UNION OF INDIA UOI Vs. SHANMUGHAM C

JUDGEMENT

(1.) THIS second appeal is preferred by the Union of India represented by the General Manager of the Southern Railway against the decree and judgment of the learned Subordinate Judge of Tiruchirappalli in O. S. No. 294 of 1951 and confirmed by the learned District Judge of Tiruchirappalli in A. S. No. 396 of 1953.

(2.) THE plaintiff Shanmugham was appointed as a sepoy or watchman in the watch and ward department in Tiruchirappalli Junction in 1947.

(3.) ON 12 January 1948 the Assistant Station Superintendent brought to the notice of the Superintendent, Watch and Ward, that this Shanmugham, while a surprise check was made on 12-15 hours on 7 January 1948, was found sleeping at his post; see Ex. B. 1.