RAMAKRISHNA VIDYASHRAMA TRUST Vs. BHASKAR GOLLA

JUDGEMENT

(1.) First appeal No.674/2018 has been filed by the complainant and first appeal No.704/2018 has been filed by the opposite parties against the order of the State Commission dated 5th March, 2018 in complaint No.482/2015.

(2.) Brief facts of the case are that the opposite party was running a residential school in which son of the complainant was a student. He was also residing in the hostel run by the opposite party. He was student of 10th standard. During the intervening night of 3.11.2014 and 4.11.2014, another student Uday Naik who was also a student of 10th standard and was a residential boy, murdered the son of the complainant whose name was Pawan Kumar. The police report was made. The investigation was done and a criminal case was filed against Udai Naik.

(3.) The case of the complainant is that there was deficiency in service in providing safe boarding and lodging by the opposite party since there was no warden available in the hostel and also there was no one to watch the CCTV camera in order to know as to what was happening in the hostel and this way they had compromised with the security of the children. His case was that had the opposite party not been negligent and would have been providing the services with due diligence and sincerity, the life of his son could have been saved. It is not disputed that after that incident the deceased was immediately moved to the hospital but he died on the way.