MUNICIPAL COUNCIL, BATHINDA Vs. JASWANT RAI AND ORS.

JUDGEMENT

(1.) As against the concurrent judgement passed by the Courts below the Municipal Council, Bathinda who was a defendant in the suit has preferred the present appeal.

(2.) The suit was one for permanent injunction restraining the defendants from recovering the amount of arrears of house tax beyond the period preceding 3 years from the date of issue of the notice dated 14.11.2000 in respect of property bearing Unit No.4909.

(3.) The plaintiffs/respondents have contended in the plaint that the defendants/appellants issued notice dated 14.11.2000 demanding a sum of Rs. 32,003/- towards house tax payable for the period from 1979-80 to 31.3.2001. It was contended that the defendants could not recover any such arrears of house tax beyond the period of 3 years.