HOTEL LEELA VENTURE LIMITED Vs. YASEEN BEGUM

JUDGEMENT

(1.) HEARD the both the learned counsel appearing for the appellant/1st defendant as well as the 1st respondent/plaintiff.

(2.) THE appellant is the 1st defendant in O. S. 151 of 2006 filed by the 1st respondent/sole plaintiff on the file of the III Additional Chief Judge, City civil Court, Hyderabad against the appellant herein and respondents 2 to 73 herein. Respondents 2 to 73 are shown in the present appeal as not necessary parties.

(3.) THE appellant herein is referred to as "the 1st defendant" and the 1st respondent herein is referred to as "the plaintiff" for the sake of convenience.