- (1.) This appeal has been filed against the judgment and decree dated 4.4.1998 passed by 1st Additional Civil Judge (Senior Division), Bijnor in Civil Appeal No. 89 of 1997 arising out of the judgment and decree dated 2.7.1997 passed by Civil Judge (Junior Division), Bijnor in Original Suit No. 632 of 1993. Heard learned Counsel for the appellant and perused the judgments of both the Courts below.
(2.) The plaintiff/appellant's case in brief is that U.P.S.E.B. be restrained from giving any electricity connection from the Transformer of the plaintiff/appellant to one Smt. Leela (defendant).
(3.) The Trial Court dismissed the suit of the plaintiff/appellant and recorded the finding that it is the prerogative of the electricity board to give the electricity connection from any transformer. This finding of the Trial Court was upheld by the lower Appellate Court also and consequently the lower Appellate Court dismissed the appeal.;