TAMIL NADU ELECTRICITY BOARD Vs. A ANANDAMMAL

JUDGEMENT

(1.) THE officials of the Tamil Nadu Electricity Board defendants in O.S.No.978 of 1990 on the file of the 19th Assistant City Civil Court, Madras are the appellants herein.

(2.) THE first respondent herein filed the said suit for mandatory injunction directing the appellants herein to remove the electricity posts as well as electricity wires passing through her land on the ground that she is unable to convert her land into housing plots.

(3.) THE trial court, after considering the evidence available on record, dismissed the said suit by judgment and decree dated 6.10.1982. As against the same, the first respondent herein preferred an appeal in A.S.No.314 of 1983 on the file of 4th Additional City Civil Judge, Madras. The learned 4th Additional City Civil Judge, who heard the appeal, had allowed the same by his judgment and decree dated 13.12.1984 and consequently, granted a decree in favour of the first respondent herein. As against which, the present second appeal has been filed.