SIRAJUNNISHA Vs. SUKHJEET SINGH

JUDGEMENT

(1.) Heard on M.C.P. No. 501 of 2002 for grant of interim relief.

(2.) It is submitted that the appellant was the tenant, and the respondent has disconnected the electricity supply from the suit house, which the appellant is in possession and she is residing therein with her children. It is further submitted that the daughters of the appellant are pursuing studies and preparing for examinations and in the absence of essential service like electricity they are facing great inconvenience. It is stated that there is separate meter and amount was offered towards electricity charges but the power has not been supplied.

(3.) Counsel for the appellant relied on Dilbag Singh v. Badri Parsed 1987 (2) MPWN 219, wherein it has been held that there is no law prohibiting the tenant from taking connection for supply of water to the premises hired by him, it must be deemed that for the purpose of the tenancy for the user of the premises, essential supply of services can be claimed by the tenant from the landlord and if that is refused, from the Court.