R.SUBBULAKSHMI Vs. ASSISTANT DIVISIONAL ENGINEER

JUDGEMENT

(1.) This Second appeal is filed against the concurrent findings of both the Courts dismissed the suit filed by the plaintiff /appellant seeking permanent injunction against the defendants.

(2.) It is the case of the plaintiff that license was granted to her to the vacant land belongs to the Highways Department to run a hotel on 18.01.2001, for a period of one year. She has also obtained electrical connection to the said property. Thereafter, she has applied for extension of time for the period 2004-2005. However, the license is not extended and it is the contention of the plaintiff that while the extension application is pending for consideration, the respondents are taking coercive steps to vacate the property. Hence, the suit.

(3.) On the side of the plaintiff P.W.1 was examined. The plaintiff has not chosen to examine herself as witness and Ex.A1 to Ex.A6 were marked. On the side of the defendants, D.W.1 was examined and Ex.B1 to Ex.B3 were marked.