ARIYANKKUPPAM COMMUNE PANCHAYAT Vs. D. MAHESWARI

JUDGEMENT

(1.) The present Second Appeal filed against the judgment and decree passed in A.S.No.43 of 2004, reversing the judgment and decree passed by the learned II Additional District Munsif, Pondicherry in O.S.No.175 of 2003.

(2.) The parties are referred as per the ranking in the Trial Court.

(3.) The suit was filed for declaration to declare that the demand notice dated 112.2002 under tax assessment No. 6652 issued by the defendant regarding the suit schedule mentioned property is null and void. The plaintiff contends that she is the absolute owner of the residential house mentioned in the suit schedule. The plaintiff obtained permission from the Pondicherry Planning authority and constructed a building during the year 1996. The plaintiff completed the construction of the house only during the month of Jan. 1996 and occupied the said house during the third week of Jan. 1996. The plaintiff leased out the entire house for a monthly rent of Rs. 600.00 (Rupees Six Hundred only), ground floor of the house for Rs. 300.00 (Rupees Three Hundred only) and First Floor of the house for Rs. 300.00(Rupees Three Hundred only).