- (1.) The present appeal has been filed by the plaintiff who has been unsuccessful in his suit for damages and claim of permanent injunction and mandatory injunction in both the Courts below.
(2.) The case of the plaintiff is that he is owner of Nursing and Maternity Home situated at Majitha Road, Near Bye-pass, Amritsar and the name of the nursing and maternity home is Dr.Daljit Singh Nursing Home and Maternity Home which is run by his daughter, Mrs.Anupreet Kaur. The said nursing home has 6 beds and on the upper portion of the building of the nursing home, there is residential house of the daughter of the plaintiff.
(3.) There was an electricity connection in the said building having account No.FG52/0942 and the plaintiff paid his bills regularly since the installation of the electricity connection till its disconnection in the month of December, 2003. The allegation of the plaintiff is that the defendant-Board was harassing him for the last 5/6 years as the plaintiff refused to pay any bribe to the officials of the Electricity Board, and accordingly, a penalty of Rs.4570/- was imposed upon the plaintiff. The plaintiff had filed a complaint before the District Consumer Redressal Forum and the order of imposition of penalty had been held to be illegal on 02.07.2001. The said amount was returned only after 31/2 years.;