VIRENDRA MEHRA Vs. BIHAR ELECTRICITY BOARD

JUDGEMENT

(1.) MONEY suit No. 87 of 1978 was filed for refund of a sum of Rs. 9089.08 paise from the Bihar Electricity Board, which according to plaintiff was realised from him in excess to the actual energy charges and as security deposit.

(2.) ADMITTEDLY on 30.10.1974 an agreement, Ext. 1 was entered into between plaintiff and Electricity Board for supply of electrical energy to Mahua Kala Mica Mines to facilitate extraction of Mica therefrom.

(3.) DEFENDANT contested the suit and asserted that supply of energy was normal and there was no wilful default or intentional curtailment of energy entailing loss to the plaintiffs Mines, Some times stoppage of energy was caused due to certain circumstances beyond the control of the Board and its employees and as such, they were not responsible for the loss, if any, caused to the plaintiff with such stoppage of supply of energy.