ANAGLIT AMMAL Q Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) This petition has been filed against the order passed in E.A.No.5 of 2018 in E.P.No.45 of 2014 in O.S.No.30 of 2007 dated 11.01.2019 on the file of the 1st Additional District Judge, Tuticorin.

(2.) The petitioner is the defendant/Judgment Debtor and the respondent is the plaintiff/Decree Holder in the suit.

(3.) The respondent filed a suit in O.S.No.13 of 2007 for a prayer of recovery of money. The suit was decreed on the basis of an order in W.A.No.594 of 2008 dated 20.12.2010 and 15.02.2011.