TALLAPRAGADA PALA SANKARA RAO Vs. MUNICIPAL COUNCIL, MASULIPATAM, REPRESENTED BY EXECUTIVE AUTHORITY, MASULIPATAM

JUDGEMENT

(1.) S .A. No. 1165 of 1954. The plaintiff is the appellant in this Second Appeal which arises from a judgment of the Subordinate Judge, Masulipatam.

(2.) THE appellant is the owner of the house described in the plaint schedule which is situated, in French Loge at Chilakalapudi, popularly known as Frenchpet. The respondent is the Municipal Council, Masulipatam, represented by its Executive Authority.

(3.) THE Municipal Council, Masulipatam, contended inter alia that the French Loge was part and parcel of the Masulipatam town, that it was so declared by the Secretary of State for India as early as 1935; and that the provisions of the District Municipalities Act were validly applied to the appellant's property.