B. RAVINDER REDDY Vs. IJM INDIA INFRASTRUCTURE LTD,

JUDGEMENT

(1.) The appellants are the defendants in the suit. The respondent/plaintiff filed a suit in O.S.No.48 of 2014 on the file of the Court of XXIV-Additional Chief Judge, City Civil Court, Hyderabad, seeking the following reliefs :

(2.) The said suit, O.S.No.48 of 2014 was transferred to the Commercial Court-cum-XXIV-Additional Chief Judge, City Civil Court, Hyderabad for trial and disposal of commercial disputes at Hyderabad and the same was renumbered as COS.No.14 of 2016.

(3.) Plaint averments :