COMMISSIONER, TIRUPPUR CITY MUNICIPAL CORPORATION, TIRUPPUR TOWN AND TALUK, TIRUPPUR DISTRICT Vs. P VISVANATHAN

JUDGEMENT

(1.) Challenging the concurrent finding rendered by the Courts below, the Tiruppur Corporation represented by its Commissioner has filed the present Second Appeal, arising out of a suit for declaration and injunction filed by the respondent herein.

(2.) The respondent as the plaintiff sought for a declaration to declare that he is entitled to continue the leasehold rights of the plaint mentioned property on payment of enhanced rate of rent at 15% and to restrain the Corporation by way of permanent injunction in any way interfering with his right of collecting the charges and rents from the suit property.

(3.) The case of the plaintiff is that he is the successful bidder for the leasehold right of collecting charges at various places belonging to the defendant Corporation and he is entitled to continue even for the extended period by paying the increased rate of rent at 15% on the basis of the Government Order issued in G.O.Ms.285 dated 29.04.1985. The suit was contested by the Corporation.