P.MURUGAN Vs. NAGERCOIL MUNICIPALITY

JUDGEMENT

(1.) The appellants, as plaintiffs, filed a suit, challenging the assessment order issued by the respondent Municipality, enhancing the property tax.

(2.) The trial Court, after considering both the pleadings, written statement and the submission made on either side, has framed necessary issues and after considering the oral and documentary evidence, dismissed the suit.

(3.) Against the said judgment and decree, the appellants have preferred an appeal and the first appellate Court has also considered the arguments of both sides and confirmed the decree and judgment of the trial Court, against which, the second appeal has been filed.