SANTHI Vs. JOINT DIRECTOR AND CHIEF MEDICAL OFFICER

JUDGEMENT

(1.) THIS second appeal has been filed against the judgment and decree, dated 12.2.2007, made in A.S.No.93 of 2006, on the file of the Principal Subordinate Court, Tiruvannamalai, reversing the judgment and decree, dated 30.3.2005, made in O.S.No.660 of 2004, on the file of the Additional District Munsif Court, Tiruvannamalai.

(2.) THE plaintiff in the suit, in O.S.No.660 of 2004, is the appellant in the present second appeal. THE defendants in the said suit are the respondents herein.

(3.) THE second defendant had also issued a certificate to that effect. However, to her utter dismay, the plaintiff had conceived and she had given birth to a male child, on 12.11.2001, at the Government Hospital, Polur. Since, the plaintiff is very poor and she does not have sufficient means to maintain her two children born before the Tubectomy operation, she had filed the suit claiming compensation for the birth of the third child, inspite of the Tubectomy operation having been performed on her.