N ELANGO Vs. TRICHY MUNICIPALITY ADVISORY COMMITTEE

JUDGEMENT

(1.) Both the plaintiff and defendant have challenged the legality of the judgment and decree dated 21.09.1993, rendered in Original Suit No. 228 of 1989 by the 3rd Additional Subordinate Court, Tiruchirapalli.

(2.) The appellant in Appeal Suit No. 210 of 1996 as plaintiff, has instituted the Original Suit No. 228 of 1989 on the file of the 3rd Additional Subordinate Court, Tiruchirapalli, wherein the appellant found in Appeal Suit No. 263 of 1995 has been shown as the sole defendant.

(3.) The material averments made in the plaint can be stated like thus: