Punjab State Electricity Board vs Ram Sarup
2024 Latest Caselaw 7309 P&H

Punjab-Haryana High Court

Punjab State Electricity Board vs Ram Sarup on 5 April, 2024

Author: Anil Kshetarpal

Bench: Anil Kshetarpal

                                       Neutral Citation No:=2024:PHHC:046353



RSA-799 of 1994 (O&M)                  -1-           2024:PHHC:046353

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

                                                    RSA-799 of 1994 (O&M)
                                                    Date of Order:05.04.2024


Punjab State Electricity Board and others
                                                                    .Appellants
                                    Versus

Ram Sarup
                                                                  ..Respondent

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL

Present: Ms. Sunint Kaur, Advocate for the appellants.

ANIL KSHETARPAL, J

1. This is the defendants' regular second appeal against the

concurrent findings of fact arrived at by the courts below while decreeing

the plaintiff's suit for grant of decree of declaration with consequential relief

of permanent injunction and mandatory injunction.

2. The total dispute involved in the present lis is of Rs.4872/-

which was the amount sought to be recovered from the plaintiff on account

of alleged theft of energy from the electric connection installed in the

residential building no.4370, Kikar Bazar, Bathinda. It has been found that

the appellant has failed to prove that the plaintiff has tempered the electricity

consumption meter resulting in theft of energy.

3. Though, the learned counsel representing the appellants has

made sincere attempt, however, failed to draw the attention of the Court to

any substantive error in the judgments passed by the courts below.

4. Hence, dismissed.

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Neutral Citation No:=2024:PHHC:046353

RSA-799 of 1994 (O&M) -2- 2024:PHHC:046353

5. All the pending miscellaneous applications, if any, are also

disposed of.

April 05, 2024                                        (ANIL KSHETARPAL)
nt                                                         JUDGE


Whether speaking/reasoned               :YES/NO
Whether reportable                      :YES/NO




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