CORPORATION OF MADRAS & ANR Vs. M PARTHASARATHY & ORS
LAWS(SC)-2018-8-31
SUPREME COURT OF INDIA
Decided on August 10,2018

Corporation Of Madras And Anr Appellant
VERSUS
M Parthasarathy And Ors Respondents

JUDGEMENT

Abhay Manohar Sapre, J. - (1.) Leave granted in S.L.P.(c) No............D.No.15579/2017).
(2.) These appeals are directed against the final judgment and order dated 09.10.2002 passed by the High Court of Madras in Second Appeal Nos.126 to 129 of 1997 and Writ Petition No.13097 of 1993 whereby the High Court dismissed the second appeals filed by the appellants herein and allowed the writ petition filed by the respondents herein.
(3.) In order to appreciate the issue arising in these appeals, few relevant facts need to be mentioned hereinbelow.;


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