TAMIL NADU ELECTRICITY BOARD Vs. T P KRISHNAN

JUDGEMENT

(1.) This Second Appeal is directed against the Judgment and decree dated 31.12.2001 passed in A.S.No.51 of 2000 on the file of the Additional District Judge, Vellore, confirming the judgment and decree dated 30.08.2000 passed in O.S.No.10/1997 on the file of the Additional District Munsif Court, Vellore.

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

(3.) Suit for declaration and permanent injunction.