K.ARUMUGHAM Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The suit is for general damages for a sum of Rs.5,00,000/- and special damages for a sum of Rs.5,20,74,780/- totally to a tune of Rs.5,25,74,780/- (Rupees Five crores Twenty Five Lakhs Seventy Four Thousand Seven Hundred and Eighty only), for the alleged loss of business profit and special damages for the wrongful actions of the defendants.

(2.) The plaintiff has presented the plaint as in forma pauperis on 29.06.2004. After granting leave to sue as indigent person vide order dated 22.01.2008 in Application No.4268 of 2005, the suit has been numbered as C.S.No.434 of 2008.

(3.) Gist of the plaint averments: