BRAHAM DATT SHARMA Vs. D KRISHNAMURTHY

JUDGEMENT

(1.) THE complainants in this case are the parents of one Ms Ritu Sharma who sought to be and was admitted to B Pharmacy course run by Gautam College of Pharmacy, Bangalore in the beginning of 1997.

(2.) THE main contentions of the complainants before us are as under:

(3.) OP No. 1, OP No. 2 and OP No. 7 filed their written versions in reply. The complainants also filed a rejoinder affidavit as well as an affidavit by way of evidence against the written version of OP No. 7. OP No. 7, in turn, filed affidavit by way of evidence on 16th October, 2007. It is noteworthy that in their rejoinder affidavit, the complainants have demanded a compensation of Rs. 20 lakh, only from the College and thus effectively amended the complaint prayer.