HYDERABAD POLLUTION CONTROLS LTD Vs. S.RADHAKRISHNAN

JUDGEMENT

(1.) Heard learned counsel Sri K.Rajendran for the appellants and the learned counsel Sri Chandrasen Reddy for respondent No.1.

(2.) Plaintiffs in O.S.No.605 of 2014 on the file of II Additional District Judge, Ranga Reddy District are appellants. Parties are referred to as arrayed in the suit.

(3.) First plaintiff is a Company registered under the Companies Act, 1956 and second plaintiff is the Managing Director of the first plaintiff-company. The first defendant was Ex-Director of first plaintiff-company. Second defendant is brother-in-law of 1st defendant. Third defendant was Ex-Director of 1st plaintiff. Defendants 3 to 7 were shareholders of 1st plaintiff-company. In the suit, plaintiffs sought the following prayers: