A.K.ANNAMALAI, J. - (1.) Opposite parties are the appellants.
(2.) Complainant filed a complaint against the opposite parties praying for direction to pay Rs.2,00,000/- as compensation with 12% interest for deficiency of service in supplying the study materials for the course joined and for costs.
(3.) Complainant joined the M.Com., (English Medium) through the distance education course on paying admission fees of Rs.1800/- on 23.11.06 with the 2nd opposite party through the 1st opposite party and on 24.11.06 she was provided admission card and enrolment card and in the instructions it was mentioned the study materials would also be supplied at the study centre -1st opposite party on the date of admission itself. But till 2.2.07 in spite of number of visits made by the complainant for the same and thereby she was deprived of from appearing for the examination for want of study materials and thereby she issued a legal notice dated 8.2.07 claiming damages and there was no reply for the same and thereby the complainant filed this complaint claiming reliefs as above.;