R RAJENDRAN Vs. THIRUMANGALAM MUNICIPALITY

JUDGEMENT

(1.) This Second Appeal has been filed against the judgment and decree made in A.S. No. 201 of 2003, dated 17.03.2004, on the file of the Principal Subordinate Judge, Madurai confirming the judgement and decree made in O.S. No. 195 of 2002, dated 14.07.2003, on the file of the District Munsif, Thirumangalam.

(2.) The gist and essence of the averments in the plaint is as follows:

(3.) The gist and essence of the averments in the written Statement is as follows: