GANDHI ASHRAMAM Vs. MOHANUR TOWN PANCHAYAT BOARD

JUDGEMENT

(1.) This appeal is directed against the judgment and decree made in A.S.No.250 of 2002 dated 28.10.2002 by the first appellate Court in reversing the judgment and decree passed by the Trial Court in O.S.No.152 of 2001 dated 20.12.2001 in decreeing the suit. The appellant herein was the plaintiff and the respondent was the defendant before the Trial Court.

(2.) The case of the plaintiff before the trial court would be as follows:

(3.) The objection of the defendant stated in the written statement would be as follows: