M CHINNASAMY Vs. SUPERINTENDING ENGINEER TAMILNADU ELECTRICITY BOARD V R P ELECTRICITY DISTRIBUTION CIRCLE VILLUPURAM

JUDGEMENT

(1.) THE Appellant/Respondent/Plaintiff has filed this Second Appeal as against the Judgment and Decree dated 31.03.1997 made in A.S.No.56 of 1996 on the file of Learned Principal District Judge, Villupuram.

(2.) THE First Appellate Court Viz., the Learned Principal District Judge, Villupuram, while passing the Judgment in A.S.No.56 of 1996 dated 31.03.1997 has among other things observed that"Respondents/Defendants have proved that the Appellant/Plaintiff has utilised the free supply of Electricity besides his lands to third parties lands and also conducted business by burning Charcoal, contrary to rules and therefore the Respondents/Defendants' claim of Rs.4,000/- as compensation as per Ex.A1 sent to Appellant/Plaintiff is legally proper and valid and resultantly has come to the conclusion that the Appellant/Plaintiff is not entitled to claim any relief" and dismissed the appeal without costs, thereby confirming the Judgment delivered by the trial Court in O.S.No.645 of 1992 dated 29.03.1996.

(3.) AT the time of admission of the Second Appeal, the following Substantial Question of Law has framed by this Court:"Whether the Judgments of the Courts below are supported by legal evidence?"