V.S. RAMAKRISHNAN Vs. S. VENDA @ S. MOHANA

JUDGEMENT

(1.) This Civil Suit has been filed to direct the defendants 1 to 3 to pay the plaintiff, a sum of Rs.1,70,24,187.00 (Rupees One Crore Seventy Lakhs, Twenty Four Thousand and One Hundred and Eighty Seven Only) together with interest at 12% per annum from the date of plaint till the date of realization and also a permanent injunction restraining the defendants 4 to 6, from permitting the defendants 1 to 3 their men, agents, servants or any one acting under them, to withdraw any money respectively from the Account No.05310100027629, Bank of Baroda, SIET College Avenue Branch, Kannadasan Salai, Teynampet, Chennai 600 018; Account No.1178102000001038, IDBI Bank, Madipakkam Branch, No.2/55, Sahana Complex, Medavakkam Main Road, Kilkattalai, Chennai 600 117; Account No.200010818801, IndusInd Bank, Madipakkam Branch, No.23, Medavakkam Main Road, Madipakkam, Chennai - 600 091.

(2.) Heard Mr.V.Kuberan, learned counsel for the plaintiff and Mr.Surya Senthil, learned counsel for D1 to D3 and perused the materials available on record.

(3.) The short facts pleaded by the plaintiff in the plaint are as follows :