WHEELS MOTORS Vs. MAHINDRA TWO WHEELERS LTD

JUDGEMENT

(1.) THE petitioner before the court below is the appellant before us. THE petitioner had filed an application under Sec.9 of the Arbitration and Conciliation Act seeking an order of permanent prohibitory injunction restraining respondents 1 to 5 from appointing anybody else including the 6th respondent other than the petitioner as dealer of M/s Mahindra Two Wheelers Ltd., for the territory of Aluva and also to restrain them from supplying any vehicles or equipments or spare parts to the 6th respondent.

(2.) FUNDAMENTAL facts are not in dispute. The petitioner was appointed as dealer for M/s Mahindra Two Wheelers Ltd., - the 1st respondent. Respondents 2 to 5 are officials of the 1st respondent. The 6th respondent is arrayed as a party alleging that the 6th respondent was likely to be appointed as an additional dealer by the 1st respondent for the very same territory which was being served by the petitioner/appellant.

(3.) ARGUMENTS have been advanced before us. It has been pointed out that subsequent to the impugned order, there has been termination of the dealership of the petitioner also.