JAYACHANDRAN & BROS. Vs. NAGAPATTINAM MUNICIPALITY

JUDGEMENT

(1.) The plaintiff is the appellant. The defendant is the respondent. These suits have been filed praying for the relief of declaration declaring that the property tax levied by the defendant municipality for the suit properties are illegal, arbitrary and against the principles of natural justice and beyond jurisdiction and to pass an order of permanent injunction restraining the municipality from collecting the property tax as per Demand Notice Nos. 10475 & 10476 dated 21.02.2000. The case of the appellant/plaintiff is as follows-

(2.) In the written statement filed by the defendant, it is averred as follows-

(3.) Based on the above pleadings, the trial Court framed relevant issues. During the trial of the case, on the plaintiffs side, one witness was examined and as many as 8 documents were marked as Exs. A. 1 to A. 8. On the side of the defendant, DW 1 was examined and no documents were exhibited.