DISCLAIMER: This document is being furnished to you for your information by PRS Legislative Research (PRS). The contents of this document have been obtained from sources PRS believes to be reliable. These contents have not been independently verified, and PRS makes no representation or warranty as to the accuracy, completeness or correctness. In some cases the Principal Act and/or Amendment Act may not be available. Principal Acts may or may not include subsequent amendments. For authoritative text, please contact the relevant state department concerned or refer to the latest government publication or the gazette notification. Any person using this material should take their own professional and legal advice before acting on any information contained in this document. PRS or any persons connected with it do not accept any liability arising from the use of this document. PRS or any persons connected with it shall not be in any way responsible for any loss, damage, or distress to any person on account of any action taken or not taken on the basis of this document. The Madras High Court (Jurisdictional Limits) Act, 1927
Act 4 of 1927
Keyword(s):
Local Limits, Ordinary Original Civil, Jurisdiction
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W&EAS clause I 1 of the Letters Patent for the
a / Higb Court of fhdicature at Madras, dated the 28tb December 1865, provides that the said High Court shall have ana exercise ordinary original civil juris-
5 diction within mcb local limits as may from time to
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time be declared and prescribed by any law made by ' .* the #[State Government] ;
AND WHEREAS it is expedient so to declate and prescribe the local limits of the ordinary original civil jurisdiction of the said High Court ; AND WHEREAS the previous sanction of His Excel- lency the Governor-General has been obtained; Jt
is hereby enacted as follows :-
1, This Act m a y be called the Madras High Court (Jurisdiotional Limits) Act, 1927.
2. The ordinary original civll jurisdiction of the
High Court of Judicature at Madras shall be exercised within the limits set out in the schedule :
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s'. r'",
6 I , , ' , - #: - .c?&*'*%. , , f+~L* \
1927k .~ .Act"~ ] High Court(Jur&dictional Lirn
l[THE SCHEDULE. I (See section 2.)
I The limits within which the ordinary original civil jurisdiction of the High Court shall be exercised are as follows :- East.-The Sea. South.-Starting from the south-east corner of
the village boundary of 116 Urur and proceeding
west along the southern village boundary of Urur,
Kalikundram 119 Guindy Park till the trijunction
of 139 Kanagam, 137 Velacheri and 1 19 Guindy Park
and proceeding west along the southern boundary
of Guindy Park up to the north-east corner of S.No. 10,
thence towards south proceeding along the eastern
boundary of S.Nos. 10 and 13 till the south-east corner
of S.No. 13 of 137 Velacheri village and running
towards west, the boundary line proceeds along the
southern boundaries of S.Nos. 13 and 17 of Velacheri
village, thence towards south along the eastern boun-
dary of S. Nos. 22 and 23 up to the south-east corner
of S. No. 23, thence towards west along the southern
boundarics of S. Nos, 23, 24, 30 and 32 til l reaching
the north-cast corner of S . No. 33, thence towards
south along the eastern boundary of S. No. 33, thence
along thc southern boundaries of S. Nos. 33, 34 and 35
till thc Khanclam stone at the south-~vcct corner of
S. No. 35, thence proceeding north along the wcstcrn
boundaries of S. Nos. 35, 36, 37 and 39 t i l l reaching
the south-e:rst corner of S. No. 41 , thence proceeding
nest along the southern boundaries of S. Nos. 41 and 42
till reaching the Yhandani stone at the south-west
cornerof S. No. 42, thence proceeding north along
the wcstcrll boundary of S . No. 42 t i l l re;~ching thc
Khandatii slonc at the south-aist corner of S. No. 46,
thence alonq the southcrr boundary of S. N-s. 46 atitl
47 t i l l reaching the south-west corncr of S. No. 47,
-- - -
17 hi$ Sclwdiilc was substituted for the original Schcdule by
, section 2 of the Madras High Court (Jur~sdictlonal Limits) Amend- ment Act, 1947 (Madras Act XII of 19-47).
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direction along the western boundary till the south-east corner of S.No. 117. of 137 Velacheri village.
- thence proccctling north-cab: ; ~ l o ~ l p the eastern boun-
dnrics of S. Nos, 106-A, 105-A, 104-0, 95-0, 94-A, a point on the line joining C. B.
6 thence proceeding north along
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, 1927: T.N. Act fV1 High
the western'village boundary of No. 120-2 Zamin
Alandur village until reaching the trijunction stone of No. 122-3 Nandambakkam, 121 Ekkattutangal and 120-2 Zamin Alandur at the north-west corner of Zamin Alandur village and proceeding north along the western village boundary of Ekkattutangal and proceeding east along the northern boundary OF the same village up to the trijunction of 121, Ekkattutan- gal, 11 1 Kodambakkam and 120-2 Zarnin Alaltdur and proceeding east on the southern boundary of Kodam- bakkam up to the south-west corner of S. No. 256 and proceeding north along the western boundary of S. No. 256 up to its north-west corner, thence towards t~orth-west along the northern boyndary of S. No. 257
up to a point in a straight line from the south-west corner of S. No. 261, thence across the cart-track in S. No. 258 to the south-west corner of S. No. 261, thcnce towards north a l o ~ g the \!ester11 boundary of S. No. 261 up to its north-west corner, thence to \~asds west along the northern boundary of S.No. 260 u p to the 11orth-west corner of S. No. 260, thence towards north along the western boundary of S. No.26X, up to the ~o~ith-weqt corner of S. No. 294, thence :11nng the western boundary of S. No;. 294 and 305
;~p to the 11orth-wcst co.ner of S. No. 305, thence towards 12orth-west nlong the southern boundary of' S. No. 291 up to its south-west corner, thence tow;~rd\ north along the western boundary of S.No. 291 up lo ti^,> Khandatn stone at the south-west corner
01 ' S. NO. 308, the:~ce a!nng the wesiern boundary
of'S. No. 308 IIJI to the south-east corner of S. Nc. 314,
cl$crtcc to\vard\ west aloirg the southern boundaries
oF S. Nos. 3 14, 3 15 and 319 up to the sou:h-cast cornel of S . No. 318, thence towards north along the western bottnclary of S. No 319 up to the south-east corncl of S. No. 323, thence towards west and north along ihc S O U ~ ~ I C ~ I I 'III(I western boundary of S. No, 323.
tl~cticc : \ Ion2 thc western boundary of S. No. 59 up
IL) tlrc Kh : t~ ld :~n~ stone at tllc south-e,~st corner of S,
No. 42, ~ I ~ L ' I I C C ~ O W P I ~ S west along the southern boun* cl;tric\ ctf S. Nos. 42, 54 ant1 53 up to the south-west cc)rncl+ of S. No. 53, t
western bol~tldaries of
125-14--16~
5
as to include about 9 a
. .__.-----
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in the City of Madras, thence proceeding north abtong
the western boundary of 78 Naduvakkarai, 74 Mullan,
70 Ayanavaram and 66 Peravallur up to the trijunction of 65 Kulathur, 66 Peravallur and 34 Madhavaram. North.-Commencing from the point where the boundary line between Tiruvottiyur village and Tondiarpet village meets the sea, along the boundary line bet ween Tondiarpet village and Tiruvottiyur and Sattankadu villages to the point where Sattan- kadu, Kodungiynr and Tondiarpet villages meet ; thence in a south-westerly direction along the
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