MEDICAL SUPERINTENDENT GENERAL HOSPITAL KARAIKAL Vs. RASATHI

JUDGEMENT

(1.) THIS appeal is directed against the Judgment and decree passed by the learned District Judge, Pondicherry in O.S.No.5 of 1997 dated 09.4.1998.

(2.) THE suit was filed by the first respondent/plaintiff against the second respondent/first defendant and the appellants /defendants 2 & 3 claiming of a sum of Rs.2,00,000/- as compensation along with interest at 12% p.a from the date of plaint till the date of realisation and costs. THE suit was partly decreed with proportionate costs and the defendants 2 and 3 have preferred the present appeal.

(3.) THE contentions of the second defendant before the lower Court are summed up thus:-