S.C.VYAS, J. - (1.) THIS appeal is directed against the order dated 18.07.2011 of District Consumer Disputes Redressal Forum, Raipur (C.G.) (hereinafter called ''District Forum '' for short) in Complaint Case No.31/2011, whereby the complaint of the complainant/respondent against the appellant herein, was allowed and the appellant, has been directed to refund a sum of Rs.30,000/ - to the complainant/respondent which was deposited by him with the appellant for booking a marriage hall. Apart from it, the appellant was also directed to pay Rs.2,000/ - as compensation for mental agony and Rs.700/ - as cost of litigation.
(2.) UNDISPUTEDLY , a marriage hall namely ''Abhinandan Palace '' was booked by the complainant/respondent for the purpose of marriage ceremony of his son on 25.12.2010. The booking of the marriage hall was made on 24.08.2010, but on account of some reasons, it had not become possible for the complainant to arrange marriage ceremony of his son on 25.12.2010, therefore, on 04.11.2010, he sent a letter to the appellant/Manager of the marriage hall and requested to refund the amount deposited for booking of the marriage hall. The appellant denied to refund the amount on the ground that as per terms printed on receipt of deposit, the amount was not refundable to the complainant. When consumer complaint was filed by the complainant before the District Forum, then also same defence was taken by the appellant/O.P. Learned District Forum, did not agree with the defence of the appellant and allowed the complaint by the impugned order.
(3.) WE have heard arguments advanced by both parties and perused record of the District Forum.;