SUPERINTENDING ENGINEER CHENGALPET ELECTRICITY SYSTEM KANCHIPURAM DISTRICT Vs. EXECUTIVE ENGINEER (O & M) REVENUE BRANCH TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) In this second appeal, challenge is made to the Judgement and Decree dated 04.06.2003 passed in A.S.No.85 of 2002 on the file of the Additional District and Sessions Judge, Fast Track Court- II, Ranipet, confirming the Judgment and Decree dated 17.12.1993 passed in O.S.No.228 of 1988 on the file of the District Munsif Court, Arakkonam.

(2.) The second appeal has been admitted on the following substantial question of law:

(3.) Considering the scope of controversies between the parties as regards the subject matter lying in a narrow compass, it is unnecessary to dwell into the facts of the case in detail.