VAITHIALINGAM Vs. CUDDALORE MUNICIPALITY

JUDGEMENT

(1.) THE Appellant/Second Plaintiff has filed this Second Appeal as against the Judgment and Decree dated 25.11.1996 made in A.S.No.217 of 1994 on the file of Learned Principal Subordinate Judge, Cuddalore.

(2.) THE First Appellate Court viz., the Principal Subordinate Judge, Cuddalore, in the Judgment in A.S.No.217 of 1994 dated 25.11.1996 has among other things observed that 'the Plaintiffs have not filed the Rental Agreement entered into by them with the Nationalised Bank and also they have not utilised the remedies provided under the Tamil Nadu District Municipalities Act, viz., that they have not filed any Appeal as against the dismissal of the Revision Petition and therefore under such conclusion that the Plaintiffs are not entitled to get the relief of declaration and injunction and consequently dismissed the Appeal with costs."

(3.) DISSATISFIED with the Judgment and Decree made in A.S.No.217 of 1994, dated 25.11.1996 on the file of Learned Principal Subordinate Judge, Cuddalore, the Appellant/Second Plaintiff has preferred this Second Appeal before this Court.