SUPERINTENDING ENGINEER Vs. RAMATHAI UDAYAR

JUDGEMENT

(1.) THE appellants are the defendants who failed before the Courts below.

(2.) THE respondents/plaintiffs filed the suit for declaration that the order in ADE/o and M/n/tl/r II/d6/82 dated 20. 1. 1982 issued by the appellants is null and void and for mandatory injunction to restore the electric service connection in S. C. No. 35, in favour of the respondents.

(3.) THE appellants/defendants resisted the suit on the ground that the electric meter installed in the said service connection was found defective at the time of inspection and therefore on a calculation of the consumption charges payable by the respondents, the appellants were constrained to issue a notice calling upon them to pay a sum of Rs. 2,837/- towards loss of energy.