LAWS(MAD)-2009-4-192

S A PONNAPPAN Vs. J A BATHURUJAMAN

Decided On April 15, 2009
S A PONNAPPAN Appellant
V/S
J A BATHURUJAMAN Respondents

JUDGEMENT

(1.) THE third respondent in the writ petition has filed this appeal, aggrieved over the order dated 30. 08. 2007 passed by the learned Judge in W. P. No. 20103 of 2007, by which, the learned Judge has directed the Electricity Board to provide electricity connection to the first respondent herein within a period of two weeks.

(2.) THE appellant, who is the landlord of the shop premises bearing Door No. 262, M. T. H. Road, Padi, Chennai " 600 050, leased out the same to the first respondent herein on a monthly rent of Rs. 1,150/ -. The appellant appears to have filed R. C. O. P. No. 5 of 2006 on the file of the District Munsif Court, Ambattur for eviction against the first respondent on the ground of wilful default in payment of rent and the said petition is pending.

(3.) IT is the case of the first respondent that the appellant/landlord has failed to pay the electricity charges, which resulted in disconnection of electricity. In such circumstances, the first respondent filed a petition in R. C. O. P. No. 16 of 2007 on the file of the District Munsif Court, Ambattur under Section 17 of the Tamil Nadu Building (Lease and Rent Control) Act, 1960 for restoration of electricity supply. The first respondent also filed M. P. No. 27 of 2007, praying for interim restoration of electricity service connection. Learned Rent Controller, by an order dated 10. 4. 2007, granted interim order, permitting restoration of electricity supply.