THIRUMALAI Vs. KAMARAJ MEMORIAL EDU TRUST

JUDGEMENT

(1.) THE plaintiff/non applicant has filed a suit for recovery of Rs.25,58,950.00 (Rupees Twenty Five Lakhs Fifty Eight Thousand Nine Hundred and Fifty only) against defendant no.1, on the ground that they had some real estate dealing commencing from 10.01.2008 onwards. The plaintiff/respondent has been making payment to defendant no.1 by way of cash and through cheques over a period of time till July, 2008.

(2.) THE case of the plaintiff/respondent is that till July 2008, defendant no.1 was paid a sum of Rs.72,04,250.00 (Rupees Seventy Two Lakhs Four Thousand Two Hundred and Fifty only).

(3.) IT is further case of the plaintiff/non applicant, that on enquiry, it was revealed that defendant no.1 has illegally diverted the fund of plaintiff/non applicant towards production of a film titled "AGAM PURAM " starring Shyam and directed by the defendant no.2 herein. The film is processed at third defendant's lab.