HUMAN RESOURCE DEPARTMENT Vs. VAIBHAV SHARMA

JUDGEMENT

(1.) -THIS appeal is by the opposite parties aggrieved by the order dated 3. 12. 05, passed by District Consumer Disputes Redressal Forum, Guna, directing the Principal, Kendriya Vidyalaya, Guna, to pay Rs. 2,50,000 and cost Rs. 1,000, for injury caused to the eye of the respondent while playing hockey.

(2.) THE brief facts are that Master Vaibhav Sharma, who has filed the complaint through his guardian, Shri Shailendra Kumar Sharma, was a student of Class X at the Kendriya Vidyalaya, Guna. A hockey team of the school, which included Master Vaibhav Sharma, went to the Central School, Bairagarh, for participating a hockey tournament, which was to take place from 22. 9. 2004 to 25. 9. 2001. On 22. 9. 2004 during a practice session, his left eye was inadvertently hit by a hockey stick, resulting in injury to the eye. The matter was immediately reported to the Principal, Central School, Bairagarh, who took Master Vaibhav to the Military Hospital. From there his case was referred to Sewa Sadan Eye Hospital, who in turn referred him to Sankara Nethralaya, Chennai. Meanwhile, the school at the request of Master Vaibhav's father, paid Rs 50,000 as reimbursement of the expenses incurred in the medical treatment.

(3.) THE respondent has alleged that the teacher accompanying the team was new and was neither experienced nor qualified to accompany the team and there was deficiency on the part of the appellant school.