TAMILNADU ELECTRICITY BOARD Vs. A MOHANAKRISHNAN

JUDGEMENT

(1.) THE above review applications are filed to review the common judgment and decrees rendered by us on 4.8.2004 in O.S.A.Nos.201 of 1998, 107 and 108 of 1999.

(2.) THE learned counsel for the Review Applicant contended that the review applications are filed raising the following three issues to review the judgment and decree in the above appeals:-

(3.) IN view of the above said reasons, the above said Review Applications are dismissed. No costs.