RAMATHAL Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) This second appeal is directed against the Judgement and Decree dated 12.06.2003 passed in A.S.No.46 of 2003 on the file of the Principal District Court, Coimbatore, confirming the Judgment and Decree dated 23.09.2002 passed in O.S.No.258 of 1999 on the file of the III Additional District Munsif Court, Coimbatore.

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

(3.) Suit for mandatory injunction and damages.