TAMIL NADU ELECTRICITY BOARD REP BY ITS SUPERINTENDING ENGINEER, METTUR ELECTRICITY SYSTEM, METTUR DAM, SALEM DISTRICT Vs. D VASANTHA

JUDGEMENT

(1.) The defendant Tamil Nadu Electricity Board represented by its Superintending Engineer, Mettur Electricity System, Mettur Dam, in O.S.No.148 of 1981 on the file of the District Munsif, Attur, is the appellant in the second appeal. The suit was filed by the respondent for a declaration that the show cause notice issued by the appellant on 17.10.1980 was null and void and for an injunction on restraining him from giving effect to the same and for costs on the following averments:

(2.) The suit was resisted by the appellant inter alia as follows:

(3.) The learned District Munsif, Attur, framed the necessary issues and by her judgment and decree dated 30.10.1982 dismissed the suit holding that the Divisional Engineer, Operation and Maintenance, Attur, had jurisdiction to conduct the enquiry and the Civil Court has no jurisdiction to try the suit, that the principles of natural justice had not been violated and that the respondent was not entitled to the declaration and permanent injunction prayed for by her.