D KOTHANDARAMAN Vs. CHAIRMAN TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) THE present second appeal has been filed against the judgment and decree, dated 31.1.2007, made in A.S.No.70 of 2006, on the file of the Subordinate Court, Chidambaram, confirming the judgment and decree of the Additional District Munsif Court, Chidambaram, dated 16.3.2005, made in the suit, in O.S.No.62 of 2003.

(2.) AT this stage of the hearing of the second appeal, the learned counsel appearing for the appellant had submitted that the appellant is willing to pay a sum of Rs.7,290/-, as per the memo issued by the respondent Tamil Nadu Electricity Board demanding the said sum, for shifting the high tension lines passing over the property said to be belonging to the appellant. The copies of the letters, dated 15.5.2010 and 14.7.2010, issued on behalf of the appellant, to the Executive Engineer, Tamil Nadu Electricity Board, Chidambaram, had been placed before this Court, by the learned counsel appearing for the appellant, wherein the appellant had expressed his willingness to pay the amount demanded by the respondent Tamil Nadu Electricity Board, for the shifting of the electricity lines.