PRADEEP CHHABRA Vs. RAKESH KUMAR

JUDGEMENT

(1.) Shri Rakesh Kumar, complainant entrusted a sum of Rs.3,800/- to Shri Pardeep Chhabra, Principal, Swami Vivekanand College, H. No.1712, Sector 22-B, Chandigarh on the assurance that the aforesaid Principal shall arrange candidature of complainant for B. A. Examination from Osmania University, Hyderabad. However, the respondent failed to fulfil the service promised by him. The complainant demanded the refund of Rs.3,800/- together with compensation. The District Forum ordered a sum of Rs.3,800/- with interest @ 18% and also compensation of Rs.3,000/- on 10.12.1996. Aggrieved against it, the present appeal has been attempted.

(2.) None has appeared on behalf of the appellant. Shri Rakesh Kumar respondent is present in person and has again pressed his claim. He tells that even the cheque of Rs.3,800/- issued in favour of the complainant as a refund was dishonoured. The appellant has not come forward to rebut all these allegations. It may also be useful to refer to para No.6 of the order of the District Forum which is reproduced as under : "opposite party on false representation induced the complainant to pay him Rs.3,800/-. Complainant claims to have obtained leave from his employer department for preparing for the examination of Osmania University. Opposite party failed to get the roll number and as a result thereof complainant could not sit in the examination. Undoubtedly due to misconduct of opposite party complainant had been put to unnecessary harassment and agony. He rightly deserves to be compensated for the same. We assess the compensation on this count at Rs.3,000/-. The complaint is disposed of accordingly. "

(3.) The perusal of record and reasons given above show that there is no merit in the appeal and it is hereby dismissed.