MOULANA ABDUL KALAM AZAD Vs. R INDUMATHI

JUDGEMENT

(1.) THE above Writ Appeal has been filed against the order of the learned single Judge dated 17. 01. 2001 made in W. P. No. 6297 of 1999, in and by which, the learned Judge after finding that the action and stand of the Management are clearly arbitrary and illegal, resulting in loss and damage to the writ petitioner, directed the Management to return the tuition fees of Rs. 15,000/- paid by her and also awarded exemplary costs of Rs. 25,000/ -.

(2.) HEARD learned Senior Counsel for appellant as well as learned counsel for respondents.

(3.) AFTER taking us through the order of the learned single Judge, learned Senior Counsel appearing for the appellant raised the only contention that the learned single Judge is not justified in awarding exemplary costs of Rs. 25,000/ -. Except the said contention, no other point has been urged before us. Accordingly, the only point for consideration in this Appeal is as to whether the learned single Judge is justified in awarding exemplary costs of Rs. 25,000/- in favour of the writ petitioner.