N.KANNADASAN, J. - (1.) The appellant herein is the complainant and the respondent is the opposite party before the District Forum.
(2.) The complaint is filed before the District Forum under the following circumstances:- The opposite party issued advertisement and pamphlet with regard to Seminar on Animations offered by them which would enhance the skill and to widen the scope of job opportunity. The course fee is Rs.2 lakhs and duration of the course is 9 months. The complainant had paid a sum of Rs.1 lakh. As per the advertisement, it is clearly indicated that the course would be taught by German Trainers. However, in the beginning only for a period of 20 days one Mr.Frank Govaere taught the invitees for one and a half hour each day and subsequently no German experts were there. Since the complainant was employed as Associate Creative Director in an Advertisement Company, she has suffered loss of time due to the poor teaching given by opposite party. She discontinued the course and issued Lawyer notice for refund of the amount, but the opposite party refused to refund the same. Hence the complaint is filed seeking refund of Rs.1 lakh with compensation of Rs.50,000/- with interest.
(3.) The opposite party resisted the complaint that as per the advertisement, the opposite party is bound to arrange only for meeting with German Experts and the assertion of the complainant that course would be conducted by German Experts is nothing but wild imagination and complainant voluntarily discontinued the course and hence the complaint is liable to be dismissed.;