JOINT DIRECTOR OF HEALTH SERVICES Vs. PALANIAMMAL

JUDGEMENT

(1.) In this second appeal, challenge is made to the judgment and decree dated 29.08.2003 passed in A.S.No.23 of 2002 on the file of the Principal District Court at Krishnagiri, confirming the judgment and decree dated 27.02.2002 passed in O.S. No.5 of 1997, on the file of the Subordinate Court, Dharmapuri.

(2.) Parties are referred to as per their rankings in the trial Court.

(3.) Suit for Compensation.