[2][Tamil Nadu Act 4 of 1927][3] [17th
May, 1927] Whereas clause 11 of the
Letters Patent for the High Court of Judicature at Madras, dated the 28th
December, 1865, provides that the said High Court shall have and exercise
ordinary original civil jurisdiction within such local limits as may from time
to time be declared and prescribed by any law made by the [4][State
Government]; And
Whereas it
is expedient so to declare and prescribe the local limits of the ordinary
original civil jurisdiction of the said High Court; And
Whereas the
previous sanction of His Excellency the Governor-General has been obtained; It
is hereby enacted as follows. This Act may be called
the Madras High Court (Jurisdictional Limits) Act, 1927. The ordinary original civil
jurisdiction of the High Court of Judicature at Madras shall be exercised
within the limits set out in the schedule: Provided that nothing in
this Act shall affect any suit or other legal proceeding pending in any Court
at the date of the commencement of this Act. [5][THE SCHEDULE] (See section
2) 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 119 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 boundary of S. Nos. 22 and 23 up to the south-east corner of
S. No. 23, thence towards west along the southern boundaries of S. Nos. 23, 24,
30 and 32 till reaching the north-east corner of S. No. 33, thence towards
south along the eastern boundary of S. No. 33, thence along the southern
boundaries of S. Nos. 33, 34 and 35 till the Khandam stone at the south-west
corner of S. No. 35, thence proceeding north along the western boundaries of S.
Nos. 35, 36, 37 and 39 till reaching the south-east corner of S. No. 41, thence
proceeding west along the southern boundaries of S. Nos. 41 and 42 till
reaching the Khandam stone at the south-west corner of S. No. 42, thence
proceeding north along the western boundary of S. No. 42 till reaching the
Khandam stone at the south-east corner of S. No. 46, thence along the southern
boundary of S. Nos. 46 and 47 till reaching the south-west corner of S. No. 47,
proceeding north along the western boundary of S. No. 47 till reacting the
south-east corner of S. No. 48, thence along the southern boundaries of S. Nos.
48 and 49 till reaching the south-west corner of S. No. 49, thence in a
southward direction alone the eastern boundary of S. No. 50, thence towards
west along the southern boundaries of S. Nos. 50 and 113 till the south-west
corner of S. No. 113, thence in a northern direction along the western boundary
of S. Nos. 113 till the south-east corner of S. No. 112 thence towards west
along the southern boundaries of 8, Nos. 112, 111 and 110 till the south-west
corner of S. No. 110, and thence proceeding straight across the buttai in S.
No. 109 and touching the western boundary of 137 Velacheri village. West.— Starting from the
last mentioned point and proceeding north on the village boundary along the
western boundaries of S. Nos. 109, 106-B and 713 till reaching the south-west
corner of S. No. 106-A, thence proceeding north-east along the eastern
boundaries of S. Nos. 106-A, 105-A, 104-B, 95-B, 94-A, 87-B and 88-B and
touching the north-east corner of S. No. 88-B on the southern village boundary
of No. 120-1 Zamin Adyar and thence along the eastern boundaries of S. Nos. 7
and 8 of No. 120-1 Zamin Adyar village up to the north-east corner of S. No. 8
of No. 120-1 Zamin Adyar village, thence towards west along the northern
boundary of S. No. 8 of No. 120-1 Zamin Adyar village up the north-west corner
of the same survey number, thence on a straight line towards north up to C.B.
store No. 9 of the St. Thomas' Mount Cantonment, thence towards west along the
boundary line joining C.B. stone Nos. 9 and 8 of the St. Thomas' Mount Cantonment
reaching a point where the western village boundary of No. 120-1 Zamin Adyar
village meets and proceeding west along St. Thomas' Mount Cantonment boundary
line to C.B. stone Nos. 8, 7 and 6 till reaching the western village boundary
of No. 120-2 Zamin Alandur village at a point on the line joining C.B. Nos. 7
and 6 thence proceeding north along 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, Ekkattutangal, 111 Kodambakkam
and 120-2 Zamin Alandur and proceeding east on the southern boundary of
Kodambakkam 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 north-west along the northern boundary 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, thence towards
north along the western boundary of S. No. 261 up to its north-west corner,
thence towards west along the northern boundary of S. No. 260 up to the
north-west corner of S. No. 260, thence towards north along the western
boundary of S. No. 260, in to the south-west corner of S. No. 294, thence along
the western boundary of S. Nos. 294 and 305 up to the north-west comer of S.
No. 305, thence towards north-west along the southern boundary of S. No. 291 up
to its north-west corner, thence towards north along the western boundary of S.
No. 291 up to its Khandam stone at the south-west corner of S. No. 308, thence
along the western boundary of S. No. 308 up to the south-east corner of S. No.
314, thence towards west along the southern boundaries or S. Nos. 314, 315 and
319 up to the south-east cornet of S. No. 318, thence towards north along the
western boundary of S. No. 319 up to the south-east cornu of S. No. 323, thence
towards west and north along the southern and western boundary of S. No. 323,
thence along the western boundary of S. No. 59 up to the Khandam stone at the
south-east corner of S. No. 42, thence towards west along the southern
boundaries of S. Nos. 42, 54 and 53 up to the south-west corner of S. No. 53,
thence towards north along the western, boundaries of S. Nos. 53, 44, 45 and 46
up to the north-west comer of S. No. 46, thence towards north-east along the
northern boundary of S. No. 46, up to the bijunction stone at the southwest
corner of S. No. 38, thence towards north and east along the western and
northern boundaries of S. No. 38, up to the bijunction stone at the northeast
comer of S. No. 38 and thence towards north along the eastern boundaries of S.
No. 185 of No. 110 Saliagramam village, thence west along the southern boundary
of S. No. 184 up to its south-west corner, thence north along the western
boundary of S. No. 184 up to its north-west corner, thence crossing the
Poona-mallee High Road (Arcot road) in S. No. 160 and reaching the south-west
corner of S. No. 159, thence along the western boundaries of S. No. 159, 158
and 157 up to the north-west corner of S. No. 157, thence towards west along
the southern boundary of S. Nos. 165 up to the south-west comer of S. No. 165,
thence northwards along the western boundary of S. No. 165 up to the Khandam
stone at the north-west corner of S. No. 165, thence towards east along the
southern boundaries of S. Nos. 28 and 27 up to the southeastern corner of S.
No. 27, thence in a northern direction along the eastern boundaries of S. Nos.
27 and 26 up to the north-east corner of S. No. 26, thence eastwards along the
southern boundary of S. No. 23 up to its south-east corner, thence towards
north along the western boundaries of S. Nos. 23 and 22, thence towards west
and north along the northern boundary of S. No. 22 and the eastern boundary of S.
No. 7 up to its south-east corner touching the eastern village boundary of
Saliagramam, thence proceeding north along the eastern village boundary of
Saliagramam and proceeding west along the northern village boundary of
Saliagramam up to the trijunction of 106 Koyambedu, 109 Puliyur and 110
Saliagramam, thence proceeding north along the western village boundary of 109
Puliyur, 107 Arumbakkam and 7R Naduvakkarai up to the north-east corner of S.
No. 137 of 78 Naduvakkarai village, thence running straight on a line joining
the bijunction stone on the north-west corner of S. No. 80 of the same village
go as to include about 9 acres of 79 Zamin Tirumangalam in the City of Madras,
thence proceeding north along 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 between Tondiarpet village and
Tiruvottiyur and Sattankadu villages to the point where Sattan-kadu, Kodungiyur
and Tondiarpet villages meet; thence in a south-westerly direction along the
boundary line between Kodungiyur and Tondiarpet, so as to include the whole of
Tondiarpet village; thence in a westerly direction along the boundary line
between the villages of Perambur and Erukkanjeri to the point where Perambur,
Erukkanjeri and Sembiam villages meet and proceeding west along the northern
village boundary of 67 Sembiam and 66 Peravallur up to the trijunction point
where 34 Madhavaram, 66 Peravallur and 65 Kulathur villages meet and the
western boundary ends, so as to include the whole of Sembiam and Peravallur.] [1] Received the assent
of the Governor on the 6th April, 1927, and that of the Governor-General on the
28th April, 1927; the assent of the Governor-General was first published in the
Fort St. George; Gazette of the 17th May, 1927 [2] These words were
substituted for the word “Madras” by the Tamil Nadu Adaptation of Laws Order,
1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order,
1969, which came into force on the 14th January, 1969. [3] For Statement of
Objects and Reasons, see Fort St. George Gazette, dated the 1st February, 1927
— Part IV, pages 149-150. [4] The expression was
substituted for the expression Governor in Council by the Tamil Nadu Adaptation
of laws Order, 1970, which was to have came into force on the 14th January,
1969. [5] This Schedule was
substituted for the original Schedule by section 2 of the Madras High Court
(Jurisdictional Limits) Amendment Act, 1947 (Madras Act XII of 1947).Madras
High Court (Jurisdictional Limits) Act, 1927[1]