SULTAN ABDUL KHADER Vs. COMMISSIONER, TIRUVARUR MUNICIPALITY

JUDGEMENT

(1.) In this second appeal, challenge is made to the Judgement and Decree dated 12.02.2004 passed in A.S.No.39 of 2002 on the file of the Subordinate Court, Tiruvarur, confirming the Judgment and Decree dated 26.11.2001 passed in O.S.No.252 of 2000 on the file of the District Munsif Court, Tiruvarur.

(2.) The second appeal has been admitted on the following substantial questions of law:

(3.) After hearing the submissions put forth by the counsel for the appellant and the respondent, it is seen that the dispute, with reference to the suit property, had been already determined by this Court in another litigation and accordingly, it is seen that no further discussion is required as regards the entitlement of the plaintiff to the reliefs sought for in the suit.