HARJEET SINGH KALRA Vs. N. RAJESH

JUDGEMENT

(1.) The appellant has challenged order dtd. 9/10/2024 of the learned trial court, whereby plaint of his suit for recovery of money was rejected under Order VII Rule 11 CPC on the ground that there is no cause of action. Having heard learned counsel for appellant, I do no find it a fit case to even issue notice of this appeal.

(2.) The appellant in his plaint pleaded that in compliance of orders dtd. 11/1/2019 and 29/3/2019 of the learned Additional Chief Metropolitan Magistrate, Bengaluru Karnataka, money (now sought to be recovered through suit) was transferred from his bank account into the bank accounts of the present respondents no. 1 and 2; and those orders were passed by the learned ACMM on the basis of certain investigations carried out by PS Cyber Crime, Bengaluru. In his plaint, the appellant sought return of the said amount alongwith interest and damages. The appellant in his plaint also sought directions to the present respondent no. 3 to defreeze his bank accounts, which had been frozen during investigation.

(3.) As mentioned above, the learned trial court opined that there is no cause of action. So, the plaint was rejected by way of order impugned in this appeal.