State Consumer Disputes Redressal Commission
J.Sarmilaadevi, 1092-Mig, Phase-10. ... vs Mr.C.Y.Sathyanarayanan, ... on 20 December, 2013
BEFORE THE STATE CONSUMER DISPUTES REDRESSAL COMMISSION, BEFORE THE STATE CONSUMER DISPUTES REDRESSAL COMMISSION, CHENNAI BEFORE : HONBLE JUSTICE THIRU R. REGUPATHI PRESIDENT THIRU.J.JAYARAM JUDICIAL MEMBER
C.C.NO.
44/2011 DATED THIS THE 20th DAY OF DECEMBER 2013 J.Sarmilaadevi, 1092-MIG, Phase-10.
35th Cross, R.K.Hudco, M/s.S.Ramkumar Hosur 635 109.
Counsel for complainant
-vs-
Mr.C.Y.Sathyanarayanan, S/o.Yuvaraj, Chairman / Managing Director, CYS Multimedia, Corporation Office, Opposite party 25, 1 Floor, Park Centre, Exparte Venkat Narayana Road, T.Nagar, Chennai 17.
This case coming up for final hearing before us on 28.10.2013, upon perusing the records, this commission made the following order:
J.JAYARAM, JUDICIAL MEMBER Complaint filed under Sec.17 of the Consumer Protection Act .
I have completed Multimedia course, on seeing the opposite partys advertisements I approached the opposite party, had discussions and entered with an agreement to start a CYS Multimedia Franchisee in Trichy, exclusively for the -2- purpose of earning his livelihood by means of self employment. Franchise Address: No.6, 3rd Floor, Nachiars complex, 11th cross, Thillai Nagar, Trichy-18.
2. The opposite party Mr. C.Y. Sathyanarayanan is running his corporate office and multimedia centre in the above mentioned address. In the year 2008, the opposite party made colourful advertisements in TV Channel like Podhigai television. The opposite party company had assured placements for all the students in the advertisements. I was pleased by the advertisements and I approached the opposite party exclusively for the purpose of earning my livelihood by means of self employment.
3. I had paid the opposite party Rs.2,50,000/- as franchisee fee on 12.09.2008 through Cheque No.460652, drawn at HDFC Bank, Hosur. A/c.No.0351160000877.
4. The opposite party entered into franchisee agreement with me on 16.10.2008. The opposite party has to provide the followings, as per the franchisee agreement dated 16.10.2008 and Business profile 2008 which was given by the opposite party to me.
i) Books, course materials, syllabus, training system and procedures.
ii) Centralized advertisements.
iii) Periodic review and updation for technical Instructors.
iv) Periodic marketing discussions to plan strategy for business development.-3-
5. When I feared about the huge investment and expenses and when I expressed the same to the opposite party, the opposite party had committed that he would provide software for Rs.5 lakhs and 5 computers also. Moreover the opposite party assured that the complainant may run the franchise for up to 3 years by himself, so that it will work out and that the complainant can make a good profit out of this investment. However the opposite party did not comply with the agreement and the commitment / promises. Because of this deficiency in service of the opposite party, I have faced a huge financial loss and mental agony. I have filed this complaint to seek the compensation and remedy for the same.
6. The opposite party has provided me with expired software which resulted in huge loss and sufferings to him. According to clause 2 of the franchisee agreement the opposite party has to provide software for Rs.5 lakhs and 5 computers from his previous franchisee centre and few software which was purchased for and in the name of previous franchisee and his head office. Moreover the opposite party provided few CDs and copy of the invoices related to the software. When I have gone through the details, I was shocked too note that some of the software provided by the opposite party was purchased on 09.10.2007, 19.10.2007 and 23.10.2007 by Shalom Infotec (p) Ltd, then CYs Franchisee. All these softwares were expired one. Moreover these software were not purchased for an in the name of the complainant, Trichy Franchisee. I cannot use this software legally, since it is a criminal offence. This fact threatened him. The remaining softwares were purchased by the opposite party for his use at head office. The -4- opposite party did not get any concurrence letter or permission letter from the software companies to use the softwares by me. Hence I cannot use these softwares also. When I indicated these points to the opposite party, he did not give any importance to these things and he took it very casually and he told that he would look into the matter when the issue arises. The opposite party forced me to violate the legal procedures and this is deficiency in service on the part of the opposite party.
7. However, a software distributor company called Sniper Systems & Solutions (P) Ltd, inspected Trichy Franchisee during January 2009 and instructed the complainant not to use these softwares and they threatened that I would be penalized. When I appraised the happening to the opposite party, he just said that, you just manage them or ask them to contact me and he evaded. Since there was no other way to protect the franchise and himself, I had purchased few necessary softwares on 23.01.2009 for Rs.2,63,290/-. Since the opposite party did not provide the legal softwares as committed in the agreement, the financial loss to me is Rs.2,63,290/-. This is an act of unfair trade practice and deficiency in service on the part of the opposite party.
