D S REDDY Vs. G V REDDY

JUDGEMENT

(1.) THE first respondent/plaintiff filed the suit in O.S.No.5849 of 1997 on the file of the VIII Assistant City Civil Court, Madras seeking a decree (i) for declaration that he is the sole licensee of the Locker bearing No.687 in class 'H' of the vault of the first defendant; (ii) for a permanent injunction restraining the defendants from in any manner operating the said Locker and (iii) for a mandatory injunction directing the first defendant to break open the said Locker in the presence of the Power Agent of the plaintiff and hand over all documents and valuables available in the Locker to the plaintiff's power agent. THE said suit was defended by the petitioner/second defendant.

(2.) PENDING suit, at the instance of the first respondent, an order of injunction was passed against the second defendant/petitioner from operating the said Locker, which is still in force.

(3.) THE learned Senior Counsel appearing for the petitioner has submitted that the shares of the petitioner relating to the Company, Oriental Hotels Limited, as stated by the plaintiff/first respondent, are available in the locker and the petitioner is ready to hand them over to the first respondent, if the Court gives direction to that effect.