MASTHAN SAHIB DARGA KARAIKAL Vs. KARAIKAL MUNICIPALITY

JUDGEMENT

(1.) THIS appeal has been preferred against the decree and judgment passed in O.S.No.33 of 1989 on the file of the Additional District Court, Pondicherry at Karaikal. The first defendant is the appellant herein. The suit has been filed for a declaration that the suit property is a Government poromboke land under the control, maintenance and administration of the plaintiff municipality and consequently to grant permanent injunction restraining the defendants, their men and agents from enforcing any decree obtained without reference to the plaintiff and from interfering with the peaceful enjoyment of the suit property and for costs.

(2.) THE averments in the plaint are as follows:

(3.) THE point: -