MARUTHI MARINE INDUSTRIES LTD Vs. MUNUSAMY

JUDGEMENT

(1.) THE plaintiffs in O. S. Nos. 34 to 38 of 2002 are the revision petitioners herein, challenging the common order passed by the Addl. Sub Judge, Chengalpattu in C. M. A. Nos. 45 to 49 of 2002 dismissing the appeals filed against the dismissal of interim injunction Applications filed by them in the above suits.

(2.) IN all the appeals and the suits the plaintiff is one and the same Company and the prayer in the suits and the prayer in the Interlocutory Applications are one and the same, namely, restraining the defendants/respondents from drawing the sea water flows through Buckingham Canal which runs through and adjacent to the suit property. A common order has also been passed by the lower appellate authority. Therefore a common order is passed in all the Civil Revision Petitions.

(3.) THE case of the revision petitioner is that they are manufacturing salt and operating integrated salt works. The suit property is situated in Kancheepuram District and the Government has leased out the suit property in favour of plaintiffs for a period of 20 years. The plaintiffs paid substantial amount as caution deposit and the Government has delivered the suit property under land delivery receipt. The plaintiffs have to pay Rs. 68/- per acre as lease amount per annum and Rs. 1/- per ton towards royalty.