NARESH KUMAR ATMA RAM Vs. UTTAR PRADESH STATE ELECTRICITY BOARD EXECUTIVE ENGINEER URBAN ELECTRICITY SUPPLY

JUDGEMENT

(1.) Heard counsel for the appellant.

(2.) This Second Appeal has been filed challenging the judgment and decree dated 23.9.2005 passed by the Additional District Judge Meerut in Civil Appeal No. 206 of 2002 and the judgment and decree dated 4.10.2002 passed by the Additional Civil Judge (Senior Division) Court No. 2, Meerut.

(3.) An injunction suit was instituted against the U.P. Power Corporation (hereinafter referred to as the Corporation) restraining them from interfering with the normal functioning of the plaintiffs power loom. An electricity connection No. 38749 was sanctioned for a load of 10.670 horse power. The plaintiff pleaded that the meter no. 5902 installed at the premises of the plaintiff was not tampered and the enforcement force of the Corporation had found the seal of the meter intact. The relief claimed was for injunction against the Corporation and to restrain the Corporation from recovery of amount of Rs. 1,19,497/- for the period commencing from 21.12.1994 to 22.1.1995 and also not to realize on the basis of the average reading recorded between the aforesaid period. The further relief sought was that the Corporation be restrained from disconnecting the electricity in lieu of the aforesaid recovery.