KURIAN,J. - (1.) Leave granted.
(2.) The appellant has approached this Court, aggrieved by the impugned Judgment dated 27.10.2010 passed by the High Court of Kerala at Ernakulam in Company Appeal No. 11 of 2010.
(3.) Though the case has a chequered history, we do not think it necessary to go into the factual matrix, in the nature of the developments which have taken place during the pendency of this appeal. Pursuant to the impugned Judgment passed by the High Court, the appellant was sought to be dispossessed and that is how, he is before this Court.;