MAHARASHTRA STATE ELECTRICITY DISTRIBUTION COMPANY Vs. KANCHAN

JUDGEMENT

(1.) The judgment and decree dtd. 28/8/2012 passed by learned Civil Judge Senior Division, Bhandara in Special Civil Suit No.29/2008 is under challenge in the present appeal.

(2.) The defendant Nos.1 to 3 / Maharashtra State Electricity Distribution Company Limited (MSEDCL) have preferred the appeal. Defendant No.4 is respondent No.2 and the plaintiff is respondent No.1 in the appeal.

(3.) The parties are hereinafter referred as per their original nomenclatures.