DAVINDER BRAR Vs. RAVLEEN KAUR

JUDGEMENT

(1.) The complainant, Ms. Ravleen Kaur, was a former student of class IX of Doon Valley International Public School - opposite party no. 2. It was alleged that the complainant sought a Transfer Certificate from the opposite party no. 2 school on 12.08.2005, but it was not issued to her in time, which resulted in loss of her one academic year.

(2.) Being aggrieved, she filed a complaint before the District Forum and prayed for compensation for the alleged loss and injury due to the act of the opposite party school.

(3.) The District Forum vide its Order dated 16.10.2008 dismissed the complaint.