CORPORATION OF CALCUTTA Vs. COSSIPORE AND CHITPORE MUNICIPALITY

JUDGEMENT

(1.) THIS is an appeal against the decree of the High Court of Judicature at Fort William in Bengal dated March 18, 1919.

(2.) THE suit out of which this appeal has arisen was instituted in the Second Court of the Subordinate Judge of 24 Parganas by the present appellants against the present respondent. The question raised therein was whether the Cossipore and Chitpore Municipality had acted ultra vires in assessing the Corporation of Calcutta on an annual value of Rs. 25,000 in respect of a certain holding described in the plaint.

(3.) THE present appeal has been preferred by the plaintiffs, the Corporation of Calcutta, from this decree.