SHYAMSUNDAR MOOKIM Vs. C. SHANTHI

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 28.09.2018 passed in A.S.No.123 of 2013 on the file of the I Additional Judge, City Civil Court, Chennai, confirming the Judgment and Decree dated 08.08.2012 passed in O.S.No.805 of 2011 on the file of the IV Assistant Judge, City Civil Court, Chennai.

(2.) For the sake of convenience, the parties are referred to as per their rankings in the trial Court.

(3.) The suit has been laid by the plaintiffs against the defendant for the reliefs of (a).Declaration that the demand notice issued by the defendant dated 06.09.2010 as null and void and non est in law, (b).Declaration that the disconnection of water supply to the plaint ?B? schedule property by the defendant as illegal and consequentially, prayed for the issuance of mandatory injunction directing the defendant to restore the water supply to the plaint ?B? schedule property, (c). Mandatory injunction directing the defendant to effect changes in the records of the defendant by entering the names of the plaintiffs 2 & 3 with respect to the plaint ?B? schedule property and assess water tax and water charges in the name of the plaintiffs 2 & 3, (d). For directing the defendant to repay the first plaintiff a sum of Rs.17,690/- said to have been illegally collected from the first plaintiff as arrears of water tax, water charges and surcharge for the period from 1999/2 to 2004/2 by receipt dated 31.03.2008, (e).For a sum of Rs.1,00,000/- to the plaintiffs 2 & 3 towards damages and costs.