RANGA REDDY ASSOCIATES HYDERABAD Vs. K SHAPOOR CHENAI

JUDGEMENT

(1.) As all the above CCCAs have been filed questioning the judgment and decree dated 3.4.2003 of the learned XIII Additional Chief Judge, CCC (FTC), Hyderabad in OS. No.69 of 2003 (Old OS No. 1201 of 1995), they have been clubbed together and are being disposed of by a common judgment.

(2.) The appellant in CCCA No.74 of 2004 is the second defendant in the suit i.e., DBR Mills Employees Union (Reg.No.B-947) affiliated to INTUC Rep. by its General Secretary D. Srinivas. The appellant in CCCA No.329 of 2003 i.e., M/s.Ranga Reddy Associates rep. by E.P. Ranga Reddy, Banjara Hills, Hyderabad, is the third party to the suit and he filed the said CCCA with the leave of this Court obtained on 22.9.2003 in CMP No.20475 of 2003. However, the plaintiffs filed Review CMPs to review the said order. Those Review Petitions have been listed before us. The appellant in CCCA No.350 of 2003 i.e., Dewan Bahadur Ramgopal Mills Limited (DBR Mills), 1-2-639, Elechibagauda, Lower Tank Bund Road, Hyderabad rep. by its Chairman and Managing Director is the Defendant No.1 in the suit. Whereas the appellants in CCCA Sr.No.55059 of 2003 are the third parties to the suit and they sought leave in CMP No.21957 of 2003 to file the above CCCA.

(3.) For the sake of convenience, the parties will be referred to as they were arrayed in the suit and the third parties who filed CCCA Nos.329 of 2003 and in CCCA Sr.No.55059 of 2003 will be referred to third parties.