DISTRICT HEALTH OFFICER FIDAMANERI DHARAMPURI Vs. SOUNTHARI

JUDGEMENT

(1.) This appeal is focussed at the instance of the defendants 2. 5 and 6 as against the judgment and decree dated 10-02-1994 passed by the learned Subordinate Judge, Krishnagiri in O.S. No. 58 of 1989. which was filed by the plaintiffs, claiming compensation in a sum of Rs. 70,000/- for the death of the minor boy-Sathyamurthi.

(2.) The parties, for convenience sake, 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 :