TAMIL NADU ELECTRICITY BOARD Vs. MADASAMY KONAR

JUDGEMENT

(1.) This Appeal is directed against the judgment and decree dated 20.11.1997 made in A.S. No. 19 of 1996 on the file of the Principal District Court, Tuticorin against the judgment and decree dated 25.10.1995 made in O.S. No. 431 of 1994 on the file of Principal District Munsif Court, Tuticorin.

(2.) The appellants are the defendants and the respondent is the plaintiff in the Suit. The plaintiff has filed the Suit in O.S. No. 431 of 1994 on the file of Principal District Munsif Court, Tuticorin for the relief of injunction and mandatory injunction to remove the transformer installed in front of his property.

(3.) Before the Trial Court, on behalf of the plaintiff, P.W.1 and P.W.2 were examined and Ex.A1 to Ex.A7 were marked and on behalf of the defendants, D.W.1 was examined and Ex.B1 and Ex.B2 were marked.