ALKA AGARWAL Vs. RAM GOPAL MANGLA

JUDGEMENT

(1.) Petitioner is the landlady and respondent her tenant. Respondent's petition under Section 45 of D.R.C Act was allowed under order dated 8.12.1999.He alleged non-compliance of this order by filling a contempt petition and ARC passed order dated 14,1,2000 directing DVB to sanction a new domestic connection for him.

(2.) Petitioner filed RCA No. 158/2000 against this which was allowed by Rent Control Tribunal by order dated 6.7.2000 directing DVB to disconnect the newly installed meter and asking petitioner to restore electricity supply to respondent Respondent filed a review against this order and sought clarification that his new connection be disconnected only after petitioner restored electricity supply to him, Tribunal allowed this review petition vide order dated 7.8.2000 directing DVB to instal a new meter for respondent

(3.) Petitioner has filed this revision to challenge this order on the ground that it had exceeded the prayer made by respondent and had also upset first order dated 6.7.2000. It is submitted that new domestic connection given to respondent would' attract all liability for petitioner, past and future case of default by respondent because it was the premises and not the person which was liable for recovery proceedings under the Electricity Act