EXECUTIVE ENGINEER KPTCL Vs. C B APPACHU

JUDGEMENT

(1.) THERE is delay of 36 days in filing the revision. Notice had been issued to the respondents. Respondents entered their appearance. The matter had been heard earlier and delay has been condoned and adjourned for admission to this day.

(2.) THIS civil revision petition is directed against the order dated 18-7-2001 passed in M. A. No. 24/2000 on the file of the Civil judge (Sr. Dn.) and CJM, Madikeri dismissing the appeal which in turn was against the order dated 8-9-2000 passed on I. A. III in O. S. No. 92/2000, on the file of the Court of the Principal Civil Judge (Jr. Divn.)Madikeri.

(3.) THE defendants in the suit are the petitioners before this Court. The suit by the respondent-plaintiff, who is consumer of electrical energy supplied by the Karnataka power Transmission Corporation Limited, was for an order of mandatory injunction to direct the defendant that the supply of electrical energy was maintained without interruption and by ensuring that such supply was provided through electric poles planted at the road side instead of poles passing through the forest area.