PRABHAVATI NAIK Vs. GOVERNMENT OF GOA

JUDGEMENT

(1.) THIS is Plaintiff's second appeal, arising from Regular Civil Suit No.71 of 1990.

(2.) THE parties hereto shall be referred to in the names as they appear in the cause title of the suit. The Plaintiff having filed a suit for declaration and permanent injunction, the same came to be dismissed for want of jurisdiction by the learned Civil Judge, Senior Division, Quepem , by her Judgment/Decree dated 21st February, 1995.

(3.) THE Plaintiff was a Defendant's consumer having obtained an electricity connection to run one of its compressors in the year 1982 or thereabout. Initially, it is the case of the Plaintiff that the monthly bill for consumption of electricity was about Rs.250/ which the Plaintiff regularly paid till the year 1986 when the consumption showed an upward trend and the bill increased to Rs.520/ for the month of December, 1986.