POONGAVANAM Vs. THANGAMANI

JUDGEMENT

(1.) The present second appeal has been directed against the Judgment and Decree dated 22.02.2005 passed by the learned Principal District Judge, Dharmapuri at Krishangiri in A.S.No.31 of 2003 in and by which the Judgment and Decree dated 14.1.2003 passed by the learned Subordinate Judge, Krishnagiri in O.S.No.190 of 1997 has been reversed.

(2.) The brief facts which lead to file the second appeal are as follows:

(3.) Heard Mr.Shivaraman, learned Senior Counsel appearing for the appellants and Mr.M.Govindaraj, learned counsel appearing for respondents 1 to 4 and Mr.V.Viswanathan, learned standing counsel appearing for the respondent Electricity Board 5 to 7.