STATE OF TAMIL NADU Vs. A SELVI

JUDGEMENT

(1.) The defendants in O.S.No.301 of 2014 laid challenge to the concurrent findings of the Courts below in these appeals.

(2.) After hearing the arguments of the learned Special Government Pleader (CS) appearing for the appellants, this Court is of the view that these appeals could be disposed of, at the admission stage itself and hence, notice need not be ordered to the respondent/plaintiff, in view of the order that this Court proposed to pass hereafter.

(3.) The case of the plaintiff, in a nutshell, is as follows :