BALKAR SINGH Vs. BARU RAM

JUDGEMENT

(1.) Plaintiffs, who were successful in the trial court, but have been non-suited by the lower appellate court, have filed this second appeal. Plaintiffs/appellants filed suit against respondents/defendants.

(2.) Defendants no.1 to 3 (respondents no.3 to 5) are officials of Power Utility. Defendant no.4 Baru Ram (respondent no.1 herein) is the main contesting private defendant. Respondent no.2 Gram Panchayat was defendant no.5 in the trial court. Plaintiffs sought permanent injunction restraining the defendants from releasing electricity connection for tubewell of defendant no.4 in khasra no.22 and in khasra nos. 3 to 5.

(3.) At the outset, counsel for the appellants states that in the instant second appeal, plaintiffs/appellants do not press their claim regarding khasra nos.3 to 5.