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 alongwith costs in a sum of Rs. 1,000.

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

(3.) THE claim was resisted by the opposite party on the ground inter alia that the complainant himself was responsible for his plight and the management was all along accommodating to his needs and looked after his lodging, boarding and education. It flatly repudiated the claim saying that it cannot be held guilty of any negligence and, therefore, compelled to make any payment by way of compensation or towards expenses for the medicare that was allegedly given to the complainant in the wake of the accident.