RAVIKANT BISHNOI Vs. MUTHOOT FINANCE LIMITED

JUDGEMENT

(1.) The present revision petition has been preferred against order dtd. 28/8/2024 passed by the District Judge, Sri Ganganagar in Civil Original Suit No.39/2019 whereby the application under Order 7 Rule 11, CPC as filed on behalf of defendant No.1-Ravikant Bishnoi stood rejected.

(2.) The facts are that a suit for recovery of money was filed by the plaintiff-Finance Company with the averments that defendant Nos.1 and 2 namely Ravikant Bishnoi and Harish Chand who were the employees of the company, misappropriated the gold ornaments of the customers of the Company which caused a monetary loss to the Company.

(3.) It was submitted that as the irregularities and actions of the defendants culminated into an offence, FIR was lodged on 26/4/2016 at the concerned Police Station. In the criminal proceedings undertaken in pursuance to the said FIR, the defendants were convicted vide judgment dtd. 17/3/2018 for the offences as alleged.