RUKMINI KUMAR DAS Vs. THE CHAIRMAN OF THE SILCHAR MUNICIPAL BOARD AND ANR.

JUDGEMENT

(1.) THIS is a second appeal from the judgment and decree of the Subordinate Judge, U. A. D., dated 28th February 1949, by which he affirmed the judgment and decree of the trial Court which had dismissed the plaintiff's suit, with no order as to costs.

(2.) THE plaintiff -appellant brought a suit against the Silchar Municipal Board for a permanent injunction restraining the Board from turning off a water -pipe connection from a building in occupation of the plaintiff within the municipal area of Silchar.

(3.) THE relevant part of Section 320, Aasam Municipal Act is in the these terms: