Shekher Dhawan, J. - (1.) Present regular second appeal, filed by the plaintiff, against concurrent findings of facts having been recorded by both the Courts below in a suit for permanent injunction.
(2.) For the sake of convenience, parties are being referred to as per their status before the Court of first Instance.
(3.) Relevant facts of the case that plaintiff had filed suit for permanent injunction restraining the defendant from disconnecting its electric supply having electric connection No. MS07/0241. The suit was filed by M/s Ramson Remedies through its partner Ravi Kumar against the demand of Rs. 2,38,924/-, which was due to M/s Sethi Industries and not towards the plaintiff. The electric connection No. MS01/050 was in the name of M/s Sethi Industries, who had surrendered the said connection. Thereafter, defendant issued notice and some official from the department came to the premises of the plaintiff asking them to pay Rs. 2,38,924/- within 15 days, failing which the electric connection would be disconnected. However, the plaintiff is not entitled to make the said payment. Oral requests made to the defendant were of no use and as such necessity of the suit.;