AIR 1997 SUPREME COURT 2364 ::1997 AIR SCW 2255 ::1997 UJ(SC) 1 218 ::1997 (1) SCC 68 ::(1997) 2 RecCivR 44 ::1997 All CJ 1 275 ::(1996) 4 CurCC 256 ::(1997) 1 Andh LT 5 ::(1997) 1 ICC 559 ::(1997) 1 LJR 752 ::(1997) 1 Jab LJ 210 ::(1997) 2 Pat LJR 7 ::(1996) 4 SCJ 206 ::(1996) 10 JT 834 (SC)

Supreme Court Of India

(From : Madhya Pradesh)*

Hon'ble Judge(s): M. M. Punchhi, K. Venkataswami , JJ

(A) Constitution of India , Art.133— New Plea - Peal that suit was barred by limitation - Not allowed to be raised for first time before Supreme Court being mixed question of fact and law. (Para 3) (B) Electricity Act (9 of 1910) , S.52— Bar to civil suit - Suit for damages against Electricity Board for laying high power transmission lines through construction of plaintiff without his consent - Provisions of Electricity Act not applicable - Civil suit not barred. Civil P.C. (5 of 1908) , S.9— (Para 10)