NEW INDIA ASSURANCE COMPANY LTD Vs. GENERAL MANAGER

JUDGEMENT

(1.) This Appeal, under Sec. 96 of the Code of Civil Procedure [for short 'the C.P.C.'], is filed by the Appellant/defendant No.3 challenging the Decree and Judgment, dtd. 29/8/2003, in O.S. No.68 of 2001 passed by the learned Senior Civil Judge, Gajuwaka [for short 'the trial Court']. The Respondents herein are the plaintiff and the defendants 1 and 2 in the said Suit.

(2.) The respondent No.1/plaintiff filed the Suit for recovery of a sum of Rs.2,97,695.65 paise towards the compensation paid by the plaintiff to its employees for the act of the second defendant.

(3.) Both the parties in the Appeal will be referred to as they are arrayed before the trial Court.