CHAIRMAN TAMIL NADU ELECTRICITY BOARD Vs. R BAKKIAVATHY

JUDGEMENT

(1.) Even after eighteen years of the death of the breadwinner of their family by electrocution, the legal representatives of the deceased are still in Court to justify the compensation decree passed by the trial Court way back in the year 1997.

(2.) This appeal is directed against the judgment and decree dated 28.8.1997 in O.S. No. 4213 of 1996 on the file of the learned VII Additional Judge, City Civil Court, Chennai.

(3.) The parties to the appeal would be referred to as plaintiffs and defendants.