A.K.ANNAMALAI J. - (1.) The opposite party is the appellant.
(2.) The complainant/respondent filed a complaint against the opposite party before the District Forum for the refund of Rs.50,000/- paid for the unrecognized course fee with interest and Rs.1,00,000/- towards education expenses and Rs.3,00,000/- towards compensation for mental agony and cost.
(3.) The details of the complaint in brief are as follows :- The complainant joined Teacher Training Education Course in the opposite partys Teacher Training School on 1.7.99 by paying Rs.50,000/- as fees and at the end of the first year she was allowed to write examination and came to know that the recognition was not given for the course by the concerned authorities and when asked for the same she was requested to wait for some time for continuing the course till the recognition is obtained and thereby she has spent around Rs.1,00,000/- for studies. ON 4.6.02 the opposite party sent a communication regarding the parents meet with reference to visit of the Government official for the purpose of recognition and thereby after a long time as there was no response from the opposite party the complainant approached the school and found that the institution already admitted the students and continuing the course and when she has asked for continuation of course they refused to admit her without further payment of fee and thereby a legal notice was issued and no amount was settled. Hence there was a deficiency of service and thereby she claimed the reliefs as stated above.;