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Judgment
3 paragraphs · 91 words
1.
Following the case of Veluthemana v. Pathuma 17 Ind. Cas. 131 we hold that neither Section 15 nor Section (3) of the Improvements Act allows a re-valuation of improvements, unless there have been additional improvements effected after the first valuation or there has been a change in the condition of the improvements.
2.
Section 20 referred to by the District Judge has no relevancy.
3.
The District Judge''s order is set aside and that of the Munsif restored with costs of the defendants in this and the lower Appellate Court.