MOHAMMED ALI Vs. MANAGEMENT OF KARNATAKA ELECTRICITY BOARD

JUDGEMENT

(1.) ASSAILING the correctness of the judgment and decree dated 18/19. 10. 2001 passed by the learned Addl. Civil Judge (Sr. Dn.), Hubli, in R. A. No. 87/1995, the appellant-plaintiff has preferred this second appeal.

(2.) HEARD the learned advocates appearing on behalf of both sides and perused the material on record. For the sake of convenience, the parties are referred as per their ranks before the trial court.

(3.) BRIEF facts of the case are : The plaintiff-appellant herein has filed suit praying to declare the orders at Annexures-'d', 'e' and 'f' (produced along with the suit) as illegal and void, and consequentially for permanent injunction restraining the respondents-defendants for recovering the amount on the strength of the order Annexure-'d' to the suit. He has also sought for certain other consequential reliefs.