P BHASKARA RAO Vs. WOLFGANG ORMELOH

JUDGEMENT

(1.) These Revision Petitions are connected arising out of the same suit between the same parties and involve common facts and law. Hence the revision petitions are disposed of by this common order.

(2.) The petitioner herein is the plaintiff and respondents 1 and 2 herein are defendant Nos.2 and 3 in O.S.No.354 of 2006 on the file of the III Additional Chief Judge, City Civil Court, Hyderabad. Defendant No.2 (respondent No.1 herein) is the Managing Director of defendant No.3 (respondent No.2 herein) Company. Respondent No.3 herein viz., P.Surya Prakash, Company Secretary, is defendant No.1 in the suit.

(3.) For the sake of convenience, the parties herein are referred by their status in the suit.