ROBERT KENNEDY Vs. DIRECTOR OF ELEMENTARY EDUCATION, CHENNAI

JUDGEMENT

(1.) Both these appeals are filed challenging the order made in W.A(MD)No.14259 of 2011, dated 30.3.2012. While W.A(MD)No.1217 of 2013 is filed by the Writ Petitioner,W.A.(MD)No.373 of 2014 is filed by the sixth respondent/School, in the Writ Petition.

(2.) The Writ Petitioner is the father of one Rojar Fedarar, a student in the sixth respondent/School. It is seen that in pursuant to a fight between two students, out of whom, one is the Writ Petitioner's son, the right eye of the Writ Petitioner's son got injured, which had resulted in loss of vision to 30%.Therefore, by claiming that the sixth respondent/School is negligent in allowing such accident to take place, the Writ Petitioner sought for a mandamus directing the respondents to provide monetary assistance for medical expenses and mental agony and also to provide other privileges in future like scholarship and job opportunity to his son.

(3.) The Writ Court after considering the facts and circumstances of the case and upon hearing both sides, awarded a sum of Rs. 3,21,000/-(Rupees three lakhs and twenty one thousand only) to the Writ Petitioner with interest at 9%p.a. from 112.2011. Accordingly, the Writ Petition was allowed, as indicated above.