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Judgment
THIS appeal is by the complainant challenging order of District Forum, Ferozepur dated August 20, 1996, directing the Opposite Party to refund a sum of Rs. 500/-, the amount deposited as security. A cheque of Rs. 500/- was submitted to the District Forum alongwith the written statement, which was ordered to be sent to the complainant. In appeal, the claim of the complainant is that the room rent of the hostel, which was deposited, was also liable to be refunded.
NOBODY appeared on behalf of the appellant. We have heard Counsel appearing on behalf of the respondent. There has to be distinction between a hotel and a hostel. In the hotel, rooms are taken on rent for day and the person hiring it may leave it at his sweet Will. In the case of hostel, as is the present case, the room is taken for a particular period. As in the present case, the room rent and other charges are said to be Rs. 2,550/- annually and the complainant had deposited only part of it. This is not a case where the Opposite Party ever disallowed the complainant to occupy the room and enjoy the facility to be provided as agreed. Thus, there was no deficiency in rendering services that the complainant could be treated as a consumer. The refund of security amount having already been made as per the order of District Forum, no other relief can be granted to the complainant as it is the complainant himself who had left the hostel at his sweet will. Appeal dismissed.