SURESH KUMAR SANGHI Vs. AMIT KUMAR SANGHI ANDSONS

JUDGEMENT

(1.) The firm Sanghi Motors is constituted of seven partners and the business of automobile dealings. It is also holding franchise/ dealership of M/s Mahindra and Mahindra Ltd. for the distribution and sale of jieps and F.C. Trucks for the areas of Union Territory of Delhi, Chandigarh, Haryana and Punjab. The plaintiff and defendant Nos. 5 and 6 are stated to form one group and the defendant Nos. 1 to 4 as the other group in this partnership. The latter, however, it is alleged attempted to undermine the partnership business and succeeded in obtaining cancellation of franchise/dealership of Mahindra and Mahindra Ltd. They also attempted to obstruct the operation of the bank accounts of the firm at different places and refused to sign the requisite bank papers which had been render- red necessary because of rise in price of vehicles. It was latter that the plaintiff and defendant Nos. 5 and 6 succeeded in getting the said Franchise/ dealciship restored.

(2.) The present suit was, therefore, brought by the plaintiff in August, 1980, seeking following relief : -

(3.) The plaintiff has been claiming that he is Managing Partner of the Firm, and, as such, he is entitled to manage its affairs.