FATECHAND MURLIDHAR Vs. M S E BOARD NAGPUR

JUDGEMENT

(1.) ORDER :- Both these revision applications are disposed of by this common judgment as the facts and the points involved in both these revision applications are identical.

(2.) The applicants in both these revision applications are the owners of their respective buildings and they have filed these revision applications against the decree passed against them by the Court of Small Causes at Nagpur for consumption of electricity by their tenants.

(3.) The non-applicant Maharashtra State Electricity Board filed suits in the Court of Small Causes at Nagpur against the above-named applicants and their tenants for recovery of arrears of charges for electrical energy supplied to the tenants. The claim which is the subject matter of Civil Revision Application No. 178 of 1977 is for Rs. 88-08 for the electrical energy consumed by the second respondent between the period 4-12-1973 and 3-12-1975 inclusive of interest of Rs 18/- and notice charges Rs. 10/-. The claim, which is the subject matter of Civil Revision Application No.413 of 1979 is for Rs. 149-33 for the electrical energy consumed by the Oriental Research and Chemical laboratory Ltd. Uttarpara, Hooghly as the tenant of the applicant for the period from 6-9-1972 to 14-4-1973 inclusive of interest Rs. 48-42 and Rs. 10/- as notice charges.