KARNATAKA ELECTRICITY BOARD Vs. MALLIKARJUNAPPA

JUDGEMENT

(1.) THE appellants herein are the defendants in O.S. No.61/1989 on the file of the Munsiff at Yadgir. The respondents are the plaintiffs in the said suit.

(2.) FOR the purpose of convenience, I would like to retain the ranks of the parties as per their ranks before the Trial Court.

(3.) THE plaintiffs filed a suit against defendants for declaration that, they are not the consumers of RR No.2528 and RR No.2530 of KEB Brach of Yadgir and they are not liable to pay any amount to the respondents and seeking for an injunction restraining the defendants from recovering any amount from the plaintiffs.