UNION OF INDIA Vs. BERTINE JEANNE MARIE

JUDGEMENT

(1.) The Appellants/Defendants D1 to D3 have preferred the present Appeal as against the Judgment and Decree dated 06.01.2003 in O.S.No.315 of 1999 passed by the Learned Additional Sub Judge, Pondicherry.

(2.) The trial court while passing the Judgment in O.S.No.315 of 1999 dated 06.01.2003 has among other things observed that 'the Appellants/Defendants 1 to 3 are made liable to pay the compensation to the Respondents/Plaintiffs and not the Fourth Defendant in this case and further directed the Appellants/Defendants D1 to D3 to pay a compensation amount of Rs.5,20,200/- in equal proportions with interest at 9% p.a. from the date of filing of O.P. till date of payment within three months from the date of Judgement, etc., and ordered the Government to pay the Court Fees.

(3.) Before the trial court, on behalf of the Respondents/Plaintiffs, Witness P.W.1 (First Respondent/Plaintiff) has been examined and Exs.A1 to A10 have been marked. On the side of the Appellants/Defendants D1 to D3, Witness D.W1 to D.W3 have been examined and Ex.B1 has been marked.