SUPERINTENDING ENGINEER CUDDALORE ELECTRICITY DISTRIBUTION CIRCLE TAMILNADU ELECTRICITY BOARD CUDDALORE Vs. A VARADARAJAN

JUDGEMENT

(1.) THE above second appeal arises against the judgment and decree in A.S. No. 22 of 1998 on the file of Sub Court, Panruti confirming the judgment and decree in O.S. No. 641 of 1992 on the file of District Munsif Court, Panruti.

(2.) THE defendants in the suit are the appellants in the above second appeal. THE respondent is the plaintiff in the suit.

(3.) BEFORE the trial Court, plaintiff was examined as P.W.1 and 11 documents Exhibit A-1 to Exhibit A-11 were marked. On the side of the defendants, the defendant did not let in oral and documentary evidences.