SUPERINTENDING ENGINEER ERODE ELECTRICITY DISTRIBUTION Vs. SAROJA

JUDGEMENT

(1.) The defendant board is the appellant before this Court. The appeal has been filed challenging the Judgement and Decree in O.S.No.31 of 2013, by the I Additional District Court, Erode, granting compensation of a sum of Rs.6,89,800.00 to the plaintiff / respondent.

(2.) The facts in brief which has preeceded the filing of the above appeal are as follows. The parties are referred to in the same rank as before the Trial Court.

(3.) The defendant board had effected the electricity service connection to one M/s.KLF Private Limited, an Oil Extracting Unit. For this purpose, the board had drawn a High Tension Wire over and across the plaintiff's house and house of others. The said move was vehemently objected to by the villagers. However, the defendant board proceeded to effect the electricity service connection with the help of the local Police.