SUPERINTENDING ENGINEER CUDDALORE ELECTRICITY DISTRIBUTION CIRCLE Vs. SUNDARI

JUDGEMENT

(1.) THIS second appeal has been filed by the second defendant/Electricity Board, animadverting upon the judgment and decree dated 13.4.2007 passed by the learned Principal District Judge, Cuddalore, in A.S.No.67 of 2006, reversing the judgment and decree dated 16.10.2004 passed by the learned Subordinate Judge, Cuddalore, in O.S.No.138 of 2004. For convenience sake, the parties are referred to here under according to their litigative status before the trial Court.

(2.) A summation and summarisation of the relevant facts, which are absolutely necessary and germane for the disposal of this second appeal, would run thus:

(3.) THE learned counsel for the appellant/D2 would put forth his argument to the effect that the fault was on Govindasamy/D1, who illegally erected a live wire fencing, which he was not expected to do so and for that the Electricity Board cannot be mulcted with liability.