SHEKHAR CHANDRA SUTERI Vs. SARASWATI SHISHU MANDIR
LAWS(UTNCDRC)-2004-1-1
UTTARAKHAND STATE CONSUMER DISPUTES REDRESSAL COMMISSION
Decided on January 27,2004

Shekhar Chandra Suteri Appellant
VERSUS
Saraswati Shishu Mandir Respondents


Referred Judgements :-

S SOMASUNDARAM VS. CORRESPONDENT C I M A [REFERRED TO]


JUDGEMENT

- (1.)DELIVERED by Sri Surendra Kumar, Senior Member : This is an appeal against the judgment and"ยข order dated 06.05.2003 passed by the District Forum, Udham Singh Nagar by the appellant.
(2.)THE brief facts of the case are that the appellant's daughter Neha Suteri was a student of Class II in the respondent school. She used to go to school by cycle rickshaw from her residence and come back. The respondent was charging Rs.70/ - (Rupees Seventy) per month as fare from him. On 25.04.2001 when the daughter of the appellant was coming back from school, the cycle rickshaw met with an accident in which the daughter of the appellant was injured and the elbow of her right was fractured. Appellant spent a sum of Rs. 20,000/ - (Rupees Twenty Thousand) on her treatment. He asked for financial help from the opposite party but it did not hear. Hence he filed the complaint.
(3.)THE respondent in its written statement admitted that the cycle rickshaw is for taking the students to school and for sending them to their residence and the transport service is maintained properly. They till today have not received any complaint about this. They denied that the accident on 25.04.2001 and said that when the daughter of the appellant after leaving the cycle was walking, she fell down at a stone and she was injured. The rickshaw puller (driver) brought her from there to her residence and the respondent has also visited appellant's residence to see the injury of its student and there is no deficiency of service on their part, it was a simple injury, there is no question of any compensation.
The Learned Forum dismissed the complaint, therefore the complainant filed this appeal. We have heard the learned counsel for the parties and come through the records.



Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.