LAWS(MAD)-2019-3-38

MUNICIPAL COMMISSIONER TIRUVARUR Vs. A JAMES

Decided On March 05, 2019
Municipal Commissioner Tiruvarur Appellant
V/S
A James Respondents

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 01.04.2004 passed in A.S.No.72 of 2002 on the file of the Subordinate Court, Thiruvarur, reversing the judgement and decree dated 22.07.2002 passed in O.S.No.57 of 2001 on the file of the District Munsif Court, Thiruvarur.

(2.) The second appeal has been admitted on the following substantial questions of law:

(3.) Considering the scope of the issues involved in the second appeal between the parties as regards the subject matter lying in a narrow compass, it is unnecessary to dwell into the facts of the case in detail.