COMMISSIONER, DHARAPURAM MUNICIPALITY Vs. K MARIMUTHU (DECEASED)

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 22.03.2002, passed in A.S.No.179 of 2001, on the file of the Principal District Court, Erode, confirming the judgment and decree dated 18.8.2000, passed in O.S. No.30 of 1998, on the file of the Subordinate Court, Dharapuram.

(2.) Parties are referred to as per their rankings in the trial Court.

(3.) Suit for declaration and permanent injunction.