ATAL BANDHU Vs. YAVATMAL MUNICIPAL COUNCIL

JUDGEMENT

(1.) THIS second appeal is filed by original plaintiff-appellant challenging the judgment and decree passed on 23/06/1989 by 3rd Additional District Judge, Yavatmal in Regular Civil Appeal No. 76 of 1988.

(2.) APPELLANT's suit bearing Regular Civil Suit No. 58 of 1985 for monetary claim of Rs. 5045. 92 ps. with interest @ 6% p. a. from the date of suit till its realisation came to be decreed by 2nd Joint Civil Judge (Junior Dn.), Yavatmal by judgment dated 15/03/1986. That judgment and decree came to be set aside by the Appellate Court by its judgment in Regular Civil Appeal No. 76 of 1988 and the appellant's suit has been dismissed.

(3.) THIS second appeal came to be admitted on 28-3-1990 on the following substantial question of law: