ASOKAN SOLOMAN Vs. S PUSHPA RAJASEKAR

JUDGEMENT

(1.) THIS second appeal is focussed by the third defendant animadverting upon the judgment and decree dated 30.11.2009 made in A.S.No.37 of 2006 on the file of the learned District Judge, Kanyakumari at Nagercoil, in confirming the judgment and decree dated 22.12.2005 made in O.S.No.252 of 2003 on the file of the learned II Additional Sub Judge, Nagercoil.

(2.) THE parties, for the sake of convenience, are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) SHORN and bereft of unnecessary details, the germane facts could pithily and precisely be set out thus: The plaintiffs being the husband and the daughter of the deceased lady by name Thangabai, claimed compensation in a sum of Rs.4,00,000/ - (Rupees Four Lakhs only) in connection with the untimely death of her in an accident, whereby stone from the illegally run quarry on being blasted flew and hit her and caused her death.