S ABDUL SUBHAN Vs. A R MAHABOOB JANI

JUDGEMENT

(1.) 1. This Application has been filed by plaintiff to grant leave to institute a Suit against the defendant in this Court.

(2.) THE plaintiff is the applicant seeking leave of this Court to institute a Suit under Clause 12 of the Letters Patent.

(3.) IT is stated by the defendant in the counter affidavit that no wrong has been committed by the defendant within the jurisdiction of this Court. Mere receipt of notices at Chennai would not give jurisdiction to file a Suit for damages unless the resultant damages caused at Chennai. Hence she prayed for dismissal of the above Application.