CHITRA DESAI Vs. S. ARJUNLAL SUNDERDAS

JUDGEMENT

(1.) "Truth is stranger than fiction, but it is because fiction is obliged to stick to possibilities; Truth Isn't"- wrote Mark Twain in his Travel Book titled "Following the Equator: A Journey Around the World."

(2.) We get a taste of his Wisdom while dealing this case besides reminding this Court, the Fiction, "Not a Penny More; Not a Penny Less," authored by Jeffrey Archer. This Court also wonders whether the ghost of "Sir George Arbuthnot" haunts the corridors of this Court after a Century.

(3.) Arjunlal Sunderdas, the main character in this case, is now dead and gone to the grave with a tag of insolvent. While he was alive, he and his brother S.Manohar Lal @ S.M.Lal were in trade of Sea Food and Real Estate. "International Sea Foods Private Limited" having its registered office at Hyderabad was floated by Arjunlal Sunderdas and S.Manohar Lal, withholding of 71.20% and 28.80% shares respectively. The main object of the said Company was to carry on business of Trawling, Procurement, Processing, Freezing, Marketing of meat of lobster of other sea products. The said Company was incorporated under the Companies Act, 1956 on 12th day of May 1977. Another Company by name " Sunil Anand and Company Private Limited" having its registered office at Chennai, State of Tamil Nadu was floated by this duo with main object to carry on business of Real Estate, Constructions, advance money, to lend and to receive money on deposit or loan at interest. This Company was incorporated under the Companies Act, 1956 on 25th Sept. 1981. In this Company, Arjunlal Sunderdas and S.Manoharlal were holding 75% and 25% shares respectively. The records produced indicate that both the Companies were active and performing at least on paper till two years before I.P. No. 25 of 2014 filed by Tmt.Chitra Desai.