S.K.KESHOTE, J. - (1.) Heard learned counsel for the plaintiff petitioner, perused the memo of revision petition and the order of the Addl. District Judge No. 2, Jaipur City, Jaipur in Civil Misc. Appeal No. 14/2000 confirming the order dated 11.4.2000 of the Addl. Civil Judge No. 2, (J.D.), Jaipur City, Jaipur under which the application filed by the plaintiff petitioner under Order 39 Rules 1 and 2 CPC has been dismissed.
(2.) Both the courts below have not committed any material irregularity in exercise of their jurisdiction in passing the impugned order. The learned first appellate court has taken all care and it is ordered that in case the plaintiff petitioner deposit the demand of the telephone charges raised under protest within a period of 10 days from that order in case ultimately he succeeds in the suit, he will get this amount from defendant non-petitioners and the decision given for payment of interest thereon is that in case the amount is not deposited within 10 days. the defendant respondent shall be free to disconnect the telephone, fax connection etc. of the plaintiff petitioner. In case what it Is contended is accepted unscrupulous subscriber of the telephone will make it difficult to telephone department to recover the amount of telephone charges from them. That way they will take telephone at one place and did not pay the charges and shift its else-where, and take the fresh connection.
(3.) The revision petition fails and the, is dismissed. Final Result : Dismissed ;