G R GOPINATH Vs. PRINCIPAL SOPHIA GIRLS HIGH SCHOOL

JUDGEMENT

(1.) This appeal is directed against the order dated 16.7.1991 passed by the District Forum, Bangalore in Complaint No.744/1990 on its file. It arises in this way :-

(2.) Respondent No.1 contended that even the Xth Standard students are required to pay the fees for the months of April and May by 15th of February; that the school does not get any grants from the Government; that the school has to pay salary of its teachers for those months also; that the complainant had agreed to pay the fees for full 12 months of the year at the time of getting his daughter admitted to the Xth Standard and so it was justified in collecting the amount.

(3.) Respondent No.2 contended that as the complainant had authorised it to transfer the fees and as he had not instructed, it not to credit the fees for those months, it was justified in crediting the amount to the account of the school.