UNIVERSITY OF CALICUT Vs. PREBIN

JUDGEMENT

(1.) In this case we cannot but see the agony, anguish and travails of a differently abled student with 60% locomotor disability and spastic cerebral palsy in obtaining the results of his examination of the 2nd year of the B. A. Course, which he wrote in the year 2006 under the Calicut University.

(2.) This appeal has been preferred by the University of Calicut challenging the judgment and decree of the Court of the Sub Judge, Palakkad in O.S. No. 792 of 2011, by which the Court granted to the plaintiff, the student referred to above, an amount of Rs.1,00,000.00 (Rupees one lakh) along with interest, as damages for the unexplained inordinate delay caused by the University in publishing the results. The University has challenged the judgment and decree primarily on the contention that the delay which was occasioned, which is virtually admitted, was not for their fault, but that which is solely attributable to the fourth respondent, the Principal of the College, which was the examination centre of the plaintiff.

(3.) We have heard the learned Standing Counsel appearing for the University, Sri. P. C. Sasidharan.