MUNICIPALITY OF DHULIA Vs. NEW PRATAP SPINNING WEAVING AND MANUFACTURING COMPANY LIMITED

JUDGEMENT

(1.) THIS is an appeal from a decision of the First Class

(2.) SUBORDINATE Judge of Dhulia, and it raises a very short point. The plaintiffs, who are a limited company, sued to recover a sum of Rs. 5,187-15-0 as a refund of the amount charged upon them by the defendant Dhulia Municipality for terminal tax. The Judge held that the plaintiffs were not liable to tax, but as to a large part of the claim it was held that that was barred by limitation, and his order was that the plaintiffs do recover from the defendant Municipality Rs. 382-14-6, and from that decision there is this appeal.