1. Following the case of Veluthemana v. Pathuma(1) we hold that neither Section 15 nor Section 6(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. S. 20 referred to by the District Judge has no relevancy.
2. 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.
S.N/R.K
3. Order set aside.