PRAKASH J SHAH Vs. MUNICIPAL CORPORATION

JUDGEMENT

(1.) This appeal is filed by the original Plaintiff/Appellant herein against the order and Judgment dated 27th September, 2000 passed by the Bombay City Civil Court at Bombay in L.C.Suit No. 2715 of 1991.

(2.) The brief facts of the case are as under :

(3.) After submitting inspection report a notice under section 351 of the MMC Act bearing No.WOP/N/351/23/MWS dated 11th January, 1991 was issued under the signature of Deputy Municipal Commissioner (hereinafter called Dy.M.C. in short) and was served upon Shri J.T.Shah on 11th January, 1991. The Suit structure was described in the said notice and location sketch was also given on the reverse of it.