FRIENDS CABLE T.V. Vs. SANTHOSH KUMAR

JUDGEMENT

(1.) The defendant is the appellant, challenging the concurrent findings of the Courts below.

(2.) The suit is filed by the plaintiff for permanent injunction restraining the defendant from interfering with the peaceful possession and conduct of business in the name and style of Friends Cable TV in the suit property and also collection of subscription from the plaintiff's customers.

(3.) The plaintiff claimed to be the sole and absolute proprietor of the business under the name and style of "Friends Cable T.V." The business is also registered and the plaintiff had obtained a certificate of registration dated 26.11.2002 and also registered with the Central Excise Department. The plaintiff also had about 350 customers paying the subscription to him for giving cable T.V. Connectoin. The defendant was working with the plaintiff since 2002 and he was removed from service by the plaintiff, as he was acting detrimental to the interest of the business. While so, during 2005, the defendant, without any manner of right or interest in the property, claiming to be a partner of the said business, attempted to disconnect the cable network connection of his subscribers. He had also collected subscription from the customers without the knowledge of the plaintiff. Hence, the suit had been filed.