VIJAY ANTONY FILM CORPORATION PRIVATE LIMITED REP BY ITS DIRECTOR FATHIMA VIJAY ANTONY Vs. WILLIAM ALEXANDER

JUDGEMENT

(1.) Both the Intra Court appeals are directed against the order dated 06.04.2018 passed by the learned Single Judge in OA.No.305 of 2018 in CS(Comm Div) No.198 of 2018.

(2.) As the order under challenge in both the appeals is one and the same, they were heard together and are disposed of, by this common judgment.

(3.) One William Alexander, Proprietor of M/s.Picture Box Company, who is the first respondent in O.S.A.Nos.106 and 107 of 2018, is the plaintiff in CS.(Comm.Div)No.198 of 2018; the defendants 1 and 3 in the aforesaid suit are the respondents 2 and 3 in OSA.No.106 of 2018 and are the appellants in OSA.No.107 of 2018; and the second defendant in the aforesaid suit viz., M/s.Vijay Antony Film Corporation Private Limited, is the appellant in O.S.A.No.106 of 2018 and is the second respondent in O.S.A.No.107 of 2018.