APEEJAY INSTITUTE OF MANAGEMENT AND INFORMATION TECHNOLOGY Vs. PRASHANT ASHOK

JUDGEMENT

(1.) PETITIONER was the opposite party before the State Commission, where the respondent/complainant had filed a complaint alleging deficiency in service on the part of the petitioner.

(2.) VERY briefly stated, the facts leading to filing the complaint were that the complainant took admission for MA (Mass Communication) course in the petitioner s institution and paid a sum of Rs. 39,170 which along with other charges, included tuition fee of Rs. 25,500. It was the case of the complainant before the District Forum that after the admission formalities were completed, his mother fell ill and he had to accompany her to their native place for treatment. It is in these circumstances that he requested refund of the deposited amount. Since this was not done, a complaint was filed before the District Forum which after hearing the parties, allowed the complaint and directed the petitioner to refund Rs. 39,170 along with cost of Rs. 2,500. Aggrieved by this order, an appeal was filed before the State Commission by the petitioner, which was dismissed. Hence this revision petition before us.

(3.) WE heard the learned Counsel for the petitioner and the respondent in person and perused the material on record. Learned Counsel for the petitioner has drawn our attention to the two undertakings signed by the guardian of the complainant, which read as under: