD)-2008-8-42

NETWORLD Vs. PARAMJOT SINGH

Decided On August 13, 2008
NETWORLD Appellant
V/S
PARAMJOT SINGH Respondents

JUDGEMENT

(1.) THIS is an appeal received by transfer from Punjab State Consumer Disputes Redressal Commission against order of District Consumer Disputes Redressal Forum, Jalandhar (for short hereinafter to be referred as District Forum) dated 6. 5. 2002 in complaint case No. 38 of 2002, Sh. Paramjot Singh v. Networld and Another.

(2.) BRIEFLY stated the averments made in the complaint are that the Complainant had passed his 10+2 examination in March 1994 and he was desirous of further education in computer courses. Accordingly, in response to an advertisement by OPs, the Complainant sought admission in one of the consumer courses offered by OPs. At the time of admission, he deposited a sum of Rs. 23,000 through various receipts with the OPs but the OPs failed to commence the requisite classes to complete computer course for which the Complainant had sought admission. Later on, the Complainant came to know that the OPs had closed their business. Thus, it has been alleged that OPs are guilty of resorting to unfair trade practice in not providing the due education in computers for which Rs. 23,000 had been received and this resulted in ruining of his career. Therefore, in the complaint, it was prayed that OPs be directed to refund the amount of Rs. 23,000 paid by the Complainant and also pay another Rs. ;50,000 by way of damages along with cost of litigation amounting to Rs. 10,000 with interest @ 18% per annum.

(3.) THE OPs did not appear despite service through publication and, therefore, they were proceeded against ex parte.