V GURUMOORTHY Vs. STATE OF TAMILNADU REP BY ITS COLLECTOR AND THE ASSISTANT ENGINEER, PUBLIC WORKS DEPARTMENT, R C DIVISION

JUDGEMENT

(1.) This Second Appeal has been preferred against the Judgment and Decree, dated 29.03.2000 made in A.S. No.540 of 1999 on the file of the Subordinate Judge, Tiruchirapalli confirming the Judgment and Decree, dated 27.01.1998 made in O.S. No. 54 of 1996 on the file of the District Munsif Court, Musiri.

(2.) Based on the pleadings, the following substantial question of law has been framed by this Court:

(3.) It is an admitted case that the appellant herein was permitted in the river poramboke land in Sirinivasanallur, Musiri Taluk for planting saplings of tamarind, mangoes and coconut trees, at his written request as a social service, without expecting any remuneration or other benefit under the scheme.