State Consumer Disputes Redressal Commission
International College Of Financial ... vs Sushmita Bose on 22 May, 2026
STATE CONSUMER DISPUTES REDRESSAL COMMISSION
WEST BENGAL
FIRST APPEAL NO. SC/19/A/196/2022
International College of Financial Planning
PRESENT ADDRESS - 5th Floor, Bajaj House, 97, Nehru Place, New Delhi, Pin- 110 019.,WEST
BENGAL.
International College of Financial Planning
PRESENT ADDRESS - 5th Floor, 21/A, Shakespeare Court, Shakespeare Sarani, Kolkata- 700
017.,WEST BENGAL.
.......Appellant(s)
Versus
Sushmita Bose
PRESENT ADDRESS - 71/10/1, Swastik, 1st Floor, Dr. Nilmoni Sarkar Street, Noapara, Kolkata-
700 090.,WEST BENGAL.
IASE Deemed University
PRESENT ADDRESS - Plot No.- 9, Sector- 10, Opposite DDA Sports Complex, Dwarka, New
Delhi, Pin- 110 075.,WEST BENGAL.
.......Respondent(s)
BEFORE:
HON'BLE MRS. SOMA BHATTACHARJEE , PRESIDING MEMBER
HON'BLE MR. ANANDA KUMAR TIWARI , JUDICIAL MEMBER
FOR THE APPELLANT:
Ms. Debisree Adhikary (Advocate)
FOR THE RESPONDENT:
NEMO
DATED: 22/05/2026
ORDER
Hon'ble Mrs. Soma Bhattacharjee, Presiding Member Being aggrieved by and dissatisfied with the order dt. 23.06.2022 in CC/105/2014 passed by Ld. DCDRC, Kolkata Unit I, International College of Finance Planning, Opposite Party / appellant preferred this appeal.
The order reads as follows: "The complaint case be and the same is allowed on contest against the Opposite Party No. 1 and 2 and ex parte against the Opposite Party No. 3.
Opposite Party No. 1 and 2 are directed jointly or severally to make payment of Rs. 1,80,500/- (Rupees One lakh Eighty thousand Five hundred only) along with interest @ 7% per annum from the date of filing this case i.e. 13.02.2014 till realisation of entire amount in favour of Complainant within 1 (One) month from the date of this order.
Opposite Party No. 1 and 2 are directed to pay jointly or severally compensation of Rs. 30,000/- (Rupees Thirty Thousand only) for mental pain and agony and litigation cost of Rs. 25,000/- (Rupees Twenty Five Thousand only) in favour of Complainant within 1 (One) month from the date of this order.
Liberty given to the Complainant to file Execution Case in case of failure to carry out the above order by the Opposite Party No. 1 and 2 within schedule time.
Hence, this complaint case is disposed of accordingly.
Let a copy of this judgment be handed over to all the parties at free of cost."
Ld. Counsel for the appellant has cited the following judgments of the Hon'ble Apex Court in support of her pleadings: None appears for the Respondent for argument.
"Bihar School Examination Vs. Suresh Prasad Sinha (2009) 8 Scc 483, Maharshi Dayand University Vs. Surjeet Kaur, 2010 (11) Scc 159 P.T. KOSHY & ANR VS. ELLEN CHARITABLE TRUST & ORS 2012 (3) CPC 615 (SC) And in a judgment in Civil Appeal no. 697 of 2014, titled "Indian Institute of Bank & Finance (IIBF) Vs. Mukul Srivastava", dated 17/01/2014 passed by the Hon'ble Apex Court, wherein the Hon'ble Apex court referring the judgments reported in Bihar School Examination Vs. Suresh Prasad Sinha, (2009) 8 Scc 483, Deputy Registrar (Colleges) & Anr Vs. Ruchika Jain & Ors. Maharshi Dayand University Vs. Surjeet Kaur. 2010 (11) Scc 159 And Jagmitter Sain Bhagat Ve Director, Health Services Haryana & Ors. 2013 (10) Scc 136, held that the student is not a consumer, by remanding the matter back to Hon'ble National Commission, in which later on 16th Feb 2015, National Commission held:
"The student is not a consumer and is entitled to no relief under the cpact although the op is not a university nor an educational institute, but the same ratio will be applicable to their case" and accepted the revision petitions and set aside the orders passed by the Fora below"
Heard. Considered the Appeal 196/2022 on merit.
In view of the decisions mentioned above the Appeal No. 196/2022 is allowed and the final order dt. 23.06.2022 in CC/105/2014 is set aside being not in accordance with law.
There shall be no order as to costs.
Registry to issue free copies to all parties and also to Ld. DCDRC Kolkata Unit I. FA/196/2022 is disposed of accordingly.
..................
SOMA BHATTACHARJEE PRESIDING MEMBER ..................
ANANDA KUMAR TIWARI JUDICIAL MEMBER