CHENNAI PORT AUTHORITY Vs. J.CHANDRASEKARAN

JUDGEMENT

(1.) The first, second and third defendants in C.O.S.No. 337 of 2022 aggrieved by the Judgment and Decree dtd. 4/8/2023 passed by the Commercial Court at Chennai are the appellants herein.

(2.) C.O.S.No. 337 of 2022 had been initially filed before the Original Side of this Court as C.S.No.245 of 2015 and owing to reconstitution of the pecuniary jurisdiction, transferred to the City Civil Court and re-numbered as O.S.No. 7695 of 2019. Later, on the constitution of the Commercial Court at Chennai, the suit was again transferred to the Commercial Court at Chennai and again renumbered as C.O.S.No. 337 of 2022.

(3.) The suit had been filed by the first respondent seeking a Judgment and Decree against the appellants herein, Chennai Port Trust represented by its Chairman and the Chief Mechanical Engineer, Chennai Port Trust and the Financial Adviser and Accounts Officer, Chennai Port Trust and also against two other defendants, the Secretary to Government, Ministry of Agriculture, New Delhi and the Chairman, Tami Nadu Electricity Board (TANGEDCO), at Chennai, against the first, second and third defendants, the appellants herein to pay a sum of Rs.77,73,060.00 towards excess amount collected together with interest expenses on charges owing to bank guarantee furnished and for a declaration that the demand by the first, second and third defendants/appellants herein towards supply of electricity to the unit of the plaintiff in excess of metre reading on account of compensatory charges, change in tariff and loss in transit is unjust and invalid and for further interest and costs of the suit.