8. The contrary to the agreed terms, the opposite party has not provided Centralized Advertisement. According to the Business profile 2008 provided by the opposite party, he has committed that he would do centralized advertisement for the franchise. However the opposite party did not give any centralized advertisement for the franchise during the entire franchisee period.
-5-Centralized advertisement means the advertisement in the media like magazine, Television about the head office and all the franchise. However the opposite party mentioned only about head office and other franchises in the advertisement and he had not mentioned about my franchise in any of the advertisements. Since there was no proper centralized advertisement from the head office, there was no enough enrollments of students and it led to financial loss to the complainant. This is an instance of deficiency in service by the opposite party. Moreover many students from Trichy surroundings contacted CYS Chennai Head Office for enquiry of course details, by seeing CYS advertisement in the media like Television. The opposite party told all those students that there is no franchise for CYS at Trichy. So those students can come to Chennai to join the course. This created a negative impact on Trichy Franchise which led to great financial loss to the complainant. This is also another instance of deficiency in service by the opposite party.
9. The opposite party has also committed another act of deficiency in service by not providing the course materials for the Students. According to the franchisee agreement clause-3, the opposite party mentioned that he would provide the required course materials and that the complainant has not allowed to take photocopies of the same. In this situation, the opposite party has to provide the course materials and syllabus. However the opposite party did not provide enough course materials / books to the complainant in spite of the complainants many requests. (There were 20 old students in the complainants franchise because of the issues in the previous franchise. The opposite party did not provide books / course materials to even these 20 old students.) Hence the complainant could not provide -6- the course materials / books to both old and new students, which led to misunderstanding between students and the complainant. The relationship between the franchisee and the students also got affected. Because of this the new student enrollments also severally got affected and it stopped at one stage. The complainant faced severe financial loss and mental agony. This is an instance of the opposite partys deficiency in service.
10. The opposite party did not provide the Broucher / model poster design with logo. Since the complainant has taken the franchise of the opposite partys branch, the complainant needed to advertise the branch in and around Trichy City. The opposite party has to provide the soft copies of poster model design and pamphlet model design. The franchisee agreement clauses 11, 14 and 16 clearly state that the opposite party shall provide the logos, design and the same shall not be misused. Inspite of several requests the opposite party did not provide the logos to the franchise. The opposite party was keen on not providing the logos to the complainant. So the complainant could not promote the franchise in and around the city. Hence enrollment of students got affected, so that the complainant faced financial loss. This is also opposite partys deficiency in service.
11. (A) According to Franchisee agreement clause-3 and the Business profile 2008, it is stated as periodic review update for Technical Instructors and Periodic marketing discussions to plan strategy for business development. According to this every change in either syllabus or fee structure has to be done in consultation with in a proper way, so that the change can be implemented -7- simultaneously at head office and franchise. If there is any delay or difference in implementation, between head office and franchisee it would affect the credibility of the franchisee.
(B) Meanwhile the opposite party had changed the semester / syllabus and fee structure during March 2009 itself without giving any intimation to the franchisee. The opposite party visited Trichy Franchisee for his own personal purpose on 17.06.2009 and he informed the complainant about the change in semester / syllabus and fee structure and handed over only one copy of the new broucher. He also told the complainant to follow the new syllabus / semester and new fee structure with immediate effect.
12. As per the existing syllabus the course duration was 12 months with more softwares and comparatively less fees. But as per revised syllabus the course duration was same 12 months with less softwares and more fees. The opposite party forced the complainant to implement the new syllabus / new fee structure and he gave only one brochure. This created a greater shock the complainant. This created a great confusion and stagnation in the franchise activities.
13. In the old syllabus the course name is ADGMS (Advanced Diploma in Graphics and Multimedia Suite), there was 16 softwares in 4 semesters (1st semester-4 softwares, IInd semester-7 softwares, IIIrd semester-2 softwares and IVth semester-3 softwares) and the fee for the entire course was Rs.95,000/-. As per the revised syllabus the opposite party had converted every semester as 1 year course and increased the fee up to Rs.1,20,000/-. In the old syllabus it would cost -8- only Rs.95,000/- to study all the 16 softwares. However in the revised syllabus it will cost Rs.4,80,000/- and 4 years to complete the 16 softwares.
14. This sudden change created a great confusion in the franchise. The franchisee / the complainant had counseled many students for old syllabus / old fee structure. All those students got shocked by hearing the new fee structure / new syllabus and nobody joined the course.
15. Had the opposite party made this change in consultation with the franchisee or informed in time in a proper way, this confusion and stagnation would not have arisen. This created a greater financial loss and mental agony. This is deficiency in service and unfair trade practice by the opposite party.
16. While entering into the franchisee agreement the opposite party did not mention about the issues / problems between him and the previous franchise and he did not mention that there were about 20 Old students with him, without completing the course with old fee structure. The opposite party forced me to take care of the old students after the franchise inauguration. This was really shocking to the complainant. The opposite party told me that he had given the franchise to the complainant mainly to solve the old student issue. The complainant was shocked and told the opposite party that the complainant cannot run the franchise and asked him to return the money that the complainant have invested and spent so far for the franchisee.
