KUMBAKONAM MUNICIPALITY Vs. SHANMUGAM

JUDGEMENT

(1.) The Commissioner, Kumbakonam Municipality, the first defendant in O.S.No.130 of 2002 on the file of the Additional District Munsif Court, Valangaiman, (the appellant in A.S.No.140 of 2003 on the file of the Principal Subordinate Court, Kumbakonam), has filed the present second appeal.

(2.) The respondents 1 to 4 herein filed the suit in O.S.No.130 of 2002 for a declaration that the Special Notice (Ex.A2) dtd. 19/2/2001 issued by the first defendant, Kumbakonam Municipality is null and void and for a consequential relief of permanent injunction restraining the latter from collecting the amount mentioned in the said notice.

(3.) For the sake of convenience, the parties are referred to as per their ranking in the trial court and at appropriate places, their rank in the present appeal would also be indicated.