VIRENDER PARTAP NEGI Vs. UNION OF INDIA

JUDGEMENT

(1.) The defendant is the appellant, who aggrieved by the judgments and decrees passed by the learned Trial Court and as modified by the learned first Appellate Court, whereby the suit of the plaintiffs/respondents for recovery of Rs.43,355.00 alongwith interest at the rate of 6% per annum (as modified by first appellate court) was decreed, has filed the instant appeal.

(2.) The defendant was the franchisee holder of STD PCO installed at main bazaar Reckong Peo and an amount of Rs.43,355.00 was arrears towards the outstanding telephone bills. Whether the reporters of the local papers may be allowed to see the Judgment?Yes The defendant was requested to pay this amount but to no avail. Hence, the suit.

(3.) The defendant contested the suit by filing written statement wherein preliminary objections regarding locus standi, maintainability, cause of action, non-joinder of necessary parties were taken. On merits, it was averred that the plaintiffs have nothing to recover from the defendant as he has paid all the dues that were recoverable from him. It was also averred that the plaintiffs had been over-charging the defendant on many occasions and despite repeated requests the officials of the plaintiffs had refused to adjust this amount.