M. SULAIMAN Vs. S. SARAVANAN

JUDGEMENT

(1.) This Civil Revision Petition arises against the Order passed by the learned Principal District Judge, Chengalpattu in I.A. No.4 of 2023 in O.S. No.467 of 2023 dtd. 28/6/2024.

(2.) O.S. No.467 of 2023 is a Suit for declaration and consequential reliefs. The reliefs are set forth below:

(3.) The case of the Plaintiffs is that the Second Defendant one Muhammed Rafi was an Employee of the Plaintiff's while in Dubai. The said Muhammed Rafi approached the Plaintiffs and others seeking for an investment to start a "Food Street" business at Semmencherry and Padur. For the said purpose, 11 parties, including the Plaintiffs, joined together and invested with a sum of Rs.2,08,00,000..00 The Plaint proceeds that Muhammed Rafi had identified properties in Semmencherry and Padur and had convinced the Plaintiffs that the money they had invested had been paid to the Landowners and properties had been taken on lease.