KEYOOR S VAISHNAV Vs. JAGRUT NAGRIK

JUDGEMENT

(1.) DELAY of 266 days is condoned.

(2.) HEARD learned revision petitioner Shri Keyoor S. Vaishnav, Director (Marketing) ICON IT Enabled Services. The District Forum directed the petitioner and also Baroda Productivity Council to refund the amount of Rs. 20,000 paid by each one of the trainees for stopping training in medical transcription along with compound interest @ 9% per annum. The District Forum further directed that Rs. 2,000 be paid towards cost and Rs. 10,000 for mental stress.

(3.) AGGRIEVED by the order of the District Forum, Shri Keyoor S. Vaishnav who is the petitioner before us filed a review petition before the District Forum. The petitioner submits that 50% of the awarded amount has already been deposited by the Baroda Productivity Council with the District Forum and this has been withdrawn by the complainants. Though the District Forum s order is dated 11.6.2003, the review petition was filed only on 4.8.2003. The review petition was dismissed by the District Forum on 24.2 2005. There is no provision in the Consumer Protection Act, 1986 for filing review petition against the order of the District Forum. So, prima facie, this review petition was not legally valid.