SUPERIOR CRAFTS Vs. CENTRE OF INDIAN TRADE UNIONS

JUDGEMENT

(1.) THE plaintiff claims the following reliefs:

(2.) THE plaintiff's averments are that it is an export oriented partnership firm having its registered office at D-13, Udyog Nagar, Peera garhi, Delhi. Defendant No. 1 is a registered trade union. The other defendants are its office bearers and members.

(3.) THE plaintiff adverts to an incident dated march 10, 2006 whereby the defendants manhandled and misbehaved with a lady employee and when she called the police authorities they allegedly assaulted the police official inside the factory premises to which the plaintiff objected. The plaintiff further avers that certain employees of the firm resorted to an illegal strike and forcibly stopped the other employees from attending the office on March 13, 2006 thus effectively blockading the factory premises. The plaintiff advised the defendants to resume their duties through its legal notice dated March 13, 2006 but all in vain. It is alleged that the defendant on March 14, 2006 sent a letter to the plaintiff demanding that the suspended workers who had been lodged in Tihar Jail be marked on leave in its records. The plaintiff avers to further acts of illegal demonstrations, dharnas etc. on March 31, 2006 where acts of hooliganism were resorted by the defendants and also a demonstration held on April 20, 2006. Under these circumstances, the plaintiff seeks a decree against the defendants restraining the defendants, their agents, members, associates etc. from holding any demonstrations, dharnas. gherao, slogan shouting and causing hooliganism.