RIZWANA HABIB Vs. SYED MAHABOOB HUSSAIN RASHEED

JUDGEMENT

(1.) These two Revisions arise between the same parties out of the same suit and therefore they are being disposed of by this common order.

(2.) Petitioners are defendant Nos.3 to 5 and 8 in O.S.No.237 of 1994.

(3.) The said suit was filed in 1988 as O.S.No.1397/1988 before the V Addl.Judge, City Civil Court, Hyderabad by 1st respondent (plaintiff) against one Syed Azam (D1), respondent No.8 (D2), respondent no.9 (D3), 4th petitioner (D4), respondent no.10 (D5) and respondent no.11 (D6) contending that they are all partners in a firm known as M/s. Deccan Builders, but the defendants are not rendering a true and proper accounts of the firm and to pass a decree directing the defendants to render a true and proper accounts of the firm and to pay to the 1st respondent/plaintiff his share of the profits and also direct the defendants to pay costs.