TAMIL NADU ELECTRICITY BOARD REP BY ITS SUPERINTENDING ENGINEER Vs. NETTAIYAMPALAYAM MARIYAMMAN SMALL FARMERS LIFT IRRIGATION SOCIETY BY ITS PRESIDENT K PALANIAPPAN

JUDGEMENT

(1.) In this second appeal, challenge is made to the Judgement and Decree dated 12.03.2001 passed in A.S.No.100 of 1998 on the file of the Subordinate Court, Namakkal, reversing the Judgment and Decree dated 29.07.1998 passed in O.S.No.212 of 1995 on the file of the District Munsif-cum-Judicial Magistrate Court, Paramathi.

(2.) Parties are referred to as per their rankings in the trial Court.

(3.) Suit for permanent injunction.