S. THAKEER ALI Vs. S. M. GUTHA

JUDGEMENT

(1.) This appeal filed under Order XXXVI Rule 1 of the Original Side Rules read with Clause 15 of the Letters Patent is directed against the order dated 28.01.2020 passed in Application No.6611 of 2018 in C.S.No.380 of 2018.

(2.) For easy reference, the appellant and respondents will be referred as the plaintiff and defendants respectively as per their rank in the civil suit.

(3.) The appellant is the plaintiff in the said suit, which was filed for a judgment and decree to direct defendants 1 to 7 to pay a sum of Rs.3,00,00,000/- to the plaintiff being his share in the estimated profit in the firms and concerns together with interest at 18% per annum; to direct defendants 1 and 2 to disclose and render accounts of all the immovable properties purchased by him from and out of the profits of defendants 3, 6, 7 and 9; to grant him a decree of permanent injunction restraining defendants 1 to 7 from operating the bank account standing in the name of the 3 rd defendant in the 8 th defendant bank; and for granting a decree of permanent injunction restraining defendants 1 to 6 from alienating or encumbering the suit schedule property.