KAILASH VARMA AND ORS. Vs. DUSHYANT VARMA AND ORS.

JUDGEMENT

(1.) These three revision petitions between the same parties for the same subject matter of disputes i.e. Hotel Pegasus Crown (a company incorporated under the Companies Act, 1956) and Delhi Mistan Bhandar (a restaurant as well as a sweet shop) were jointly heard for being disposed of by a common judgment and order.

(2.) Heard learned counsel for the petitioner and learned counsel appearing for the respondents.

(3.) The present case is the clearest example of continuous and unending disputes between the husband on one side and wife and son on the other side. We may remember what, Chanakya, great political thinker of the Medieval India, said in his "Arthashastra": - -