DEBAJIT DAS Vs. WILLIAMSON MAGOR EDUCATION TRUST

JUDGEMENT

(1.) Heard Mr. D. Baruah the learned counsel for the appellants and Mr. K. N. Choudhury, the learned Senior Counsel assisted by Mr. P. Sundi and Mr. K. Goswami the learned counsel for the respondents.

(2.) Williamson Magor Education Trust, the defendant respondent No. 1 is a Trust under the Indian Trust Act, 1882 represented by the Chairman, Board of Trustees established the Assam Valley School represented by the Chairman, Board of Governors, the defendant No. 2 at Balipara which is about 27 kms. away from its nearest Tezpur Town in the year 1995. The school is a residential one and the school authority professed that it was equipped with a hospital to deal with the emergency situation like head injury, snake bites, myocardial infarction etc.

(3.) The plaintiffs appellants upon the aforesaid consideration amongst others, admitted their son in the school on 21.04.2005 in class IV. The son was a brilliant student and a very good guitarist. He was presented with the Scholar's Tie, a prestigious award given to a student by the school authority for academic brilliance.