TAMIL NADU ELECTRICITY BOARD PERIYAR ELECTRICITY DISTRIBUTION CIRCLE REP BY ITS SUPERINTENDING ENGINEER Vs. KUPPAYAMMAL

JUDGEMENT

(1.) The defendants 1 to 3 in the suit filed the appeal in A.S.No.740 of 2002 and D5 filed the appeal in A.S.No.191 of 2009 as against the judgement and decree dated 26.04.2002 passed by the learned Principal Subordinate Judge, Gobichettipalayam, in O.S.No.233 of 1999.

(2.) The parties, for the sake of convenience, are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) Broadly but briefly, narratively but precisely, the relevant facts absolutely necessary and germane for the disposal of these two appeals would run thus: