SUMATHI Vs. SUGANTHI

JUDGEMENT

(1.) Plaintiff, who failed before both the courts below is the appellant in the second appeal.

(2.) The plaintiff filed the abovesaid suit as indigent person for the relief of direction to the defendants to pay a sum of Rs.1,00,000/= to the plaintiff as damages for the negligence and carelessness in performing the sterilization operation done by the first defendant to the plaintiff. The case of the plaintiff is as follows:-

(3.) The suit was contested by the first defendant by filing written statement, which was accepted by defendants 2 to 4, contending as follows:-