A.K.ANNAMALAI, J. - (1.) Opposite parties are the appellants.
(2.) The complainants have filed a complaint against the opposite parties praying for the refund amount of Rs.3,92,000/- with interest towards college fees paid and for a sum of Rs.1,00,000/- towards compensation for mental agony and for costs.
(3.) The brief details of the complaint are as follows :- The 1stcomplainant father of the 2nd complainant for whose benefit he hired the service of the opposite parties for the medical course for his daughter and on 28.9.04 after counseling he has paid a sum of Rs.3,92,000/- towards tuition fees along with all original documents and got admission with the opposite parties? college also paid a sum of Rs.50,000/- towards hospital deposit and another Rs.10,000/- in favour of Vorkkaligara Sanga. Subsequently the complainant withdrew her admission which was communicated to the opposite parties. They have accepted the withdrawal and all the original documents relating to her admissions were handed over to the complainant after an acknowledgement with an assurance to return the tuition fees within a period of one month and on 19.10.04 the hostel deposit was alone refunded and the amount of Rs.3,92,000/- was not refunded and thereby the legal notice was issued on 23.11.04 and thereby as they evaded payment there was deficiency of service and caused mental agony to the complainant. Hence the complaint was filed with the above prayers.;