PUNJAB STATE ELECTRICITY BOARD Vs. JOGINDER SINGH

JUDGEMENT

(1.) THIS is defendant's appeal and has been directed against the judgment and decree dated 10.3.1999, passed by the Court of Addl. Distt. Judge, Patiala, who reversed the judgment and decree of the trial Court dated 10.3.1998, passed by the Civil Judge (Sr. Divn.), Patiala, who dismissed the suit of the plaintiff-respondent, for declaration as prayed for.

(2.) SOME facts can be noticed in the following manner :-

(3.) THE suit was contested by the defendant-Board who tried to justify the circular by stating that it has the power to change non-residential connection to commercial one. The change of category is being done prospectively and not retrospectively.