ARNATTU VELLALAR MADAM Vs. CHIDAMBARAM MUNICIPALITY

JUDGEMENT

(1.) The present second appeal has been filed against the Judgment and Decree dated 29.01.2010 passed in A.S.No.71 of 2007 on the file of the Subordinate Judge, Chidambaram partly allowing the Judgment and Decree dated 18.04.2007 passed in O.S.No.8 of 2003 on the file of the Principal District Munsif, Chidambaram.

(2.) The brief facts which led to the filing of this second appeal, are as follows:

(3.) Whether the assessment of Property Tax by the respondent herein is against the mandatory provisions contained under Sec.82 of the District Municipalities Act and hence, is unsustainable in law?