REGISTRAR, UNIVERSITY OF AGRICILTURAL Vs. TUMMALA KAVYA DRI

JUDGEMENT

(1.) This revision petition has been filed by the petitioner Registrar, University of Agricultural Science against the order dated 04.08.2017 of the State Consumer Disputes Redressal Commission, Telengana, (in short 'the State Commission') passed in FAIA.514/2017.

(2.) Brief facts of the case are that the respondent/complainant took admission in the petitioner University in B.Sc. (Agriculture) and paid a fees of Rs.3, 25, 000/- on 10.08.2015. The respondent attended classes from 17.08.2015 to 24.09.2015. On 24.09.2015, respondent applied for her documents and fees to be returned as she got admission in some other course in some other University. The documents were returned. However, the fee was not refunded. Therefore, the complainant/respondent filed a consumer complaint bearing No.631 of 2015 before the District Consumer Disputes Redressal Forum-II, Hyderabad, (in short 'the District Forum'). The complaint was resisted by the opposite party by filing written reply. However, the District Forum allowed the complaint vide its order dated 27.01.2017 and directed the opposite party/petitioner herein to return an amount of Rs.2, 92, 044/- along with a cost of Rs.5, 000/- only.

(3.) Aggrieved with the order of the District Forum, the petitioner herein/opposite party preferred an appeal before the State Commission, which was dismissed vide order dated 04.08.2017.