P.K.PALLI,J. - (1.)The plaintiffs have filed this second appeal feeling aggrieved from the judgment of reversal The parties hereinafter in the judgment shall be referred to as the "plaintiffs" and the defendants -.
(2.)The suit out of which the present appeal has arisen was filed by the plaintiffs laying challenge to the recovery being made from them by the Municipal Corporation in respect of the taxes on the building pertaining to the period 1969 to 1979.
(3.)The learned trial Court on appreciation of the material placed on record by the parties granted to the plaintiffs a decree as prayed for by them. In sequence thereof, the defendants were restrained from taking any tax on the basis of the recovery notice and were further restrained from recovering any amount.