SURINDER SINGH Vs. JASBIR SINGH

JUDGEMENT

(1.) This petition has been filed under Article 227 of the Constitution of India seeking for setting aside the impugned relief clause from the impugned order dated 19.11.2020 (Annexure P-6), passed by the Civil Judge (Junior Division), Ludhiana.

(2.) A bare perusal of the impugned order shows that the application filed by the respondent/plaintiff for re-connection of the electricity connection to the premises occupied by him; which had been got disconnected by the petitioner/defendant; has already been dismissed by the trial Court. Therefore, it is obvious that the petitioner/defendant cannot have any grievance against the said order to the extent that application filed by the respondent/plaintiff has been declined.

(3.) However, the counsel for the petitioner has submitted that the Court below has given liberty to the plaintiff/respondent to avail the electricity connection, being the lawful occupier of the tenanted premises, without the interference of the present petitioner/defendant. Even a reading of this part of order would show that this liberty is given to the plaintiff to avail the electricity connection without interference of the petitioner/defendant. Therefore, even qua this aspect the petitioner/defendant cannot have any grievance. However, the counsel for the petitioner has submitted that the Electricity Department is interpreting the order passed by the trial Court to mean that the electricity connection, which was earlier in the name of the petitioner/defendant is to be restored by the authorities. However, even this apprehension is totally misconceived. The application qua restoration of the connection which was in the name of the petitioner/defendant has specifically been declined by the trial Court.