KUMARI SEHEJ GUPTA Vs. M L GUPTA

JUDGEMENT

(1.) The plaintiffs seek a decree of prohibitory injunction against the defendants restraining them from transferring, alienating, creating third party interest and selling the following properties (hereafter the suit properties): a) M-24, Greater Kailash-II Market, New Delhi. b) Ground Floor, Chiranjeev Tower, Nehru Place, New Delhi. c) 215, Maker Chamber, Mumbai. d) Shop No. 2, Rokadia Landmark Co., O.P. HSG, Society Ltd., Mumbai. e) Nehru Apartments, Opp. C.R. Park, New Delhi. f) A-8, Greater Kailash-I, New Delhi. g) M-225 Greater Kailash II, New Delhi.

(2.) The first plaintiff is the minor daughter of the third defendant. She sues through her mother Smt. Sumeet Gupta the second plaintiff. The latter is the divorced wife of the third defendant, and her (plaintiff.s) natural guardian and the next friend. The application is filed against Shri M.L Gupta, grandfather (first defendant), Usha Gupta, grandmother (second defendant), Anupam Gupta, father (third defendant), Smt. Vandana (fifth defendant).

(3.) The suit averments are that the defendants carry on business in the name and style of Overseas Courier Service., which is acting as an agent of an international company based in Japan and is popularly known as Overseas Courier Service.. The said courier business is a joint family business. The first defendant, the plaintiff.s grandfather owns the said properties, which were acquired and purchased from the funds of HUF/ joint family and family business of the said international courier services, which has a huge turnover of over ` 150 crores a year, which is being managed from India in a large scale. The first and third defendant are hereafter referred to as the grandfather and the father