AKSHAY KAPUR Vs. RISHAV KAPUR

JUDGEMENT

(1.) The Plaintiffs have filed a suit for a decree of declaration to the effect that the Report of the Valuation of Kapur Family Group as at 31st March, 2002 (circulated in January, 2003) is invalid and/or void. The Plaintiffs have also prayed for a decree of permanent injunction restraining the Defendants from taking any steps pursuant to the impugned report. Quite a few applications have been filed in the suit (by both sides) and by this order, I propose of decide those applications, the main one being for continuing the ex parte ad interim injunction granted on 13th January, 2003.

(2.) The family tree of the Kapur family is of some relevance. Janki Das Kapur had three sons, namely, B.D. Kapur, Jai Dev Kapur and Jagdish Kapur.

(3.) B.D. Kapur had three sons, namely, Arun Kapur, Vikram Kapur and Rajiv Kapur.