FIELD CLUB Vs. KERALA STATE ELECTRICITY BOARD LIMITED

JUDGEMENT

(1.) The controversy in this case relates to a property comprised of 20 cents of land in Sy.No.163 of the Ilanjipara Village, in which a building, bearing door No.19/124 of the Kodassery Panchayath, is situated.

(2.) According to the petitioner, which is stated to be a Society registered under the provisions of Travancore-Cochin Literary Scientific and Charitable Societies Resgitration Act, 1955 (hereinafter referred to as 'Act' for short), they are in exclusive possession of this property and the building thereon and, therefore, that they are entitled to an electric connection, so that they can use the building as a "Club" for their members.

(3.) Contrary to this, the additional 5th respondent claims that he is the present owner of this property and therefore, that no electric connection be afforded to the petitioner without his consent. I also notice that the specific assertion of the 5th respondent is that respondents 3 and 4 were the earlier owners of the property and that he purchased it from them in the year 2015, as per Ext.R5(a) document.