LAWS(NCD)-2015-1-65

DHIRENDRA KUMAR Vs. M R SARANGAPANI

Decided On January 14, 2015
DHIRENDRA KUMAR Appellant
V/S
M R Sarangapani Respondents

JUDGEMENT

(1.) Money is a bottomless sea, in which honour, conscience and truth may be drowned. However, law is the backbone which keeps man erect.

(2.) Sh. Saurabh Kumar, complainant No.2, Sh. Shreejit Sasi Kumar, complainant No.4, Sh. A. Sreedharan, Complainant No.6, Sh. V. Yoginder, complainant No.8 and Sh. Joseph Pius Chakola, complainant No.10 are the students, who have filed their cases along with complainant Nos. 1, 3, 5, 7 and 9, who are their fathers, respectively, against the OPs. Complainant No.1 has since passed away and his LR, complainant No.2, is already on the record.

(3.) The above said five student-complainants were lured by an advertisement inserted by "Merit International Institute of Technology", OP5, which offered undergraduate Degree Courses, specialized in the subjects like Robotic Engineering, Artificial Intelligence, Biotechnology, Bio-informatics, Information Technology, Computer Science, Biomedical Engineering, Genetic Engineering, Electrical, Electronic Engineering, etc. Copy of the said advertisement has been placed on record as Annexure A. The said advertisement mentions that OP5 was recognized by foreign Universities.