Annie Edwin vs The Commissioner
2023 Latest Caselaw 7345 Mad

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 30.06.2023

                                                       CORAM

                                  THE HONOURABLE MS.JUSTICE R.N.MANJULA

                                    C.S.Nos.43 to 46, 652, 667, 668 & 793 of 1999 and
                                               C.S.Nos.11 and 12 of 2001

                     C.S.No.43 of 1999

                     Annie Edwin
                                                                                  ... Plaintiff
                                                          Vs.

                     The Commissioner,
                     Corporation of Chennai,
                     Chennai – 3                                                  ... Defendant

                     Prayer: Plaint filed under Order VII Rule 1 of C.P.C., praying to pass a
                     decree granting permanent injunction restraining the defendant in any way
                     interfering with the peaceful possession and enjoyment of the Hoarding in
                     the suit property in any manner whatsoever and for costs in this suit.

                                  For Plaintiff          : No appearance
                                  For Defendant          : No appearance




                     1


https://www.mhc.tn.gov.in/judis
                                                 COMMON JUDGMENT

                                  On 15.06.2023, when the matters were listed, no representation

                     for the plaintiff. Hence the matters were ordered to be listed “for dismissal”

                     on 26.06.2023.

                                  2. Even today when the matters were taken up for hearing, there

                     was no representation for the plaintiff in all the suits.

                                  3. The suits are of the year 1999 and the same are pending without

                     any progress. The suits have been filed seeking the reliefs of permanent

                     injunction restraining the defendant Corporation from in any way interfering

                     with the peaceful possession and enjoyment of the hoardings installed in the

                     suit property by the plaintiff. In view of the subsequent enactments made to

                     regularise the hoardings under Act 26 of 2000, the suit has become

                     infructuous.

                                  4. The plaintiff in the suits also called absent and hence, the above

                     suits are dismissed for default. No costs.


                                                                                           30.06.2023
                     Index : yes / no
                     Internet : yes / no
                     gsk


                     2


https://www.mhc.tn.gov.in/judis
                                                                R.N.MANJULA,J.

gsk

C.S.Nos.43 to 46, 652, 667, 668 & 793 of 1999 and C.S.Nos.11 and 12 of 2001

30.06.2023

https://www.mhc.tn.gov.in/judis