MUDILI SRINIVASARAO Vs. VISAKHAPATNAM MUNICIPAL CORPORATION

JUDGEMENT

(1.) The CMSA is filed against the judgment dated 19.02.2001 passed by the Court of the Principal Senior Civil Judge, Visakhapatnam, in T.A. No. 44 of 1997 partly allowing the appeal.

(2.) I have heard the learned Counsel representing the Appellant. None appears for the Respondent.

(3.) The brief facts of the case under appeal are as follows.