HARISH BORANA Vs. JVVNL & ANR.

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the order dated 20.4.2016 passed by the trial court, whereby in the suit filed by the petitioner application filed by the landlord under Order I, Rule 10 C.P.C. has been accepted.

(2.) The petitioner filed proceedings before the Rent Tribunal. The Rent Tribunal, after hearing the parties i.e. landlord and Jodhpur Vidhyut Vitran Nigam Limited ('JVVNL'), passed injunction for grant of electricity connection to the petitioner in accordance with law as the electricity connection, which was already existing in the name of landlord was disconnected on the application of the landlord.

(3.) Where after, the petitioner was granted electricity connection and when the same was disconnected, the present suit before the Civil Court by impleading only JVVNL was filed seeking injunction against the said JVVNL. In the suit, the landlord filed an application seeking impleadment as party.