K.PRABHU Vs. G.REGHUKUMARAN

JUDGEMENT

(1.) The present Revision Petition has been filed by the defendants 1 to 3 in O.S.No.32 of 2014 on the file of VI Additional District Court, Madurai.

(2.) The original respondent herein, as plaintiff, had filed O.S.No.32 of 2014 for the relief of recovery of money of a sum of Rs.89,02,461.00. 3.According to the plaintiff, it is a Public Limited Company incorporated under the provisions of the Companies Act, 2013. As per the allegations in the plaint, the first defendant, namely, K.Prabhu, had officiated as a Managing Director of the plaintiff Company between 20/9/2010 and 13/9/2011.

(3.) The plaintiff has contended that the first defendant, while officiating as the Managing Director of the Company, has misappropriated the funds of the Company and helped the third defendant to get rid of the financial constraints under the guise of entertaining a fake transaction of running a mineral water plant.