SOUTH INDIAN EDUCATION SOCOETY Vs. NIRMAL NARAYANA P

JUDGEMENT

(1.) Having heard the learned counsel for the parties and the party appearing in-person, we direct that, without prejudice to their rights and contentions, the students, who have not been permitted to attend the classes on account of nonpayment of fee for the present year, shall be permitted to join the classes on their payment to the college a sum of Rupees fifteen thousand. Such students can make the payment within one month from today. In case the payment is made earlier, soon thereafter the students will be allowed to join the classes. On behalf of the college, an undertaking is given by the learned counsel that in case the issue is decided in favour of the students and against the college, even this amount would be refunded to the concerned students /parents.

(2.) The applications for directions and modification are, accordingly, disposed of. Order accordingly.