-9-13. (A) Then the opposite party asked the complainant to prepare a detailed report with completed and uncompleted courses, fees collected, pending fees etc., for those old students. Actually the opposite party should have had these details with him. But he did not have that. He just asked the complainant to prepare the detailed report. It took 15 days for me to prepare the report. The complainant could not concentrate on any of franchise activity. This is absolutely unfair action of the opposite party and his deficiency in service.
(B) The detailed report showed that the opposite party had already collected the fees from the students even for the uncompleted courses. (Moreover the fee was old fee structure which was fixed around year 2006). The complainant had asked the opposite party to pay the fees pertaining to the uncompleted courses. After repeated requests, the opposite party had paid the amount, fees pertaining to the uncompleted course after deducting his 20% Royalty. The paid amount was Rs.2,73,648/-.
(C) The complainant could not concentrate on franchise development, because of this old student issue. The complainant could have enrolled at least 50 new students with new fee structure which was proposed by the opposite party during the franchisee inauguration. Hence I faced huge financial loss. Since the opposite party forced the complainant to take the old students, the complainant met with a huge loss. The opposite party did not mention about the old students in the franchisee agreements deliberately and created this financial loss. This is unfair trade practice and deficiency in service by the opposite party.
-10-(D) Moreover these old students were enrolled with low fee structure. If these old students were not there, the complainant could have enrolled the students with the new fee structure. The opposite party is responsible for this loss of Rs.11,07,452/-.
(E) The complainant could have enrolled minimum of 50 students with new fee structure in case there is no the issue of old students. Fee Loss for 50 students = Rs.4750000/-. The complainant faced this financial loss only because of the opposite partys unfair trade practice and deficiency in service. One cannot run a franchisee without minimum of 50 students. Hence the loss shown about is very reasonable, very minimum and justifiable also. Only the opposite party is responsible for this financial loss. Hence the opposite party is liable to compensate the same.
14. There were instances of harassments caused by the opposite party to the complainant.
(A) Even though the complainant was insisting the opposite party regarding all the about mentioned issues like old students issue, syllabus etc., the opposite party did not give any proper answer or solution. Meanwhile the opposite party visited the Trichy franchisee office to get a loan for his own purpose, from a Trichy financier and the opposite party insisted the complainant to sign as surety. Moreover he insisted the complainant to declare with the financier that there are more than 200 students in Trichy franchise. This activity of the opposite party -11- created a doubt and fear in his mind and the complainant refused to sign as surety / guarantor. So the financier refused to give any loan to the opposite party and left the office. The opposite party got angry because of this happening and challenged the complainant that the complainant would face the consequences.
(B) In continuation of this, the opposite party sent a person namely Mr.Raja Muthaiah, Legal Manager, CYS, Chennai on 07.07.2009 and behaved very badly and cheaply with the complainant. Initially Mr.Raja Muthaiah did not introduce himself as he had come from Chennai CYS. He initially came with an unknown girl to the franchise as if he had come for course enquiry for that particular girl and got all the details. Later he introduced himself as Legal Manager from Chennai, CYS.
(C) In addition, the said Mr.Raja Muthaiah enquired about the complainants details with office staff. He asked the irrelevant details like where I am staying in Trichy? What is the complainant back ground? What is the complainants husband? This activity of the legal manager has reduced the complainants image and the complainants value with the office staff. Moreover Mr.Raja Muthaish threatened the complainant on the instigation of the opposite party. This is an instance of harassment caused by the opposite party and his unfair trade practice.
15. All these activities of the opposite party are intentional with a view to not solve any issues but to threaten the complainant instead. Hence the complainant sent a mail to the opposite party on 14.07.2009 in which the complainant mentioned all the happening from the initial discussion about the -12- franchise with the opposite party, old students issue and the loss due to old students issue etc. The complainant have also mentioned about Mr.Raja Muthaishs insulting and cheap behaviors in that mail. The opposite party did not give any reply to that mail.
16. The complainant sent another mail to the opposite party on 15.08.2009 by mentioning that because of old students issues the collection for July month is just Rs.23,000/-, whereas the expenses is Rs.66,036/- for the same month. The complainant also recalled about the mail dated 14.07.2009 and expressed the complainant inability to pay the royalty immediately and the complainant had asked the opposite party what to do next. The opposite party replied for this mail through one Mr.Umashankar on 27.08.2009. The opposite party tried to divert the main issues in that mail by threatening the complainant by wrongly mentioning the franchisee agreement clauses to suit the same to his advantage. This is an act of unfair trade practice and deficiency in service by the opposite party. However, the complainant replied for this matter on 28.08.2009 by indicating that the opposite party in trying to divert the issues and I also clearly told that the complainant is willing to discuss all the issues only with Mr.C.Y Sathyanarayanan who was involved from the beginning and he is the only concerned person.
