(1.) Since both the appeals arise out of the judgment rendered in O.S. No.471 of 1990 and counter claim therein, the same are being disposed of by this common judgment.
(2.) Aggrieved by the judgment and decree, dated 4-9-2006, passed in O.S. No.471 of 1990, by the IV Senior Civil Judge, City Civil Court at Hyderabad, dismissing the suit filed by the plaintiffs seeking dissolution of the partnership firm and rendition of accounts and decreeing the counter claim filed by the defendants against the plaintiffs seeking execution of release/relinquishment deeds in respect of the schedule properties appended to the written statement, the plaintiffs filed both these appeals C.C.C. A. No.110 of 2007 in respect of the claim arising out of the suit and C.C.C. A. No.51 of 2007 in respect of the counter claim filed by the defendants in the suit.
(3.) Appellants are the plaintiffs and respondents are the defendants in the suit O.S. No.471 of 1990, before the court below.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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