A.K.ANNAMALAI, J. - (1.) Opposite party is the appellant.
(2.) Complainant who had joined B.E., course in the opposite party college during the year 2005 in the month of August discontinued the same in the middle of the course and thereby she claimed refund of the hostel fees Rs.10,000/- and tuition fees Rs.40,000/- apart from the sum of Rs.5400/- paid towards counseling for the admission. Since the opposite party refused to refund the amounts on the ground that she had left the college in the middle of the course and after staying the hostel for nearly one month and her discontinuation of course the college had lost 3 years admission in her place which would be kept vacant till the completion of the course and thereby there was no deficiency or negligence on the part.
(3.) The District Forum allowed the complaint by directing the opposite party to pay 75% of the tuition fees Rs.45,000/- as Rs.33,750/- and 75% of the hostel fees of Rs.7500/- in all Rs.41,250/- and Rs.5,000/- towards compensation for mental agony and Rs.2,000/- towards costs.;