MINERALS & METELS TRADING CORPORATION EMPLOYEES CO-OPERATIVE HOUSE BUILDING SOCIETY LIMITED Vs. VISAKHAPATNAM URBAN DEVELOPMENT AUTHORITY
LAWS(APH)-2024-10-1
HIGH COURT OF ANDHRA PRADESH
Decided on
October 01,2024
Minerals And Metels Trading Corporation Employees Co-Operative House Building Society Limited
Appellant
VERSUS
VISAKHAPATNAM URBAN DEVELOPMENT AUTHORITY
Respondents
Referred Judgements :-
GENERAL ASSURANCE SOCIETY LIMITED VS. CHANDMULL JAIN [REFERRED TO]DHULABHAI VS. STATE OF MADHYA PRADESH [REFERRED TO]
PUNJAB STATE ELECTRICITY BOARD VS. ASHWANI KUMAR [REFERRED TO]
RAMENDRA KISHORE BISWAS VS. STATE OF TRIPURA [REFERRED TO]
STATE OF ANDHRA PRADESH VS. MANJETI LAXMI KANTHA RAO D [REFERRED TO]
SWAMY ATMANANDA VS. RAMKRISHNA TAPOVANAM [REFERRED TO]
P R MURLIDHARAN VS. SWAMI DHARAMANDA THEERTH PADAR [REFERRED TO]
KARNATAKA INDUSTRIAL AREAS DEVELOPMENT BOARD VS. PRAKASH DAL MILL [REFERRED TO]
AMBICA MEDICAL STORES VS. THE SURAT PEOPLES CO-OPERATIVE BANK LIMITED [REFERRED TO]
JUDGEMENT
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(1.)This Appeal, under Sec. 96 of the Code of Civil Procedure [for short 'the C.P.C.'], is filed by the Appellant/plaintiff challenging the Decree and Judgment, dtd. 29/8/1997, in O.S. No.51 of 1995 passed by the learned III Additional District Judge, Visakhapatnam [for short 'the trial Court']. The Respondent herein is the defendant in the said Suit.
(2.)The appellant/plaintiff filed the Suit in O.S.No.51 of 1995 for declaration that the demand of the defendant for payment of Rs.5,33,275.37 paisa is highly excessive and illegal and for consequential relief of permanant injunction restraining the defendant and its men from collecting any excess rate over and above the price already paid by the plaintiff to the Visakhapatnam Town Planning Trust under the sale deed dtd. 2/7/1973 and for costs.
(3.)Both the parties in the Appeal will be referred to as they are arrayed before the trial Court.
(2.)The appellant/plaintiff filed the Suit in O.S.No.51 of 1995 for declaration that the demand of the defendant for payment of Rs.5,33,275.37 paisa is highly excessive and illegal and for consequential relief of permanant injunction restraining the defendant and its men from collecting any excess rate over and above the price already paid by the plaintiff to the Visakhapatnam Town Planning Trust under the sale deed dtd. 2/7/1973 and for costs.
(3.)Both the parties in the Appeal will be referred to as they are arrayed before the trial Court.
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