Mukerji, J. - (1.) Special Appeal No. 587 of 1959 is by Vishwa Pal Sharma against Sukh Sancharak Company (Private) Limited (in liquidation) and others. Special Appeal No. 22 of 1960 is by Smt Subhadra Devi Sharma and her two sons, Aring Pat Sharma and Kirti Pal Sharma against the Official Liquidator Sukh Sancharak Company Ltd, (in liquidation) and two others, namely, Vishwa Pal Sharma and Brijendra Pal Sharma. Special Appeal No. 29 of 1960 is by Brijendra Pal Sharma against Sukh Sancharak Co. (Private) Ltd. (in liquidation) and Vishwa Pal Sharma, Smt. Subhadra Devi, Aring Pal Sharma and Kirti Pal Sharma.
(2.) The aforementioned appeals arise Out of the liquidation proceedings that commended in respect of the private limited company known as the Sukh Sancharak Company (Private) Ltd. The various appellants in the three aforementioned appeals were members of a single family, for the Company was a private limited liability company.
(3.) The company had in all 3000 shares and these 3000 shares were taken, by the three brothers Vishwa Pal Sharma, Shakti Pal Sharma and Brijendra Pal Sharma. It appears that the relations between the brothers were anything but cordial with the result that disputes arose between them. As a result of the disputes, on the 9th May, 1949, Brijendra Pal Sharma filed an application for the winding up of the private limited company bearing the name of Sukh Sancharak Co. (Private) Ltd. On the filing of the application it appears a prayer for the appointment of an Official Liquidator was made. On the 10th May, 1949, Sri I.B. Banerji was appointed provisional Liquidator.;