EXECUTIVE ENGINEER TAMIL NADU ELECTRICITY BOARD Vs. MOGANA

JUDGEMENT

(1.) THIS second appeal is focussed by the original defendants, animadverting upon the judgement and decree dated 13. 12. 2006 passed in A. S. No. 12 of 2005 by the Additional District Judge, Fast Track Court No. V, Tiruvallur, confirming the judgement and decree of the trial Court, namely, District Munsif Court at Pallipattu, in O. S. No. 690 of 2001. For convenience sake, the parties are referred to hereunder according to their litigative status before the trial Court.

(2.) A summation and summarisation of relevant facts which are absolutely necessary and germane for the disposal of this Second Appeal would run thus: the plaintiffs/respondents filed the suit O. S. No. 690 of 2001 as against the defendants seeking mandatory injunction. The defendants entered appearance and filed the written statement resisting the suit.

(3.) THE trial Court framed the relevant issues. During trial, the first plaintiff examined herself as P. W. 1 and Exs. A1 to A6 were marked. On the side of the defendants, one Lakshmanan was examined as D. W. 1 and no exhibit was marked.