SAFA LEATHER EXPORTS (P) LTD Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) THE Second Appeal arises from the judgment and decree of learned Additional District Judge (Fast Track-I), Thrissur in A.S. No.189 of 2003 reversing judgment and decree of learned Principal Sub Judge, Thrissur in O.S. No.63 of 1998.

(2.) FIRST appellant-plaintiff is a consumer of electricity for industrial purpose and was running Safa Leather Exports (P) Limited. A high tension line was drawn to that company over the property of respondents 4 and 5.

(3.) SECOND Appellant is a pendente lite assignee from the first appellant. It is impleaded as additional second appellant as per order passed this day on I.A. No.1729 of 2012. Learned counsel for respondents 1 to 3 submitted that a high tension line is now drawn along the road originating from the main road and hence if appellants or any of them are willing to bear the entire expenses for drawing high tension line and shifting the transformer, respondents 1 to 3 have no objection to shift the transformer from the existing place in the compound of the second appellant to a convenient place in the same compound, give connection to the second appellant from the transformer shifted and installed and remove the high tension line from the property of respondents 4 and 5.