RAJA PALAYAM RAJUS COLLEGE Vs. S SRINIVASAGAN

JUDGEMENT

(1.) THE 2nd opposite party in C.O.P. No. 44/2000 on the file of the District Consumer Disputes Redressal Forum, Srivilliputhur is the appellant herein.

(2.) THE 1st respondent/complainant came forward with the following case: He studied in the 2nd opposite party College from 1993 to 1996. He had not completed two subjects at that time he left the college in 1996. He completed those subjects in the examination held in April 1997. Though he had immediately applied for issuance of provisional certificate, till the filing of the complaint, the opposite parties had not furnished the same. In such circumstances, the complaint came to be filed claiming compensation in a sum of Rs. 3,00,000, Rs. 50,000 towards mental agony and Rs. 500 as cost.

(3.) THE 2nd opposite party resisted the complaint contending inter alia that the complainant had applied for provisional certificate along with the necessary fees, that the 2nd opposite party had forwarded the same to the 1st opposite party, that only if the complainant had passed in all the subjects he would have been issued the mark sheet, that in any event only the 1st opposite party would be liable to answer the complaint.