PARDEEP SINGH Vs. P S E B

JUDGEMENT

(1.) Pardeep Singh son of Lachman Singh, the unsuccessful plaintiff has filed the present appeal and it has been directed against the judgment and decree dated 26.8.1999 passed by the Court of the learned Distt. Judge, Faridkot, who dismissed the appeal of the plaintiff-appellant with a clear observation that the plaintiff will be at liberty to avail the alternative remedy as provided in Commercial Circular No.26 of 1989 within a period of three months from today and raise factual or legal objections before the Dispute settlement Committee, who will dispose of the same after affording proper opportunity to the parties. It was further observed by the first appellate Court that the plaintiff will not have to pay the impugned clubbed bill during the pendency of the said dispute before the Dispute Settlement Committee and that the Punjab State Electricity Board (hereinafter referred to as 'the Board') would recover the consumption charges on the basis of separate reading for the period in dispute as per the reading of the connections in question.

(2.) The brief facts of the case can be noticed in the following manner: -

(3.) Pardeep Singh filed a suit for declaration against the Board and its Assistant Engineer, that the claim of Rs. 92,466/- made in bill regarding electric connections M2-77 and M2-78, made payable upto 16.8.1993 is illegal, ultra vires, against the law and rules and void. The plaintiff-appellant prayed for permanent injunction restraining the Board from disconnecting the electric supply on account of the non-payment of the same and mandatory injunction was also prayed by the plaintiff seeking the directions against the Board to claim charges of the two connections separately on the basis of tariff of medium supply instead of large supply as claimed in the impugned bill.