SHORI LAL MONGA Vs. MAN MOHAN LAL MONGA

JUDGEMENT

(1.) -

(2.) THE facts emerging in this case are that Shri Shori Lal Monga, his sons S/Shri Man Mohan Lal Monga, Krishan Kumar Monga, Anil Kumar Monga, Avidash Kumar Monga, Ratna Monga, Madhu Monga and Veena Monga (later three ladies being daughters in law of Shori Lal Monga) executed an arbitration agreement dated 4.7.1983 in the following words.

(3.) EVEN deprived the founder of the business and disabled him from carrying on business,