KRISHNAMOORTHY KOUNDER Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) THIS second appeal is directed against the decree and judgment of the learned Subordinate Judge of Villupuram in A. S. No. 14 of 1984, dated 30. 7. 1985, reversing that of the learned District Munsif, Villupuram in o. S. No. 209 of 1982, dated 8. 2. 1984.

(2.) THE plaintiff in the suit is the appellant in this second Appeal.

(3.) HAVING regard to the findings of the appellate Court, the only issue that arises for consideration is, as to whether the service connection alone can be subjected to any transfer or sale by a person, who holds service connection"