Madras High Court
A.Tharanyaa vs M/S. Industrial Mineral Company on 28 November, 2022
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 28.11.2022
CORAM :
THE HONOURABLE MR.JUSTICE C.V.KARTHIKEYAN
C.S.No. 126 of 2021
A.Tharanyaa ... Plaintiff
Vs.
1. M/s. Industrial Mineral Company
Rep. by its Partner
Mr.S.Chandrasen
2, K.R.M. Centre, 5th Floor
Harrington Road
Chetput
Chennai – 600 031.
2. Mr.S.Chandrasen
Partner
M/s. Industrial Mineral Company
2, K.R.M. Centre, 5th Floor
Harrington Road
Chetput
Chennai – 600 031
...Defendant
Prayer : Plaint filed under Order VII Rule 1 CPC read with Order IV Rule 1
of OS Rules, to pass a Judgment and Decree
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2
a) directing the defendants to jointly and severally pay the plaintiff the
sum of Rs.1,65,00,000/- together with interest at the rate of 18% per annum
from the date of plaint till full payment.
b) directing the defendant to pay the plaintiff the costs of the suit;
***
For plaintiff : Mr. Santhosh Kumar
for Ms. AL. Ganthimathi
For defendants: Mr. J.Titus Enoch
(set exparte)
ORDER
The plaintiff, proprietix of Tharanyaa Warehouse is situated at
Tuticorin, had instituted the present suit seeking a direction against the
defendants to jointly and severally pay a sum of Rs.1,65,00,000/- together
with interest at the rate of 18% p.a., and for costs of the suit.
2. The defendants were carrying on business in Garnet sand mining
around Tiruchendur and Tuticorin. They had taken on lease the Warehouse
godown situated at S.No. 51/4, Tiruchendur Road, Mullakadu Village,
Tuticorin, measuring 52500 sq.ft., from the plaintiff. A lease deed had been
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entered into for a period of one year for the period from 06.09.2014 to
06.09.2015. The monthly rent was fixed at Rs.4.75 per sq.ft., excluding
service taxes. Another agreement was entered into for the period 01.10.2016
to 31.03.2017. On 01.10.2016 the rent was refixed at Rs.10.50 per sq.ft.,
and later again to Rs.11.50 per sq.ft., from 01.04.2017 onwards. The period
was extended upto 30.09.2017.
3. The defendants took possession. They surrendered an area of
15,000 sq.ft., and continued in occupation of 37,850 sq.ft.
4. It is claimed that the defendant paid the lease rent upto January
2018 and had not paid any further amount. The plaintiff came to understand
that the jurisdictional District Collector had placed the building under lock
and seal holding that the Garnet sand mined and stored by the defendants
were illegally procured with relation to the open of the building and to remove
the lock and seal, the plaintiff had filed W.P.No. 4717 of 2020 before the
Madurai Bench of Madras High Court and it is stated that the writ petition is
pending.
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5. This suit had been filed against the defendants based on the
lease deed for payment of the arrears of lease rent.
6. The defendants had been served on 07.04.2021. The Registry
had put up a note tha they had not filed the written staement. However, Mr.
J.Titus Enock had entered appearance on behalf of the defendants. Since the
defendants had not filed written statement, they were set exparte by order
daetd 23.03.2022. The plaintiff was directed to tender evidence.
7. The authorised representative Mr.T.Arunan of the plaintiff was
examined as PW-1. The letter of authorisation dated 18.07.2022 was marked
as Ex.P-1. The printout of Form 26 as TDS statements of the plaintiff for tax
deducted by the first defendant for the assessment years 2015-2016, 2016-
2017, 2017-2018 and 2018-2019 were marked as Exs. P-3 to P-6. The
certified copy of the bank statement of the plaintiff with Tamilnadu
Mercantile Bank and with HDFC Bank for the period 01.04.2015 and
07.03.2016 and for the period 05.04.2017 and 31.03.2018 were marked as
Exs. P-2 to P-7. The plaintiff also issued two notices dated 12.12.2019 and
19.12.2020. The copies of the notices were marked as Exs. P-8 and P-9.
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Ex.P-9 had been received by the defendants. The statement of account of the
plaintiff was marked as Ex.P-10.
8. This Court had raised the issue of jurisdiction.
9. The learned counsel for the plaintiff placed reliance on Clause 12
of the Letters Patent and stated that if the defendants dwells within the
jurisdiction of this Court then this Court has jurisdiction. The first defendant
is a partnership firm and has an office at Chennai and the second and third
defendants are also, according to the learned counsel for the plaintiff are
residing / carrying on business at Chennai.
10. It is therefore inisted by the learned counsel that the Court is
vested with jurisdiciton.
11. In view of the evidence produced, which indicate that the
defendants had not paid the rents from January 2018 and the defendant is in
possession of the premises and without entering into any discussion relating
to the proceeding in W.P.No. 4717 of 2020 which is now pending before the
Madurai Bench of the Madras High Court and which has to be examined on
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the basis of the averments in that particular Writ Petitoin, a decree is passed
as prayed for with costs.
Vsg 28.11.2022
Index:Yes/No
Web:Yes/No
Speaking/Non Speaking Order
1. List of Witnesses Examined:-
Plaintiff:
P.W.1 – Mr. T.Arunan
Defendants : Nil
2. List of Exhibits Marked (by consent):-
1. Ex.P1 is the letter of authorisation dated 18.07.2022;
2. Ex.P2 is certified copy of the bank statement of the plaintiff
with Tamilnadu Mercantile Bank for the period 01.04.2015
to 07.03.2016;
3. Ex.P3 is the printout of the form 26 as TDS statements of
the plaintiff for Tax deducted by the 1st defendant’s
assessment year 2015-2016;
4. Ex.P4 is the printout of the form 26 as TDS statements of
the plaintiff for Tax deducted by the 1st defendant’s
assessment year 2016-2017;
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5. Ex.P5 is the printout of the form 26 as TDS statements of
the plaintiff for Tax deducted by the 1st defendant’s
assessment year 2017-2018;
6. Ex.P6 is the printout of the form 26 as TDS statements of
the plaintiff for Tax deducted by the 1st defendant’s
assessment year 2018-2019;
7. Ex.P7 is the certified copy of the bank statement of the
plaintiff with HDFC Bank for the period 05.04.2017 to
31.03.2018;
8. Ex.P8 is the office copy of the notice dated 12.12.2019;
9. Ex.P9 is the office copy of the notice dated 19.12.2020
along with postal acknowledgment card;
10. Ex.P10 is the office copy of the statement of account
maintained by me;
28.11.2022
vsg
C.V.KARTHIKEYAN, J.
Vsg
https://www.mhc.tn.gov.in/judis
C.S.No. 126 of 2021
28.11.2022
https://www.mhc.tn.gov.in/judis
