KARUR MUNICIPALITY Vs. GOUSUNNISSA BIBI

JUDGEMENT

(1.) AGGRIEVED by the judgment dated 11.11.1994 in allowing of the appeal in A.S.No.119 of 1991, the unsuccessful defendant/Municipality, has preferred this Second Appeal.

(2.) THE second appeal arises on the following facts:

(3.) CHALLENGING the Judgment of the lower Appellate Court, the present second appeal has been preferred. At the time of admission of the second appeal, the following substantial question of law was formulated for consideration: Whether the suit property forms part of public street on ground as defined in Section 2(21) of the Tamil Nadu District Municipalities Act, 1920 and used as such pursuant to statutory declarations and notifications issued under the Town Planning Act and the District Municipalities Act, 1920.