FIRST PETITIONER Vs. SECOND

JUDGEMENT

(1.) THIS application has been moved by the applicant / 4th defendant to punish the respondents for the acts of perjury committed by filing false affidavit, in support of O.A.No.58 of 2005.

(2.) THE plaintiffs / non applicants filed a suit against defendants, wherein prayer was made for grant of interim injunction, restraining defendant from functioning as Director of the first plaintiff company, i.e. M/s.Citrex Products Ltd.

(3.) THE allegation of the applicant in this case is that in the suit filed, these averments have not been correctly depicted, thus, it is claimed that offence of perjury has been committed.