N PUSHPAVALLI Vs. A GANESAN

JUDGEMENT

(1.) THIS civil revision petition is preferred against the order dated 06.08.2007 passed by the learned III Assistant Judge, City Civil court, Chennai made in I.A.No,9699 of 2007 in O.S.No,8185 of 2005.) Animadverting upon the order dated 06.08.2007 passed by the learned III Assistant Judge, City Civil court, Chennai made in I.A.No,9699 of 2007 in O.S.No,8185 of 2005, this civil revision petition is focussed.

(2.) HEARD the learned counsel for the petitioners and the learned counsel appearing for the respondents.

(3.) LEARNED counsel appearing for the Tamil Nadu Electricity Board would submit that the Board would receive the consumption charges only from the person in whose name the electricity supply connection exists whereas in this case, the electricity connection is not standing in the name of the defendants.