MULKH RAJ Vs. TATA POWER DDL/NDPL

JUDGEMENT

(1.) Cm No. 14334/2018 (delay of 150 days in filing) For the reasons stated in the application, delay in filing is condoned.

(2.) The facts of the case are that the appellant/plaintiff is the user of electricity through a connection bearing K. No.60012236695 installed at D-7/49, Sultan Puri, Delhi. The connection is for nondomestic purpose and is with respect to a shop. A team of officers of the respondent/defendant is said to have conducted a raid in the shop of the appellant/plaintiff on 7.4.2014 and when it was found that the shop was in fact being operated by one Smt. Sat Kaur wife of Sh. Kewal Singh, and as per the inspection report there was no meter found at site and the user was found to be indulging in direct theft of electricity using illegal external black colour wires tapped deliberately and directly from TPDDLLV System. Appellant/plaintiff claimed that the shop was lying closed and that he was not indulging in theft of electricity.

(3.) After pleadings were complete the trial court framed the following issues:-