TAMIL NADU STATE GOVERNMENT Vs. DEIVANAI

JUDGEMENT

(1.) A common substantial question of law is raised in all the above second appeals and therefore, these appeals are disposed of by this common judgment, as the facts and issues involved in these Second Appeals are also one and the same.

(2.) Heard Mr.P.Harish, learned Government Advocate (Civil side) appearing for the appellants and Mr.T.Gobinath, learned Counsel for the respondent in all these appeals.

(3.) The defendants in the suits are the appellants in the above second appeals. The respondent in S.A.No.139 of 2017 is the plaintiff in O.S.No.18 of 2004 on the file Subordinate Court, Thiruvarur. The respondent in S.A.No.140 of 2017 is the plaintiff in O.S.No.32 of 2004 and the respondent in S.A.No.141 of 2017 is the plaintiff in O.S.No.70 of 2004. All the three suits were filed by the plaintiffs as against the appellants herein claiming a sum of Rs.1,50,000.00, as damages/compensation for medical negligence.