CHITRA CHOCKALINGAM, DEEPA CHOCKALINGAM AND ESKEYEE MEDICAL FOUNDATION PVT LTD Vs. DEVAKI HOSPITALS PVT LIMITED

JUDGEMENT

(1.) Application No. 2638/2006 has been filed by the plaintiffs to direct the respondent/defendant to furnish security to the suit claim within a stipulated time, failing which, to pass an order of attachment of immovable properties more fully described in the schedule to the Judge's summons.

(2.) Application No. 2639/2006 has been filed by the plaintiffs to direct the defendant company to produce all the Original Account Books, Audited balance Sheets of the defendant company pertaining to the year 1998-1999 to 2004-2005 and minute books pertaining to the defendant company from 1998 to 2005.

(3.) The plaintiffs are the applicants. The suit has been filed by the plaintiffs against the defendant directing the defendant to pay a sum of Rs. 3,94,38,683.60 to the plaintiffs and further direct the defendant to pay subsequent interest at 18% per annum on Rs. 3,43,94,180/-from the date of the plaint till the date of realisation.