KATKUM RAMAKRISHNA Vs. CITY MUNICIPAL COUNCIL RAICHUR

JUDGEMENT

(1.) this second appeal is directed against the judgment and decree dated 29-7-1982 passed by the civil judge, raichur, while dismissing the appeal, has confirmed the judgment and decree dated 1-10-1981 passed in o.s. No. 18/1980 by the court of munsiff, raichur.

(2.) the parties are described in their ranks as in the o.s. this court, at the lime of admission of this appeal, has formulated the following points as substantial questions of law arising for consideration. 1. Whether the repairs to the shed would amount to reconstruction as held by the courts-below? 2. Whether the municipality has authority to direct demolition of a shed which is merely a repairs?

(3.) few facts briefly to state are:the plaintiff filed the suit against the defendant seeking the following reliefs: