ANAM VENKATA ANISH REDDY Vs. ANAM VENKATA REDDY

JUDGEMENT

(1.) This is a petition filed under Sections 73 and 74 of the Indian Trusts Act, 1882 with a prayer as follows:

(2.) The petitioners herein (three in number) are the children of respondents 5 to 7 respectively.

(3.) The 12th respondent trust acquired 81'/2 % of the shares of the 13th respondent- company sometime subsequent to the coming into the existence. The 14th respondent is a wholly owned subsidiary of the 13th respondent. Both the respondents 13 and 14 are limited companies. The above-mentioned shares were acquired by the 12th respondent trust from a partnership firm known as 'Godavri Electrical Conductors' (GEC).