ISHWAR LAL SAINI Vs. JVVNL

JUDGEMENT

(1.) THE petitioner -plaintiff is aggrieved by the order dated 14.3.2014 passed by the Civil Judge (Jr. Div.) & Judicial Magistrate, First Class, Dausa whereby the learned Magistrate has dismissed the temporary injunction application filed by the petitioner.

(2.) THE brief facts of the case are that the petitioner -plaintiff filed a civil suit for permanent injunction against the respondents -defendants inter alia claiming that he obtained an electricity connection from the defendant, Jaipur Vidyut Vitaran Nigam Ltd., for running his stone factory. The said connection was given by the defendants under the self -deposit scheme and the entire expenses of the connection were borne out by him. But, the defendants now want to extend the individual electricity line of the plaintiff and want to give electricity connection through the said line to other persons. Therefore, a decree for permanent injunction was sought and it was prayed that the respondents be restrained from extending the electricity line upon the unit of the plaintiff and from giving electricity connection to anyone else from the said line. Alongwith the suit, an application for temporary injunction was also filed. But by order dated 14.3.2014 the learned trial court has rejected the application. Hence, this petition before this court.

(3.) HEARD the learned counsel for the petitioner and perused the impugned order.