CHOLAN TRANSPORT ENGINEERING Vs. KUMBAKONAM MUNICIPALITY

JUDGEMENT

(1.) The unsuccessful plaintiff is the appellant herein.

(2.) For the sake of convenience, the parties are referred to as per the ranking before the Trial Court.

(3.) The plaintiff Union filed the suit, in O.S.No.150 of 1998, before the learned Principal District Munsif, Kumbakonam, for the relief of injunction restraining the defendants from collecting professional tax from the members of their Union on the ground that no prior notice for levy of professional tax was issued and there was no order for levy of professional tax.