AVADH BEHARI ROHATGI - (1.) This is a second appeal against the order of Additional District Judge, Delhi, dated August 26, 1968.
(2.) The appellant brought a suit against the Municipal Corporation of Delhi (respondent) for the recovery of Rs. 1,690.00 on account of compensation for a time switch which was taken away by the officials of the Delhi Electric Supply Undertaking, a branch of the Corporation, on May 6. 1963 and was converted by them to their own use.
(3.) The appellant company carries on the business of printing. They were sanctioned a night load of 30 KW for use of their press by the Delhi Administration. The Undertaking insisted upon the the nstallation of a time switch as a condition for supply. Thp appellant purchased it at a cost of Rs. 1,690.00. This was fitied at the appellant's premises. The Undertaking granted the necessary connection. It was used by the appellant for running the press.;