K K MODI Vs. M K MODI

JUDGEMENT

(1.) . By this common Order, we propose to dispose of FAO (OS) 462/01 & FAO(OS) 492/01 both filed against the same order dated 8thOctober, 2001 passed by Ld. Single Judge of this Court.

(2.) . The suit from which present appeals arise, is mainly a dispute between two groups of the same family. The dispute is between the sons of late Shri Gujarmal Modi and Shri Kedarnath Modi. The three sons of Shri Kedarnath Modi are in one Group (hereinafter to be referred to as Group A) and five sons of Shri Gujarmal Modi are in another Group (hereinafter to be referred to as Group B).

(3.) . The Modi family had interest in many companies which are popularly known as the Modi Group of Companies. The said Modi Group of Companies had been under the management and control of Gujarmal Modi and his sons on the one hand and his younger brother, Mr. Kedarnath Modi and sons on the other.