- (1.) (The appeal coming before us for hearing finally on 10.09.2011, upon hearing the arguments of both sides and perused the documents, written submissions as well as the order of the District Forum, this Commission made the following order :-) A.K. ANNAMALAI, PRESIDING JUDICIAL MEMBER 1. Opposite parties are the appellants.
(2.) Complainant filed a complaint against the opposite parties praying for direction for payment of Rs.5,00,000/- as compensation for damages and mental agony due to the loss of employment for non provision of certificate regarding the course completed and for Rs.2,000/- as costs.
(3.) The complainant joined ITI Training course in the 1st opposite party?s institution for which the 2nd and 3rd opposite parties is directly having control. The 1st opposite party joined ITI course in instrument mechanic during the year 1995-97 course and completed the course in the year 1997. He was not provided the certificate for the completion of course up to 21.10.04 and thereby he was denied employment opportunities from two companies of Singapore and Soudhi for want of original certificate for the course and thereby he was deprived of employment and suffered mental agony and claiming the relief as stated above by filing the consumer complaint.;