SUPERINTENDING ENGINEER Vs. ADAVI SUBBARAYUDU

JUDGEMENT

(1.) This Second Appeal is coming up for admission today.

(2.) Sri Ramachandra Reddy had lodged a caveat on behalf of R-1 in the appeal-cum-plaintiff in the suit.

(3.) Sri Ajay Kumar, standing counsel for A.P.TRANSCO had raised only one substantial question of law which is as hereunder: Whether the judgment and decree made in O.S.No.89 of 1998 on the file of the Senior Civil Judge, Kadapa, as confirmed in A.S.No.50 of 2004 on the file of Principal District Judge, Kadapa can be said to be valid and binding on the Transmission Corporation of A.P. orthe A.P. Southern Power Distribution Company Limited which came into existence subsequent to the accident in question?