POPULAR AUTOMOBILES Vs. EDDY CURRENT CONTROL INDIA LTD

JUDGEMENT

(1.) Appeal A.S. 751 of 1992 arises out of the judgment and decree in O.S 58 of 1989 nad A.S. 328 of 1993 arises out of O.S. 287 of 1987 on the file of the 1st Additional Sub Court, Ernakulam.

(2.) Plaintiffs in O.S. 287 of 1987 are the partners of M/s. Popular Automobiles, a registered partnership firm. The second plaintiff is representing the other plaintiffs as Power of Attorney Holder. M/s. Popular Mill Stores is a proprietorship concern owned by the firm M/s. Popular Automobiles. The first defendant is a public limited company and the other defendants are its officials. The plaintiff in O.S. 58 of 1989 is the firm Popular Automobiles represented by its partner and the defendant is a public limited company by name M/s. Eddy Current Controls (India) Ltd. With registered office at Eddypuram, Chalakudy.

(3.) Both the suits were jointly tried and disposed of by a common judgment. The appellants in A.S. 328 of 1993 are the plaintiffs in O.S. 287 of 1987 and the appellant in A.S. 751 of 1992 is the plaintiff in O.S. 58 of 1989. The cross objectors are defendants in the said suit.