PARTAP SINGH Vs. KARAMJIT KAUR

JUDGEMENT

(1.) This revision is directed against the order of the State Commission, Punjab dated 1.9.2015 in first appeal No.447/2013.

(2.) Briefly put facts relevant for the disposal of the revision petition are that the son of the complainant was studying in respondent No.1 school. The complainants had availed of pick and drop facility for their son from the school for which they were paying transportation fee. According to the complainants, on 17.2.2012 the school authorities instead of sending the children back in the regular bus sent them in another vehicle being driven by opposite party No.2. The opposite party No.2 negligently dropped the son of the complainants at G.T. Road instead of dropping him near his house. The four and a half years' old son of the complainants in order to reach house had to cross the road and while he was crossing the road, he was hit by a tractor trolley resulting in fatal injuries. According to the complainants it was obligatory on the part of the opposite parties to drop their son near home in safe condition but they were negligent. Consequently, a consumer complaint was filed in District Forum, Firozepur.

(3.) The opposite parties on being served with the notice of the complaint filed written statement denying deficiency in service on their part. The District Forum on consideration of pleadings and the evidence allowed the complaint and directed the opposite party No.1 school as under: -