SELVARATHNAM Vs. STANDARD FIRE WORDS PVT LTD

JUDGEMENT

(1.) The plaintiff is a Private Limited Company represented through its Director. The defendants are the revision petitioners herein.

(2.) The averments in the plaint is that the share capital of the plaintiff company is as follows and the same is held either by family members in their individual names or by companies formed by family members.

(3.) From the branch of Yennarkay R.Rajarthnam family, which constitutes three matches compaznies namely, M/s Rajarathnam Matches Private Limited, M/s Yennarkay R.Selvarathnam Private Limited and M/s Chiranjeevirathnam Matches Private Limited each hold 11.09 % shares in the plaintiff's company. The second defendant M/s Yennarkay Selvarathnam owes Rs.7.5 crores to the plaintiff company but has not repaid. The erstwhile Directors Mr.C.Subhasingh and Mr.C.Rajasingh have joined hands with the second defendant to capture the plaintiff's company management in unethical way.