- (1.) This revisional application is directed against the order dated 08.10.2001 passed by the learned Additional District Judge, Second Court, Howrah in Miscellaneous Appeal No.152 of 2001 arising out of the Title Suit No.215 of 2000 pending before the learned Civil Judge (Junior Division), Fifth Court, Howrah, whereby and whereunder the learned Additional District Judge has directed the opposite party to pay a sum of Rs.1,30,000/- to the petitioners as a condition for restoration of supply of electricity to the premises of the opposite party and to make current payment of charges as per bills presented/sent by the petitioners to the opposite party.
(2.) The fact necessary for the purpose of present revisional application in short is that the opposite party is a consumer of electricity under the petitioners and it made pilferage of electricity from the main line through the underground. The petitioners, upon holding an enquiry claimed a sum of Rs.12,17,773.75 paise from the opposite party. Then the opposite party filed the Title Suit No.215 of 2000. By the order no.15 dated 29.05.2001 the learned Civil Judge (Junior Division), Fifth Court, Howrah directed the opposite party to pay Rs.20,000/- only and the current charges for consumption of electric energy.
(3.) Against such orders the petitioners preferred Miscellaneous Appeal which was disposed of by the learned Additional District Judge by the impugned order. The learned Additional District Judge directed the opposite party to pay to the petitioners a sum of Rs.1,30,000/- only and also to pay the current charges for the consumption of electric energy. Being dissatisfied, the petitioners have preferred the revisional application against such orders.;