R.Kamaraj vs Tamil Nadu Electricity Board
2021 Latest Caselaw 18486 Mad

                                                                                  S.A.No.981 of 2003

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 08.09.2021

                                                     CORAM:

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                              S.A.No.981 of 2003


                   R.Kamaraj                                ... Plaintiff / Appellant / Appellant

                                                     -Vs-


                   1.Tamil Nadu Electricity Board
                     Rep., by its Superintending Engineer,
                     Thanjavur.

                   2.Superintending Engineer,
                     General Construction Circle,
                     Tamil Nadu Electricity Board,
                     Manarpuram, Trichy.

                   3.Assistant Executive Engineer,
                     General Construction and Power Line Construction,
                     Vallam Road,
                     Thanjavur.                 ... Defendants / Respondents / Respondents


                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the judgment and decree made in A.S.No.42 of 2001 on the
                   file of the Sub Court, Pattukkottai dated 25.07.2002 confirming the
                   judgment and decree made in O.S.No.31 of 2001 on the file of the District
                   Munsif cum Judicial Magistrate Court at Orathanadu dated 30.08.2001.



https://www.mhc.tn.gov.in/judis/


                   1/4
                                                                                  S.A.No.981 of 2003



                                         For Appellant     : No appearance


                                         For Respondents : Ms.Parameswari
                                                             for Mr.S.Murugavel


                                                      JUDGMENT

The plaintiff in O.S.No.31 of 2001 on the file of the District Munsif

Court, Orathanadu is the appellant herein.

2. The suit was filed for restraining TNEB from drawing overhead

lines across the plaintiff's land. The suit was dismissed by the trial court

and the first appellate court also confirmed the same. During the pendency

of these proceedings, lines have already been drawn and they have been

charged. Nothing survives for further consideration. The second appeal

itself has become infructuous. The second appeal is dismissed accordingly.

No costs.

08.09.2021

Internet : Yes/No Index : Yes/No rmi

https://www.mhc.tn.gov.in/judis/

S.A.No.981 of 2003

To

1.The Sub Court, Pattukkottai.

2.The District Munsif cum Judicial Magistrate Court, Orathanadu.

Copy To The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis/

S.A.No.981 of 2003

G.R.SWAMINATHAN.J.,

rmi

Judgment made in S.A.No.981 of 2003

08.09.2021

https://www.mhc.tn.gov.in/judis/