LAWS(NCD)-2019-5-111

KUNAL KAPOOR Vs. GAURAV BAJAJ

Decided On May 09, 2019
Kunal Kapoor Appellant
V/S
Gaurav Bajaj Respondents

JUDGEMENT

(1.) The complainants/respondents took admission in PGPM and MBA Programme of Muenchen International Business School which is stated to be run by Muenchen Education Society. As per the prospectus issued by the School, International Corporate Study Programme was to be a part of their curriculum and they were to be taken to Germany for a tour of 35 days duration, after which certificate of having successfully passed International Corporate Study Programme was to be given to them. The case of the complainants is that International Corporate Study Programme (ICSP) was not conducted by the petitioner despite they having charged fee of Rs.1,20,000/- per year, the total amount charged from them being Rs.2,40,000/- for two years. Out of it, Rs.22,000/- are stated to have been returned to some of them. This is also their case that though they were promised campus placement, no company came to their campus for campus interviews. This is also their case that MBA degrees were not awarded to them and neither the hostel deposit nor the caution money were refunded to them. Alleging deficiencies in the educational services provided to them by the petitioners, they approached the concerned District Forum by way of a composite Consumer Complaint seeking refund of the fee etc. paid by them to the petitioners alongwith compensation.

(2.) The complaint was contested only by Professor D.S. Kadam which was OP No.5 in the complaint and a Director of the School. He claimed that the School was a trust and he had resigned from the School in September 2010.

(3.) The District Forum having allowed the complaint, the petitioners approached the concerned State Commission by way of separate appeals. The said appeals having been dismissed, they are before this Commission by way of these Revision Petitions.