(1.) The plaintiffs in the suit are the appellants in the appeal. The appeal is filed against the Judgment and Decree of the trial Court in O.S.No.159 of 2009 dtd. 19/10/2012.
(2.) For the sake of convenience the parties herein will be referred to as per their rank in the trial court.
(3.) The brief facts necessary for the purpose of the appeal are as follows: The first plaintiff and the plaintiffs 2 to 5 are the second wife and the children of the deceased Kaja Moideen. The first defendant is the first wife of the deceased Kaja Moideen and the defendants 2 to 4 are the children of the deceased Kaja Moideen through the first defendant. The deceased Kaja Moideen was the absolute owner of the suit property, having purchased the same under the Sale Deed dtd. 31/3/1975 vide document No.889/1975 before the Sub Registrar of Gandhipuram, Coimbatore.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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