SHANTI DEVI GOEL Vs. DELHI VIDYUT BOARD

JUDGEMENT

(1.) The petitioner was aggrieved by issue of two bills of Rs. 53,308.53 paise and Rs. 53,432.40 paise in respect of K.Nos.0950445 and 0950453 respectively. Suit for injunction was, therefore, filed alongwith an application for ad- interim injunction was also filed. Both the Trial Court as well as the First Appellate Court did not consider it a fit case to grant ad-interim injunction. Aggrieved by the I; orders of the Court below, present revision petition was filed.

(2.) After having heard learned Counsel for the parties and having perused the record, I am of the opinion that the ends of justice will be met in case the petitioner is directed to deposit 30% of the amount claimed in the two bills.

(3.) I, accordingly, dispose of this petition with a direction to the petitioner to deposit with the Delhi Vidyut Board 30% of the demand claimed in the aforesaid two bills within six weeks from today. The petitioner will be entitled to adjust the amount which has already been paid for the period May, 1995 to 11/04/1997 from the 30% amount which has been directed to be deposited. This will, however, be without prejudice to the rights and contentions of the parties in the suit pending before the Civil Judge, Delhi. On this deposit being made, the electricity to the premises of the petitioner will not be disconnected till the final decision of the suit. Petition disposed of.