SURAT CITY MUNICIPALITY Vs. TYABALI DAUDBHAI

JUDGEMENT

(1.) The plaintiff who is a house owner in Surat brought this suit against the Surat City Municipality praying for an injunction restraining the Municipality from cutting off the water supply which had been provided for him under certain rules in force in the year 1898.

(2.) The Municipality as defendants contend that under the rules which they have made in the year 1905, they are entitled to cut off the water connection with the plaintiff's house.

(3.) Now the plaintiff occupies a house which is inhabited by not more than three families, and the water connection with that house is provided by a pipe half an inch in diameter for which under Rule 7 of the Municipal Rules of 1905 the plaintiff is chargeable Re. 1 a month.