DIRECTOR MAHATMA GANDHI UNIVERSITY Vs. GOPAKUMAR

JUDGEMENT

(1.) This appeal is directed against the order passed by the District Forum, Kollam in O. P.665/1997. The opposite part)' is the appellant.

(2.) The case of the complainant is that he applied for a certificate course in Gandhian Thought which was advertised by the opposite party. He paid Rs.55/- through DD as fees which is evidenced by Ext. Al. It is sent by registered post, Ext. A2 is the receipt and Ext. A3 is the acknowledgement. The prospectus is Ext. A4. Complainant also sent Rs.205/- by DD which is proved by Ext. A5. Ext. A6 evidences charges sent to the opposite part)' and A7 is the acknowledgement, Ext. A8 is the receipt for the application sent by the complainant and Ext. A9 is the acknowledgement. These are not denied by the opposite party. The only contention taken is sufficient number of students for the course were not available and it is for this reason the course was not continued. The District Forum rightly held that merely because of shortage of number of students than they expected, cannot be a reason not to conduct the class after advertising and receiving fee and also directing the complainant to attend the classes. The District Forum only directed the opposite party to pay Rs.327/- spent by the complainant and Rs.200/- as compensation. No cost was ordered by the District Forum. Cogent reasons have been stated by the District Forum to come to this conclusion. We do not find any ground to interfere with the order passed by the District Forum. We accordingly dismiss the appeal.