17. The opposite party did not respond for the said mail. The complainant tried to contact the opposite party over phone several times. However the opposite party did not attend the calls or some other person like Ms.Selvi attended the calls and avoided the complainants call. This was an absolute plan -13- and intentional activity of the opposite party to evade the complainant. Because of the issues like old students, books / course materials not issued, change in syllabus / fee structure without proper intimation etc., the franchise attained a stagnated / inactive stage. The complainant was not able to contact the opposite party through all means to discuss about this situation. The complainant visited CYS head office, Chennai two times, but could not meet the opposite party there also. Therefore, the complainant sent a courier letter on 09.09.2009 to the opposite party wherein the complainant had mentioned that the complainant had worked as per his commitment and that the complainant had carried out all his commitments. However the opposite party did not comply with whatever he promised. After receiving this letter the opposite party contacted the complainant over phone on 11.09.2009 and 12.09.2009 and he committed that he would visit Trichy franchise before September 15th 2009. When the complainant contacted the opposite party on September 14th 2009, the opposite party told that he would visit Trichy franchise in that weekend. The complainant asked the opposite party, If you are not able to come to Trichy, Shall come to Chennai? However the opposite party refused that proposal also. The complainant also mentioned the opposite party that the weekend would be after the agreement end date and sent another letter on 15.09.2009 by mentioning all these things.
18. The opposite party assured the complainant that he would visit Trichy franchise before the agreement closure 15.09.2009. But he deliberately avoided to visit Trichy office before 15.09.2009. Without giving any reply for the complainant letter dated 15.09.2009, the opposite party sent 4 persons from Chennai office on -14- his behalf to the Trichy Franchise on 24.09.2009. Those 4 persons conducted students meet at the franchise centre and told the students, This franchise comes to an end. We have opened a new direct centre just opposite party to this centre. All the students can continue the study in the new centre. There is a preparatory meeting on tomorrow (25.09.2009) at Hotel Femina, Trichy. Moreover they conveyed to the students many false and untrue information with intention to insult the complainant and finally they have taken all the students with them. Without giving any proper support as per franchisee agreement, without giving any proper reply for the complainants letters and correspondences, the opposite party announced to the students that the franchise had come to an end. Because of the opposite partys activities, the franchise started stagnating from 16.10.2008 and had been closed on 24.09.2009. This is an act of gross deficiency in service by the opposite party.
19. Because of the unfair activity and deficiency in service of the opposite party, the complainant faced severe financial loss and gone through mental agony. The complainant sent a legal notice on 08.02.2010 to opposite party with all the above mentioned details. The opposite party had received the legal notice, but did not give any reply for the legal notice. Therefore, the complainant filed this petition before this Commission, seeking compensation for financial loss and mental agony, caused by the gross deficiency in service and unfair trade practice of the opposite party.
-15-20. The complainant stated that the aforesaid acts of deficiency in service and unfair trade practice of the opposite party, praying the following reliefs:
(A) Since the opposite party had provided the expired / illegal software, the complainant had been forced to purchase the software to save myself and the company, hence I purchased the software for Rs.2,63,290/-. The opposite party may be directed to pay a sum of Rs.2,63,290/- towards the costs incurred by the complainant for purchase of software.
(B) The opposite party deliberately concealed about the old students issue while entering the franchisee agreement. The difference between the actual fee collection as per old fees structure from 20 old students and the fee structure proposed by the opposite party, during the franchise opening is Rs.11,07,452/-. The opposite party may be directed to pay a sum of Rs.11,07,452/- towards the difference between the actual fee collection as per old fee structure from 20 old students and the fee structure proposed by the opposite party.
(C) If the issues like old students issue, non doing of centralized advertisements, non issue of course materials / syllabus are not arisen, the complainant should have enrolled minimum of 100 students, or at least 50 students would had been enrolled.
Fees for this 50 students as per the fees structure proposed by the opposite party during the franchise opening is Rs.47,50,000/-. The opposite party may be directed to pay a sum of Rs.47,50,000/- towards the fees for minimum of 50 students as per the fees structure proposed by the opposite party.
-16-(D) The opposite party told the complainant that the complainant can run the franchise for upto 3 years and nobody will invest such a huge amount just for 11 months and made the complainant to believe his words and hence the complainant invested and spent a huge amount for the 11 months period. Latter after solving the old students issue, without any prior information the opposite party made to close the franchise on 24.09.2009 and because of this 1 faced a financial loss (investment loss) of Rs.22,23,558/-. The opposite party may be directed to pay a sum of Rs.22,23,558/- towards financial loss (investment loss) faced by the complainant.
(E) Because of the opposite partys deficiency in service and harassment, the complainant have gone through mental agony, loss of good fame, loss of livelihood, being threatened etc,. As compensation the opposite party may be directed to pay a sum of Rs.10,00,000/- towards compensation for my mental agony, loss of good fame and loss of livelihood.
