NARAYANA EDUCATIONAL INSTITUTION Vs. T.R. ANJANEYULU

JUDGEMENT

(1.) THE petitioners/opposite parties run an Educational Institution under the name and style of "Narayana Educational Institution " in the State of Andhra Pradesh. THE complainants/respondents are the parents of Kumari T. Sravanthi, who lost her life while taking education in the said Junior College. On 18.12.2007, at about 5.00PM, Kumari Sravanthy started shivering. THE Opposite Parties Nos. 3 and 4, Lakkireddy Peter Chandrashekar Reddy and K. Chandra Shekhar, respectively, instead of taking the complainants ' daughter to the nearby hospital, kept a magnate in her fist, thinking that she was suffering from epilepsy. THEy did not inform the complainants, the parents of deceased Kumari Sravanthy about her condition, immediately. Her classmates shifted Kumari Sravanthy to the Apollo Hospital, where she was declared "brought dead ".

(2.) SH. T.R. Anjaneyulu, the complainant No.1 received a phone call from Narayana Junior College, wherein he was asked to take back his daughter. He was also asked to go to Apollo Hospital where his daughter was taken to. Thereafter, a report was lodged by complainant No.1 with the Police Station, Osmania University. The case is still pending before the IV Additional Chief Metropolitan Magistrate, Nampally, Hyderabad.

(3.) BEFORE us, the present revision petition has been filed by the Opposite Parties only.