JAIPUR VIDHYUT VITRAN NIGAM LIMITED Vs. RAM BHAROSI KEDARNATH

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE point to be adjudicated in the present appeal is - whether the electricity bill raised by the defendants-appellants from the plaintiff- respondent for the month of January, 1989 was correct, or not ?

(3.) BOTH the parties, in support of their respective case, led oral as well as documentary evidence. The trial court, while deciding Issues No. 1 and 2, recorded a finding that the meter has shown incorrect reading of the electricity consumption and consequently decided both the Issues in favour of the plaintiff and against the defendants, and decreed the suit of the plaintiff and declared that the electricity bill raised by the defendants for the month of January, 1989 is invalid and without jurisdiction.