(F) Further to direct the opposite party to pay a sum of Rs.25,000/- towards the expenses of this petition.
21. The opposite party entered appearance through counsel, but did not file version in spite of giving several chances. For the hearing on 7-10-2013, there was no representation on the side of the opposite party and version was not filed, and hence, the opposite party was set exparte.
-17-22. The complainant filed her proof affidavit along with 222 documents which were marked as Ex.A1 to Ex.A222.
23. The Points for consideration are:
1. Whether the complaint is maintainable before the Consumer Forum/Commission;
2. Whether the complainant is entitled to compensation as prayed for in the complaint; and
3. If so, to what relief the complainant is entitled.
24. Point No.1:
First, it is pertinent to note that 546 documents were filed on the side of the complainant, and the documents were serialized and marked as Ex.A1 to A222. The claim is to the tune of Rs.93,69,300/- (Rupees Ninety Three Lakh Sixty Nine Thousand and Three Hundred only) and various amounts are claimed on different heads; and the reliefs claimed are as follows:
A. To direct the opposite party to pay sum of Rs.2,63,290/- towards purchase of software;
B. To direct the opposite party to pay sum of Rs.11,07,452/- towards the difference between the actual fee collection as per old fee structure from 20 old students and the fee structure proposed by the opposite party;-18-
C. To direct the opposite party to pay sum of Rs.47,50,000/- towards the fee for minimum of 50 students as per the fee structure proposed by the opposite party;
D. To direct the opposite party to pay sum of Rs.22,23,558/- towards financial loss (investment loss) faced by the complainant;
E. To direct the opposite party to pay sum of Rs.10,00,000/- towards compensation for mental agony, loss of good fame and loss of livelihood;
F. To direct the opposite party to pay sum of Rs.25,000/- towards the expenses of the petition.
25. The subject matter of the complaint is Franchisee Agreement (Ex.A2) and the agreement contains 30 Clauses / Conditions, and it involves settlement of accounts. Further, most of the claims as stated supra are hypothetical and based on assumptions and further it involves complex issues which can be decided only after recording substantial evidence and after detailed enquiry / trial by a Civil Court or any other competent forum; and the proceedings are summary in nature under Consumer Protection Act; and the issues to be decided in the complaint cannot be decided by adopting summary procedure.
26. We place reliance on the following decision of the Honble Supreme Court in the case of Oriental Insurance Company Ltd vs. -19- Munimahesh Patel reported in 2007-2-LW.661 (SC), wherein it is observed as follows:
Proceedings before the Commission are essentially summary in nature and adjudication of issues which involve disputed factual questions should not be adjudicated.
The nature of proceedings before the Commission are essentially summary in nature. The factual position was required to be established by documents.
The Commission was required to examine whether in view of the disputed facts, it would exercise the jurisdiction. The State Commission was right in its view that the complex factual position requires that the matter should be examined by an appropriate Court of Law and not by the Commission.
For the aforesaid reasons, the complaint is liable to be dismissed as not maintainable before the Consumer Forum / Commission and the point is answered accordingly;
27. Point Nos. 2 & 3:
In view of the finding on Point No.1, these points do not survive for consideration.-20-
28. In the result, the complaint is dismissed. The complainant is at liberty to seek relief before the Civil Court or any other competent forum and in such a case, she can claim the benefit of Sec.14 of the Limitation Act to exclude the period spent in prosecuting the proceedings under the Consumer Protection Act while computing the period of limitation for institution of the suit or other proceedings.
(J. JAYARAM) (R. REGUPATHI) JUDICIAL MEMBER PRESIDENT ANNEXURE List of documents filed by the complainant:
Sl.
