STEP-IN FORUM Vs. STEP-IN FORUM REPRESENTED

JUDGEMENT

(1.) This appeal is filed by the plaintiff in O S No.8773/2006 on the file of XVIII Additional City Civil Judge (CCH No.10), Bengaluru City being aggrieved of the judgment and decree dated 19.01.2012 dismissing the suit. The suit was for the relief of permanent injunction.

(2.) The brief facts of the case are as follows: The Appellant is a Company incorporated under the provisions of the Companies Act, 1956. Prior to its incorporation the Appellant was an association of persons, carrying out activities for promoting software - related test experiences by bringing together software test professionals, practitioners, experts, academicians, and service/product vendors to share techniques, methodologies, frameworks, experiences, and case studies to perform, manage and automate software testing. Its Organising Committee comprised some of the leading names in the Software and Information Technology sector.

(3.) Earlier, the Appellant organisation had the Respondent No.2, Mr. Arunkumar Khannur, as one of its founding members. He was also the Managing Director of a Company known as Quality Solutions for Information Technology Pvt. Ltd. for short, 'QSIT'.