N. NAGARATHNA Vs. COMMISIONER, CITY MUNICIPAL COUNCIL

JUDGEMENT

(1.) This Regular Second Appeal is preferred against the concurrent findings recorded by the Addl. Civil Judge and JMFC, Mandya in O.S.No.594/2012 dated 02.02.2013 and the Prl. Sr. Civil Judge and CJM, Mandya, dated 05.07.2014 in Regular Appeal No.51/2013. This Court after going through the entire materials on record and after hearing the appellant, has framed the following substantial questions of law:

(2.) The brief facts of the case that emanate from the records are:

(3.) Heard the learned counsel for the appellant and perused the materials on record.