No. Date Description of documents Ex.A1 12.09.2008 Copy of the Cheque Ex.A2 16.10.2008 Copy of Franchisee Agreement Ex.A3 Copy of details of the software given by the opposite party Ex.A4 27.11.2008 Copy of the E-mail by the complainant Ex.A5 27.11.2008 CYS Old students details mail attachment Ex.A6 28.11.2008 Copy of the reply E-mail given by the opposite party to the complainant Ex.A7 22.01.2009 Copy of the Quotation for the software Ex.A8 23.01.2009 series Copy of the Cheques Ex.A9 08.02.2009 Copy of the cheque Ex.A10 07.05.2010 Copy of the software renewal Ex.A11 26.09.2007 & 27.05.2009 Copy of the opposite party advertisement in Ananda Vikadan Magazine Ex.A12 10.12.2008 Copy of the receipt paid by the complainant to the opposite party for books course materials Ex.A13 .2008 Copy of the Business profile 2008 which was given by opposite party to the complainant Ex.A14 .2008 Copy of the opposite party browser Ex.A15 .2008 Copy of the opposite party New browser Ex.A16 14.07.2009 Copy of the E-mail to the opposite party by the complainant Ex.A17 09.09.2009 & 15.09.2009 Copy of the letter sent through courier by the complainant to the opposite party Ex.A18 08.02.2009 Copy of the notice sent by the complainant to the opposite party Ex.A19 08.02.2009 Copy of the postal receipt for the notice Ex.A20 10.02.2009 Acknowledgement by the opposite party for the notice Ex.A21 CYS Multimedia Trichy Franchisee Statement of Account Ex.A22 12.09.2008 Copy of the cheque for Franchisee fee Ex.A23 27.11.2008 Copy of the E-mail by the complainant to opposite party in connection with royalty Ex.A24 28.11.2008 Copy of Reply by the opposite party in connection with Royalty Ex.A25 05.01.2009 Copy of Proof for the Royalty Paid to the opposite party Ex.A26 05.02.2009 Copy of the Cash Voucher towards royalty paid to the opposite party Ex.A27 04.02.2009 Copy of the cheque towards royalty paid to the opposite party Ex.A28 series 21.10.2008 to 01.01.2009 Copy of Quotation for interior work and Invoice and Cash voucher for the interior work Ex.A29 01.12.2008 Copy of the DC for Interior work Ex.A30 Various dates Copy of Voucher, payment slip, Cash voucher for rent Ex.A31 01.06.2010 Copy of the letter to the building owner towards rent Ex.A32 series Various dates Copy of cash voucher for rent, pay in slip for rent Ex.A33 series 08.11.2008 Copy of Invoice for Air Conditioner Ex.A34 Copy of Air conditioner installation Ex.A35 27.11.2008 Copy of Invoice for Ups / Invertor Ex.A36 series 22.01.2009 to 28.02.2009 Copy of Quotation of software and cheques for software Ex.A37 series 25.11.2008 & 01.12.2008 Copy of Invoice & cash voucher for computer accessories and Ex.A38 series 05.12.2008 to 02.04.2009 Copy of Invoice for software Ex.A39 24.06.2009 Copy of Invoice for computer service Ex.A40 24.06.2009 Copy of Invoice for computer service Ex.A41 30.10.2008 Copy of Quotation/Invoice for furniture Ex.A42 04.08.2009 Copy of Invoice for computer service Ex.A43 15.09.2009 Copy of cash voucher for computer accessories Ex.A44 14.09.2009 Copy of Invoice for computer service Ex.A45 05.01.2009 Copy of Invoice for computer accessories Ex.A46 series 5.1.2009 & 14.2.2009 Copy of Invoice for computer accessories Ex.A47 09.11.2008 Copy of receipt for furniture transportation Ex.A48 05.11.2008 Copy of cash voucher for computers and furnitures Ex.A49 05.11.2008 Copy of pay in slip for computer and furnitures Ex.A50 05.11.2008 Copy of receipt for computers and furnitures Ex.A51 05.11.2008 Copy of Invoice for transport of computer and furniture Ex.A52 04.04.2009 Copy of Invoice for computer accessories Ex.A53 09.04.2009 Copy of cash bill Ex.A54 28.03.2009 Copy of Invoice Ex.A55 series 35 Nos 07.01.2008 to 15.05.2009 Copy of receipt for telephone Ex.A56 15.05.2009 Copy of receipt for electric work Ex.A57 15.05.2009 Copy of cash voucher Ex.A58 series 25 Nos.
Copy of cash voucher of electric work Ex.A59 10.12.2009 Copy of receipt for books/study materials Ex.A60 25.06.2009 Copy of cash voucher for salary Ex.A61 series 42 Nos.
Copy of cash voucher for salary Ex.A62 07.01.2009 Copy of D/D manpower consultancy Ex.A63 25.11.2008 Copy of Cash voucher for advertisement Ex.A64 23.11.2008 Copy of Invoice for advertisement Ex.A65 22.11.2008 Copy of cash voucher for advertisement Ex.A66 series 7 Nos.
Copy of Cash voucher for advertisement Ex.A67 21.05.2009 Copy of invoice for advertisement Ex.A68 11.11.2009 Copy of letter for payment for advertisement Ex.A69 11.11.2009 Copy of courier bill for advertisement Ex.A70 23.12.2009 Copy of cheque for advertisement Ex.A71 25.2.2009 Copy of cash voucher for advertisement Ex.A72 series 4Nos Copy of receipt for advertisement Ex.A73 series 3 nos Copy of cash voucher for advertisement Ex.A74 3.12.2008 Copy of letter for advertisement Ex.A75 series 2 Nos Copy of receipt for advertisement Ex.A76 series 3 Nos 28.5.2009 Copy of invoice for advertisement Ex.A77 series 2 Nos 03.04.2009 Copy of Cash voucher for advertisement Ex.A78 series 2 Nos Copy of Invoice for advertisement Ex.A79 series 14 Nos.
Copy of cash voucher for advertisement Ex.A80 26.02.2009 Copy of invoice for advertisement Ex.A81 series 2 Nos.
26.02.2009 Copy of Cash voucher for advertisement Ex.A82 series 2 Nos Copy of Invoice for advertisement Ex.A83 series 4 Nos Copy of Cash voucher for advertisement Ex.A84 28.3.2009 Copy of Invoice for advertisement Ex.A85 01.04.2009 Copy of Cash voucher for advertisement Ex.A86 07.04.2009 Copy of Invoice for advertisement Ex.A87 10.04.2009 Copy of Cash voucher for advertisement Ex.A88 02.04.2009 Copy of Invoice for advertisement Ex.A89 series 3 Nos Copy of cash voucher and invoice for advertisement Ex.A90 series 2 Nos Copy of voucher for electric bill Ex.A91 series 6 Nos Copy of receipt for electric bill Ex.A92 18.11.2009 Copy of Voucher for electric bill Ex.A93 18.11.2009 Copy of receipt for electric bill Ex.A94 20.01.2009 Copy of cash voucher for electric bill Ex.A95 20.01.2009 Copy of receipt for electric bill Ex.A96 20.05.2009 Copy of cash voucher for electric bill Ex.A97 series 3 nos 20.5.2009 Copy of receipt for electric bill Ex.A98 12.02.2009 Copy of cash voucher for stationary Ex.A99 12.02.2009 Copy of invoice for stationary Ex.A100 6.2.2009 Copy of cash voucher for office Ex.A101 03.02.2009 Copy of cash voucher for water Ex.A102 03.02.2009 Copy of Invoice for water Ex.A103 11.02.2009 Copy of Invoice for office items Ex.A104 11.02.2009 Copy of Invoice for office items Ex.A105 26.02.2009 Copy of cash voucher for water Ex.A106 24.01.2009 Copy of Invoice for office items Ex.A107 05.01.2009 Copy of cash voucher for travel Ex.A108 05.01.2009 Copy of receipt for food Ex.A109 series 5 nos Copy of receipt for toll Ex.A110 series 2 nos Copy of cash voucher office items Ex.A111 series 2 nos.
05.01.2009 Copy of Invoice for office items Ex.A112 24.01.2009 Copy of Cash voucher office items Ex.A113 15.2.2009 Copy of receipt for office items Ex.A114 series 5 nos 16.02.2009 Copy of cash voucher for office items Ex.A115 30.01.2009 Copy of Invoice for office items Ex.A116 24.10.2008 Copy of Cash voucher for transport Ex.A117 24.10.2008 Copy of receipt for transport Ex.A118 06.02.2009 Copy of Cash voucher for office items Ex.A119 06.02.2009 Copy of receipt for office items Ex.A120 09.09.2009 Copy of Cash voucher for water Ex.A121 21.01.2009 Copy of Cash voucher for office items Ex.A122 21.01.2009 Copy of Invoice for office items Ex.A123 30.12.2008 Copy of cash voucher for stationery Ex.A124 30.12.2008 Copy of receipt for stationery Ex.A125 30.12.2008 Copy of receipt for stationery Ex.A126 30.12.2008 Copy of cash voucher and receipt for stationery Ex.A127 24.12.2008 Copy of receipt Ex.A128 24.12.2008 Copy of cash voucher Ex.A129 18.12.2008 Copy of Cash voucher for stationery Ex.A130 18.12.2008 Copy of receipt for stationery Ex.A131 17.12.2008 Copy of receipt for print out Ex.A132 17.12.2008 Copy of cash voucher Ex.A133 04.12.2008 Copy of Cash voucher for stationary & office items Ex.A134 04.12.2008 Copy of Cash voucher for stationary & office items Ex.A135 10.11.2008 Copy of cash voucher for stationary Ex.A136 10.11.2008 Copy of receipt for stationary Ex.A137 12.11.2008 Copy of cash voucher for office items Ex.A138 12.11.2008 Copy of receipt for office items Ex.A139 02.03.2009 Copy of receipt for office items Ex.A140 01.12.2008 Copy of cash voucher Ex.A141 15.12.2008 Copy of cash voucher for office items Ex.A142 15.12.2008 Copy of receipt for office items Ex.A143 series 2 nos Copy of receipt for office items Ex.A144 10.12.2008 Copy of cash voucher for office items Ex.A145 10.12.2008 Copy of receipt for office items Ex.A146 series 2 nos.
