- (1.) Plaintiff-petitioner Bharat Sanchar Nigam Limited (in short BSNL) filed suit against respondents-defendants for recovery of Rs.16,061/- i.e. Rs.5,721/- as principal amount being outstanding amount of telephone bills due to the plaintiff-petitioner from defendants-respondents and Rs.10,340/- as interest thereon. The plaintiff alleged that defendants have failed to pay the aforesaid amount of telephone bills.
(2.) The defendants pleaded that the telephone connection has been disconnected on 29.06.1998 and there is error in the calculation of amount in the bills. It was alleged that the bills were inflated.
(3.) Learned Additional Civil Judge (Senior Division), Yamuna Nagar at Jagadhri, vide judgment and decree dated 21.05.2010, dismissed the suit as time barred, although it was found that plaintiff is entitled to recover the outstanding principal amount of Rs.5,721/- from the defendants with interest @ 8% per annum from due date till realization. First appeal preferred by the plaintiff has also been dismissed by learned Additional District Judge, Yamuna Nagar at Jagadhri, vide judgment and decree dated 25.11.2010. Feeling aggrieved, plaintiff has filed the instant revision petition under Article 227 of the Constitution of India read with Section 115 of the Code of Civil Procedure to challenge the judgments and decrees of the courts below. Revision petition has been preferred instead of Second Appeal because the original suit amount was less than Rs.25,000/-.;