VENGEESWARAR DEVASTHANAM Vs. COLLECTOR OF MADRAS

JUDGEMENT

(1.) THIS Original Side Appeal is filed by the appellant/plaintiff as against the judgment of the learned Single Judge dated 31.01.2006 passed in C.S. No. 1514 of 1991 dismissing the suit.

(2.) THE learned Single Judge has dismissed the suit filed by the appellant/plaintiff inter alia observing that the acquisition proceedings of the Government cannot be challenged by filing a civil suit and that the Civil Court has no jurisdiction to entertain the suit and resultantly, dismissed the same with costs.

(3.) BEFORE the trial Court, on the side of appellant/plaintiff witness P.W.1 was examined and Exs.P.1 to P.17 were marked and on the side of respondents/defendants witness D.W.1 was examined and Exs.D.1 to D.8 were marked as documents. Further, Ex.C.1 was also marked.