M.THANIKACHALAM, J. - (1.) The opposite party is the appellant.
(2.) The respondent/complainant joined in the opposite party/appellants Institution in first year MBA Course, for which, she has paid a sum of Rs.26,500/-Later, in the counseling, the complainant was allotted a seat in Malayali Samajan College, Coimbatore and in view of the same, she did not attend any class in the opposite partys institution. Therefore, she requested for the refund, which was refused, resulting mental agony, for which, she is entitled to a sum of Rs.50,000/-. Thus, accusing the opposite party, leveling deficiency, a consumer complaint was filed before the District Forum, Coimbatore.
(3.) The opposite party admitting the payment made by the complainant for admission in their College, opposed the complaint, contending that she has not informed at the earliest point of time about her admission elsewhere, which resulted waiting, thereby causing permanent vacancy, leading to monetary loss for the Institution, that only after 8 months, amount was demanded, thereby compelling the opposite party to keep the seat vacant throughout the Course, incurring loss and that since they have not committed any deficiency in service, they are not liable either to refund the amount or to pay any compensation.;