LALITHAMBA BAI Vs. M/S. HARRISONS MALAYALAM LTD

JUDGEMENT

(1.) This is application filed under S.155 of the Companies Act. S.155 of the Companies Act gives power to this Court to rectify the register of members. S.150 mandates that every company shall maintain a register of its members. S.150 provides that,

(2.) Thampuran had 3750 shares in the Malayalam Plantations (holdings) Limited (UK). We are now concerned only with regard to these shares held by the said Thampuran. Thampuran died on 29th December 1975. There is no dispute that the said shares have to be devolved as a bequest by virtue of the Will to the petitioner and the 2nd respondent.

(3.) The case of the petitioner is that she is entitled to an order from this court under S.155 of the Companies Act to rectify the share register of the 1st respondent, Messrs. Harrisons Malayalam Ltd.