PREMA Vs. DAKSHINAMURTHY

JUDGEMENT

(1.) These Second Appeals are directed against the judgment and decree made in A.S.No.124 of 2018, dtd. 12/1/2022, on the file of the Additional District Court (Fast Track Court), Kumbakonam, confirming the judgment and decree, passed in O.S.No.166 of 2012, dtd. 26/2/2016, on the file of the Additional Subordinate Court, Kumbakonam.

(2.) The appellants in S.A.(MD)No.496 of 2022 are the defendants 1 and 2 and the appellant in S.A.(MD)No.737 of 2024 is the fourth defendant. The respondents as plaintiffs filed a suit in O.S.No.166 of 2012, before the Subordinate Court, Kumbakonam claiming compensation of Rs.5,00,000.00 for the death of wife of the first plaintiff and the mother of the second plaintiff, who died due to the medical negligence.

(3.) For the sake of convenience and brevity, the parties will hereinafter be referred as per their status/ranking in their original suit.