COMMISSIONER Vs. BABU

JUDGEMENT

(1.) The second appeal has been filed challenging the judgment and decree dated 27.04.2007 passed by the Principal District Judge, Vellore in A.S.No.73 of 2006 confirming the judgment and decree dated 12.08.2004 passed by the Sub Court, Tirupattur in O.S.No.319 of 1995. Brief facts leading to filing of the second appeal is as follows :

(2.) The Appellant is the second defendant in the suit in O.S.No.319 of 1995 on the file of the Sub Court, Tiruppattur. The respondents 1 and 2 are the plaintiffs and the third respondent is the first defendant in the suit. Originally, the suit was filed by the respondents 1 and 2 against the 3rd respondent/first defendant seeking recovery of a sum of Rs.3,15,000/- as damages for the death of the plaintiffs' son due to electrocution.

(3.) For the purpose of convenience, the parties are described as per their ranking in the Trial Court.