LAWS(UPCDRC)-2009-4-7

SHANKAR MUMUKSH VIDHYAPEETH Vs. ALOK KUMAR DWEVEDI

Decided On April 17, 2009
Shankar Mumuksh Vidhyapeeth Appellant
V/S
Alok Kumar Dwevedi Respondents

JUDGEMENT

(1.) -Heard learned Counsel for the appellant and perused the judgment and other relevant records.

(2.) THE dispute pertains to a very trifling issue. The respondent/complainant Alok Kumar Dwevedi who was a student of class VII in the academic session of 2007 -08 in Shankar Mumuksh Vidhyapeeth, District Shahjahanpur filed his complaint with the averment that despite his having paid a sum of Rs. 1,620.00 on account of books to be supplied by the school, one book of SST (NCERT) was not provided to him. In other words, his contention was that all the books of the above class course had been provided to him but one book as referred to above, was not handed over.

(3.) ON the other hand, the appellants/opposite parties defence version is that all the books including the one in question had been given to the complainant.