KANAGAVALLI Vs. SECRETARY TO GOVERNMENT DEPARTMENT OF HEALTH

JUDGEMENT

(1.) The above Second Appeal arises against the judgment and decree in A.S. No. 39 of 2005 on the file of Principle District Court, Erode confirming the judgment and Decree in O.S. No. 39 of 2005 on the file of Second Additional Subordinate Court, Erode.

(2.) The plaintiff in the suit is the appellant in the above second appeal. The respondents are the defendants in the said suit.

(3.) The plaintiff filed O.S. No. 564 of 2000 on the file of Second Additional Subordinate Judge, Erode for claiming compensation a sum of Rs. 3,05,250/- together with interest at 12% per annum from the date of the suit till the date of realisation.