MARCHARALA VENKATA SUBBA REDDY Vs. CORRESPONDENT AND SECRETARY AND HEAD-MASTER SRI GURUDHATTA CONCEPT SCHOOL

JUDGEMENT

(1.) The complainant filed the appeal being dissatisfied by the order passed by the District Forum, Ongole in C.C.No.163 of 2007 whereby the opposite party was directed to pay an amount of Rs.4,000/- towards compensation and costs of Rs.1,000/- and also he is entitled to receive the amount deposited by the opposite party on 11.7.2007 before the forum.

(2.) Briefly stated the facts of the case are that the appellant joined his son M.Gali Reddy in intermediate course in the month of June 2006 in the opposite party institution by paying an amount of Rs.5,000/- with the expectation that he would succeed in 10th class. The result was declared against the appellants son. The appellant left his son in the opposite party institution for better studies in 10th class by paying Rs.650/- towards pocket expenses of his son and also purchased all books and clothes and left his son with the opposite party. On 20.07.2006 when the appellant approached the opposite party for purchasing of uniform, the respondent informed him that the boy was missing on 16.7.2006. The appellant approached Rural P.S. Ongole and lodged a written complaint which was registered in Crime No.303 of 2006 dated 22.7.2006. After lot of efforts the appellant traced his son through his brother. The appellant got issued a legal notice dated 12.8.2006 calling upon the respondent to refund of cash, cloths and books of his son to which as there was no reply he filed the complaint before the District Forum.

(3.) The opposite party filed counter admitting the payment of Rs.5650/- towards admission fee and pocket money and also stated that there is no deficiency in service on the part of the respondent. The opposite party has also no knowledge about the police complaint and tracing of the boy and hence prayed for dismissal of the complaint.