GAJENDRASINH P. ZALA Vs. PASCHIM GUJARAT VIJ COMPANY

JUDGEMENT

(1.) The Appeal under Sec. 96 of the Civil Procedure Code is challenging the judgment and decree dtd. 31/7/2009 passed by the learned 3rd Additional Senior Civil Judge, Bhavnagar in Special Civil Suit No.221 of 2003.

(2.) By the aforesaid judgment, order and decree, the appellant was ordered to pay the sum of Rs.37,67,134.00. The aforesaid decree was towards the payment of the alleged power theft committed by the appellant.

(3.) It is a case where the suit is filed for recovery of the electrical bill to the tune of Rs.37,67,134.00.79 which the respondent - Company alleged to be an amount for which power theft has been committed on a particular premises which was in occupation of the present appellant and was running a plastic manufacturing industry without there being any legal electric connection or meter.