- (1.) RESPONDENT- plaintiff filed a suit for permanent injunction with a prayer that the appellants- defendants be restrained from disconnecting her electric connection and further that the appellants be restrained from recovering any amount which actually is due from her tenant. Suit was decreed. Appellants failed in appeal.
(2.) IT has come on record that the respondent is not a defaulter. IT was her tenant, who has not paid the amount to the appellants for electricity consumption. Neither the respondent nor any other member of his family, was guarantor of the said tenant. In view of findings recorded by the appellate Court below in para No.11 of its judgment under challenge, no case is made out for interference. Dismissed.;