N.KANNADASAN, J. - (1.) The appellant herein is the opposite party and the respondent is the complainant before the District Forum.
(2.) The complainant has approached the District Forum under the following circumstances:- According to the complainant, he has joined the course conducted by the opposite party namely Hotel Management and Catering Science. Duration of the course is two years. According to him, he has paid a sum of Rs.15,000/- towards course fee and a sum of Rs.25,000/- towards donation and he has signed certain blank papers. Later on, as he has not joined the course, the amount was not repaid and hence the complaint.
(3.) The complaint was resisted by the opposite party contending that complainant has paid only Rs.15,000/- by way of course fee and out of which uniform worth about Rs.3,800/- was handed over on 27.07.2002 itself and when the course has commenced on 02.08.2002, the complainant has not joined the course and on the contrary on 05.08.2002 he has made a request for the refund of the same. It is also contended that as per the Prospectus and Declaration Form, it is one of the condition that for any reason the student is not in a position to continue the course, he is not entitled for the refund of the same.;