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Judgment
M. Jaichandren, J.—The present second appeal has been filed against the judgment and decree, dated 31.1.2007, made in A.S. No. 70 of 2006, on the file of the Subordinate Court, Chidambaram, confirming the judgment and decree of the Additional District Munsif Court, Chidambaram, dated 16.3.2005, made in the suit, in O.S. No. 62 of 2003.
At this stage of the hearing of the second appeal, the learned Counsel appearing for the appellant had submitted that the appellant is willing to pay a sum of Rs. 7,290/-, as per the memo issued by the respondent Tamil Nadu Electricity Board demanding the said sum, for shifting the high tension lines passing over the property said to be belonging to the appellant. The copies of the letters, dated 15.5.2010 and 14.7.2010, issued on behalf of the appellant, to the Executive Engineer, Tamil Nadu Electricity Board, Chidambaram, had been placed before this Court, by the learned Counsel appearing for the appellant, wherein the appellant had expressed his willingness to pay the amount demanded by the respondent Tamil Nadu Electricity Board, for the shifting of the electricity lines.
The learned Counsel appearing for the appellant had further submitted that the amount of Rs. 7,290/-, demanded by the respondent Tamil Nadu Electricity Board, would be paid within a period one week from today.
The learned Counsel appearing for the respondents had submitted that the electricity lines passing over the land belonging to the appellant would be shifted, on payment of the amount demanded by the respondent Tamil Nadu Electricity Board. In such circumstances, as no adjudication is necessary, with regard to the issues arising for the consideration of this Court, in the present second appeal, the second appeal stands closed. No costs.