SAMADHANAM Vs. T.M. MAHESWARI

JUDGEMENT

(1.) The appeal has been filed by the plaintiff aggrieved over the dismissal of the Suit filed for the damages to the tune of Rs. 25,00,000/- from the respondent for the death of the 1st appellant's wife one Mrs. Palaniammal, who allegedly died due to the wrong treatment given by the respondent.

(2.) There is no necessity for ordering notice to the respondent as the respondent is not going to be prejudiced by this order and it is only the Government, if at all, has to be aggrieved.

(3.) Heard Mr. G. Karthikeyan, learned counsel appearing on behalf of the appellants and Mr. V. Anandhamoorthy, learned Additional Government Pleader.