S. RAMALINGAM Vs. NAGERCIOL MUNICIPALITY

JUDGEMENT

(1.) THIS appeal is directed as against the judgment and decree dated 29th February, 1996 passed in A.S.No.27 of 1993 on the file of the Subordinate Judge, Nagercoil confirming the judgment and decree dated 29th October, 1993 passed in O.S.No.443 of 1986 on the file of the Principal District Munsif, Nagercoil.

(2.) THE parties are referred to hereunder in the same order as they were arrayed before the trial Court.

(3.) NIGGARD and bereft, but broadly, the relevant facts for the disposal of the second appeal, could be portrayed thus: