LALITHAMBA BAI Vs. HARRISONS MALAYALAM LTD.

JUDGEMENT

(1.) This is an internal appeal. The Company Court was dealing with an obligation under section 155 of the Companies Act, 1956. This was to rectify the register of the members of respondent No. 1 company. The company is in the name and style of Harrisons and Crossfield Ltd.

(2.) The petitioner-appellant and the respondent No. 2 are undisputedly the legal representative of one Rama Varma Thampuran. Thampuran left a will (Procedure 5 to the application). As a result, the shares held by Thampuran in the Malayalam Plantations (Holdings) Ltd. (U.K.) were bequeathed to the petitioner and respondent No. 2. The will further specifies the ratio of 2:1. There were 3,750 such shares. Thampuran expired on 29-12-1975. With regard to devolution by bequest there is no dispute.

(3.) It would be seen that before the learned Judge there was no contra versy with regard to certain features. Before us also it cannot be said that there is much to be said in regard to the situation.