A.K.ANNAMALAI, J. - (1.) Opposite parties are the appellants.
(2.) Respondent/Complainant filed a complaint against the opposite party for non delivery of courier to the addressee in time and for returning the unserved letter with delay for direction to pay Rs.2,00,000/- for a loss of chance to pursue the higher studies and Rs.1,00,000/- towards mental agony and Rs.1,00,000/- for deficiency of service and for costs.
(3.) Complainant sent an application for Siddha M.D., P.G.Course on 24.4.08 to the Secretary, Selection Committee Directorate of Indian Medicine, Chennai 106 for which the last date was on 30.4.08 and the scheduled entrance examination was on 10.5.08 through the 2nd opposite party on payment of charges by courier. The application was not served on the addressee by the 3rd opposite party to whom the courier was sent for service by 2nd opposite party and the unserved application cover was returned to the complainant only on 5.5.08 which caused the complainant to lose at chance for appearance of entrance examination for her P.G. M.D., Siddha Course and thereby she came forward with the consumer complaint claiming the above relief.;