(1.) The facts leading up to this petition are stated to be as follows:
(2.) While matters stood thus, Shankar is said to have taken ill and died all of a sudden in February 2013. It then transpires that the elder brother of Shankar, namely, Umesh along with Rangappa Divakar and Mudduraju Rangappa along with other family members and friends Chetan Bhaskar Shetty, Kodialbail Bhaskar Shetty and Budari Dasappa Basavaraj, had expressed their desire to join the company as its Directors. The share holding of late Shankar is said to have been transferred in the name of Umesh.
(3.) It is alleged that Umesh and Lokamata had called for an extra-ordinary general body meeting on 6.4.2013, and when the petitioner went to attend the meeting, it is alleged, that he was physically overpowered by Umesh, Lokamata and others and he was forced to affix his signatures to various documents, including what appeared to be notices and minutes of meetings. It is claimed that it is these documents which were utilized in purportedly amending the Articles of Association. And by virtue of which, Umesh was made a permanent member of the Board and it was also sought to be ensured by incorporating an amendment to the effect that without the affirmative vote of Umesh and Lokamata, any resolution passed by the share holders would not be valid.