C R DEVANAND Vs. MADRAS METROPOLITAN WATER SUPPLY AND SEWERAGE BOARD CHAIRMAN AND MANAGING DIRECTOR AND SPECIAL DEPUTY TAHSILDAR

JUDGEMENT

(1.) The second appeal has been filed against the judgment and decree, dated 17.4.1995, made in A.S. No. 54 of 1995, on the file of the III Additional Judge, City Civil Court, Madras, confirming the judgment and decree, dated 30.9.1993, made in O.S. No. 5775 of 1992, on the file of the III Assistant Judge, City Civil Court, Madras.

(2.) The plaintiff in the suit O.S. No. 5775 of 1992, is the appellant in the present second appeal. The plaintiff had filed the suit on the file of the III Assistant Judge, City Civil Court, Madras, praying for a decree of declaration to declare that the distraint notice of demand bearing No. P.R.I/83/92, dated 12.5.1992, issued by the second defendant as illegal and unenforceable and for a permanent injunction restraining the defendants and others from enforcing the said distraint notice of demand and for costs.

(3.) The brief facts of the case, as stated by the plaintiff, are as follows: