S A AHAMED Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) The plaintiffs are the appellants.

(2.) At the time when the Second Appeal was admitted, the following questions of law were formulated for consideration :-

(3.) Though the suit was decreed by the trial Court, on appeal, the same was set aside and the suit was dismissed. The lower appellate Court held that the question of limitation is not applicable and therefore, he dismissed the suit.