SHEKHAR CHAND Vs. D.V.B. AND ORS.

JUDGEMENT

(1.) THIS matter is on the Regular Board of this Court since 17.1.2011. Today, this matter is effective item No. 5 on Regular Board. None appears for the Appellant although it is 12:15 pm. I have therefore perused the record and am proceeding to dispose of the matter.

(2.) THE challenge by means of this Regular First Appeal under Section 96 of the Code of Civil Procedure, 1908 is to the impugned judgment and decree dated 28.4.2001 whereby the suit of the Plaintiff for declaration and permanent injunction against the Respondent, local electricity authority, was dismissed by holding that the Plaintiff was indulging in dishonest/fraudulent abstraction of electrical energy.

(3.) AFTER the pleadings were complete, the Trial Court framed the following issues: