SAMSUDDIN GANIBHAI MATHAK Vs. MUNICIPAL CORPORATION

JUDGEMENT

(1.) THIS appeal is directed against the judgment and award passed by the learned Judge, City Civil Court, Court No. 13, Ahmedabad in Civil Suit No. 4857 of 1985 dated 23. 09. 1987 whereby, the said suit was dismissed.

(2.) THE brief facts of the case are as under:

(3.) HEARD learned counsel for the respective parties and perused the documents on record. In Paragraphs No. 15 and 16 of the impugned judgment, the trial Court has assigned cogent reasons while dismissing the suit in question. On appreciation of the documentary evidence on record, I find that the Court below was completely justified in recording the conclusion that the Notices issued by the Officers of the respondent - Corporation to the appellant were in consonance of the delegation of powers given by the Municipal Commissioner to that effect.