D R AND CO Vs. D C B

JUDGEMENT

(1.) The appellant is aggrieved by the judgment and decree dated 9th November, 2000 passed by the learned Additional District Judge in RCA No. 28/1998.

(2.) The dispute in this case is with regard to the demand dated 2nd June, 1990 issued by the respondent in respect of consumption of electricity by the appellant for the period from 10th February, 1984 to March, 1987.

(3.) An inspection was carried out in the premises of the appellant on 10th February, 1987 and it was found that the appellant was consuming much more electricity than what was sanctioned. On this basis, a demand was sent to the appellant and this was challenged by tiling a suit bearing No. 429/1994 in which the appellant prayed for a mandatory and permanent injunction challenging the impugned demand as well as the threat of disconnection of electricity.