A.K.ANNAMALAI J. - (1.) The Respondent as complainant filed a complaint before the District Forum, Coimbatore, alleging deficiency against the opposite parties to issue the Transfer Certificate and the Original Mark lists submitted by the complainant during the time of admission, to refund the second year course fees of Rs.45,700/- paid by the complainant and also the college bus fare of Rs.9,000/-, to pay a sum of Rs.40,000/- as compensation for mental agony and torture suffered by the complainant, and to pay cost. The District Forum, allowed the complaint against the opposite parties. Against the said order, this appeal is preferred by the opposite parties, praying to set aside the order of the District Forum, Coimbatore, dated 28.12.07 in O.P.No.159/2007. This appeal coming before us for hearing finally on 12.04.2011, upon hearing the arguments of the counsel on complainant side, and perused the documents, written submissions as well as the order of the District Forum, this Commission made the following order :- The opposite parties are the appellants.
(2.) The complainant/respondent filed a complaint against the opposite parties for the direction of returning the complainants original market list transfer certificate and for refund of funds paid and for Rs.40,000/- as compensation against the opposite parties.
(3.) The details of the complaint in brief are as follows :- The complainant joined in the 1st opposite partys college, in which the 2nd opposite party being the Principal for the first year B.E., during the year 2005-06 and submitted her +2 mark sheet and 10th standard mark sheet along with the payment of fees and after completing first year course she has paid Rs.45,000/- as second year fees and Rs.9,000/- towards for the bus fees she could not continue the studies due to her health condition and the father of the complainant asked for the return of original school certificates and transfer certificate and the fees paid for 2nd year from the opposite parties. They have evaded the same for more than one year and in spite of the letter sent on 4.7.2007 they have not taken care of the same and thereby there was deficiency of service on the part of the opposite parties and praying for return of original documents along with transfer certificate and for the return of fees and Rs.40,000/- as compensation.;