H C SHASTRI Vs. DOLPHIN CANPACK PRIVATE LIMITED

JUDGEMENT

(1.) By this common order the following interim applications are being disposed of:

(2.) Before dealing with the specific prayers made in the above applications and the reliefs sought by the applicant/intervenors, it would be necessary to briefly set out the facts leading to the filing of the above applications.

(3.) The basic premise on which these applications are based is the claim of Mrs. Vandana Goyal that she is the legally wedded wife of Late Shri S.P. Goyal, defendant No. 2 in the main suit. Further that Master Vinay Goyal is the son born from the said marriage and is one of the legal heirs entitled to the estate of Late Shri S.P. Goyal. This position is strongly refuted by the legal heirs of Late Shri S.P. Goyal, on record in suit, viz. his widow, son and five daughters, who deny the factum of the alleged marriage of Shri S.P. Goyal with Mrs. Vandana Goyal.