VIDYA SAGAR SCHOOL Vs. SAGI KRISHNA CHAITANYA

JUDGEMENT

(1.) THIS is an appeal filed by the opposite party before the District Forum which found the appellant deficient in service and consequently directed it to pay an amount of Rs.50,000/ - towards expenses incurred for treatment of the injuries along with costs in a sum of Rs.1,000/ -.

(2.) THE facts of the case stated briefly are as follows:

(3.) THE complainant is a child of 10 years admitted into the opposite party school for studies. The opposite party claimed that having regard to the financial status of the parents of the complainant, they admitted him giving a concession in school fees by collecting only one third of the school fees stipulated. The boy was also accommodated in a hostel. At the time of mishap, the school was in vacation and all the other boarders left for their native places. This complainant and another boy, by name, Kishore, remained in the hostel and they were being fed,as usual. On the fateful day, the complainant informed the warden and went to toilet. Some time later, some boys reported the warden that the complainant was found suffering with burn injuries. It came to light that he sustained injuries when he stealithly brought fire crackers and flower pots and burnt them for fun. As the boy suffered considerable burnt injuries, he was soon shifted to hospital under intimation to the parents and he was given treatment. It is the complaint of the parents of the complainant that he was not very well looked after by the management of the school and in fact it was the negligence of the management in allowing such things to happen in the premises that signified the deficiency in service. So the father of the complainant filed this complaint claiming damages, compensation as also expenses.