DEPUTY DIRECTOR OF HEALTH SERVICES Vs. R. ELANGO

JUDGEMENT

(1.) The defendants in the suit filed this appeal as against the judgement and decree dated 3.10.2007 passed by the learned the Additional District Court, Fast Track Court, Dharmapuri, in O.S.No.25 of 2007, which was filed by the plaintiff/respondent herein for recovery of money.

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

(3.) The epitome and the long and short of the relevant facts absolutely necessary and germane for the disposal of this appeal would run thus: