SETH BANARASI DASS GUPTA Vs. B B BINDAL

JUDGEMENT

(1.) The present appeal is directed against an order dated April 17, 1979 of Shri B. B. Gupta, Additional District Judge, Delhi.

(2.) Vide aforesaid order Shri B. B. Gupta confirmed a temporary injunction issued in favour of Shri Brij Bhushan Lal Bindal, respondent No. 1 (hereinafter referred to as the plaintiff) restraining Seth Banarsi Dass Gupta appellant (hereinafter referred to as the defendant No. 1) from interfering in the management of the property known as Modern Industries situate at Sahibabad till the partition of the Hindu Undivided Family properties.

(3.) The plaintiff is the son of defendant No. 1. The defendant No. 1, the plaintiff and other sons of defendant No. 1, namely Seth Jatender Lal, Seth Satender Lal and Shri Mohan Lal Gupta formed Hindu Undivided Family (hereinafter referred to as the HUF). "That HUF is carrying on a number of businesses which are Modern Industries at Sahibabad, Jaswant Sugar Mills Ltd. at Meerut, S. B. Sugar Mills. Bijnore and Mohan Orchards, Meeduwala Tahsil Najibabad, District Bijnore. The dispute is about Modern Industries which is carrying on the manufacture of Railway Wagons, steel re-rollers, steel forgings, industrial oxygen gases etc. It was established somewhere in 1940.