GIRIJA Vs. TAMIL NADU ELECTRICITY BOARD AND OTHERS

JUDGEMENT

(1.) The plaintiff in O.S.No.433 of 1996 on the file of the learned District Munsif-cum-Judicial Magistrate, Perundurai is the appellant herein. The respondents are the defendants in the suit. The said suit was filed for declaration that the plaintiff is the legally wedded wife of Mr.Govindarajulu and she is entitled for receiving the death benefits arising out of the death of Govindarajulu and also for injunction to restrain the defendants 1 and 2 from paying the same to the 3rd defendant. By decree and judgment dated 25.06.1998, the trial court dismissed the suit. As against the same, the appellant filed an appeal in A.S.No.120 of 1998 on the file of the learned District Judge, Erode. The lower appellate court by decree and judgment dated 17.12.1998 dismissed the appeal thereby confirming the decree and judgment of the trial court. Challenging the same, the appellant is before this Court with this Second Appeal.

(2.) When the Second Appeal came up for admission on 25.04.2008, this Court ordered notice to the respondents regarding admission. Though notice sent through court has been served on the respondents 1 and 2 and the private notice ordered has also been served on the 3rd respondent, they have not made appearance before this Court.

(3.) Today, the Second Appeal has come up before me for admission. I have heard the learned Counsel for the appellant and I have also perused the records carefully.