GANGOTRI ASSOCIATES Vs. PARAMESHWAR DAYAL SHARMA

JUDGEMENT

(1.) This City Civil Court Appeal is arising against the judgment in O.S.No.3232 of 2004, dtd. 15/11/2010 on the file of the Court of IX Additional Senior Civil Judge (FTC), City Civil Court, Hyderabad.

(2.) The appellants are the plaintiffs before the trial Court and suit is filed for directing defendant Nos.1 to 3 to render accounts of the business carried jointly by them in construction of multi-storied complex i.e. 'Manasi Ganga complex' inclusive of all the portions sold in the sale of the said complex in favour of defendant Nos.4 to 18. The trial Court, after considering the oral and documentary evidence on record, dismissed the said suit. Being aggrieved of the said judgment, this appeal is preferred.

(3.) Heard both sides and perused the record.