29.11.2008 & 31.12.2008 Copy of Receipt and Cash voucher for office items Ex.A147 31.12.2008 Copy of receipt for office items Ex.A148 31.12.2008 Copy of Cash voucher for office items Ex.A149 28.11.2008 Copy of cash voucher for courier Ex.A150 28.11.2008 Copy of receipt for courier Ex.A151 08.12.2008 Copy of cash voucher for courier Ex.A152 08.12.2008 Copy of receipt for courier Ex.A153 16.01.2009 Copy of cash voucher for office items Ex.A154 16.01.2009 Copy of receipt for office items Ex.A155 10.12.2008 Copy of receipt for office items Ex.A156 04.12.2008 Copy of cash voucher for courier Ex.A157 04.12.2008 Copy of receipt for courier Ex.A158 22.12.2008 Copy of cash voucher for printing Ex.A159 22.12.2008 Copy of receipt for printing Ex.A160 series 2 Nos 22.11.2008 Copy of cash voucher for office items Ex.A161 15.11.2008 Copy of receipt for office items Ex.A162 series 2 nos 15.11.2008 Copy of cash voucher for office items Ex.A163 14.11.2008 Copy of receipt for office items Ex.A164 series 2 nos 09.11.2008 Copy of receipt and cash voucher for office items Ex.A165 series 4 Nos 13.11.2008 Copy of cash voucher, receipt, Invoice for stationary Ex.A166 series 2 nos 11.11.2008 Copy of cash voucher and invoice for stationary Ex.A167 20.12.2008 Copy of cash voucher for travel Ex.A168 series 2 nos 11.10.2008 Copy of receipt and Cash voucher for office items Ex.A169 08.11.2008 Copy of cash voucher for office items Ex.A170 08.11.2008 Copy of receipt for office items Ex.A171 series 2 nos 09.11.2008 Copy of receipt for office items Ex.A172 series 3 nos 17.11.2008 Copy of receipt and cash voucher for office items Ex.A173 series 2 nos 13.11.2008 Copy of receipt and cash voucher for office items Ex.A174 series 2 nos 10.11.2009 Copy of cash voucher and receipt for office items Ex.A175 series 2 nos 14.02.2009 Copy of Cash voucher and receipt for Auditor fee Ex.A176 15.11.2008 Copy of cash voucher for office items Ex.A177 04.08.2009 Copy of receipt for office items Ex.A178 07.08.2009 Copy of Invoice for office items Ex.A179 03.08.2009 Copy of receipt for office items Ex.A180 26.11.2008 Copy of cash voucher for office items Ex.A181 series 2 Nos 10.08.2009 Copy of cash voucher and receipt for water Ex.A182 02.07.2009 Copy of cash voucher for office items Ex.A183 01.07.2009 Copy of receipt for office items Ex.A184 series 2 nos 02.06.2009 Copy of cash voucher and receipt for office items Ex.A185 29.04.2009 Copy of cash voucher for office items Ex.A186 01.05.2009 Copy of receipt for office items Ex.A187 27.05.2009 Copy of cash voucher for office items Ex.A188 08.05.2009 Copy of cash voucher for office items Ex.A189 21.04.2009 Copy of cash voucher for office items Ex.A190 27.03.2009 Copy of cash voucher for office items Ex.A191 01.04.2009 Copy of receipt for office items Ex.A192 series 2 nos 02.03.2009 Copy of cash voucher for office items Ex.A193 01.04.2009 Copy of cash voucher for office items Ex.A194 03.01.2009 Copy of cash voucher for office items Ex.A195 02.01.2009 Copy of receipt for office items Ex.A196 series 2 nos 01.12.2008 Copy of cash voucher & receipt for office items Ex.A197 12.08.2009 Copy of cash voucher for office items Ex.A198 04.12.2008 Copy of cash voucher for office items Ex.A199 11.11.2008 Copy of cash voucher for water Ex.A200 series 2 nos 27.05.2009 Copy of cash voucher and receipt for office items Ex.A201 27.05.2009 Copy of receipt for water Ex.A202 14.03.2009 Copy of cash voucher for office Ex.A203 01.12.2008 Copy of cash voucher for water Ex.A204 01.12.2008 Copy of receipt for water Ex.A205 02.01.2009 Copy of receipt for water Ex.A206 series 3 nos 02.01.2009 Copy of cash voucher for water Ex.A207 07.08.2009 Copy of cash voucher for water Ex.A208 04.08.2009 Copy of receipt for water Ex.A209 27.04.2009 Copy of cash voucher for water Ex.A210 series 3 Nos 11.11.2008 Copy of receipt for water Ex.A211 01.08.2009 Copy of receipt for office items Ex.A212 series 2 Nos 11.07.2009 & 12.06.2009 Copy of cash voucher for Water Ex.A213 series 2 Nos 03.08.2009 & 21.07.2009 Copy of cash voucher for office items Ex.A214 series 24 Nos Copy of cash voucher for travel Ex.A215 04.08.2009 & 02.09.2009 Copy of cash voucher for office items Ex.A216 01.09.2009 Copy of receipt for office items Ex.A217 27.04.2009 to 26.3.2011 Copy of Bank loan statement Ex.A218 Copy of cheque for loan security purpose Ex.A219 series 2 Nos 07.10.2009 & 26.12.2008 Copy of agreement for loan Ex.A220 Copy of Old student fees collection details Ex.A221 Copy of new student fees collection details Ex.A222 series 72 Nos Copy of student fees receipt (J. JAYARAM) (R. REGUPATHI) JUDICIAL MEMBER PRESIDENT