R. JEGANATHAN Vs. ASSISTANT EXECUTIVE ENGINEER

JUDGEMENT

(1.) The writ petition in WP(MD)No.5626 of 2013 is filed by the petitioner for restoration of electricity service connection in SC.No.1126 / TF III B / Pappampatty Distribution / Pappampatty Sec. , which was disconnected after an inspection, wherein it was found that there was a theft of electricity by tampering the coil.

(2.) The second appeal in SA(MD) No.369 of 2018 is filed by the Electricity Board as against the judgment and decree passed by the learned Additional District Judge, Palani in A.S.No.73 of 2017 dtd. 20/10/2017, reversing the judgment and decree passed by the learned District Munsif, Palani in O.S.No.228 of 2009, dtd. 10/12/2013. The suit was filed by the plaintiff / writ petitioner for a declaration that the coils mounted on the incoming cables from the transformer in the chamber were not tampered with.

(3.) Since the issues in both the writ petition and the second appeal are interconnected, both the petitions have been tagged together by the order of the Hon ble Administrative Judge dtd. 23/1/2019. Both the writ petition as well as the second appeal are heard together and are disposed of by way of this common judgment.