RAJAPALAYAM MUNICIPALITY Vs. JAYABHASKARAN

JUDGEMENT

(1.) Challenge in this Second Appeal is to the Judgment and decree dated 21.10.1997 passed in Appeal Suit No.291 of 1996 by the Principal District Court, Kamarajar (Virudhunagar) District at Srivilliputhur, wherein the Judgment and decree dated 13.08.1996 passed in Original Suit No.42 of 1996 by the Principal District Munsif Court, Srivilliputhur are reversed.

(2.) The respondents herein as plaintiffs have instituted Original Suit No.42 of 1996 on the file of the trial Court for the reliefs of declaration and perpetual injunction, wherein the present appellant has been shown as sole defendant.

(3.) The nubble of the plaint can be stated like thus: