(1.) SINCE the parties as well as the issues involved in these appeals are one and the same and both the suits were tried jointly and judgment was rendered by the learned single Judge in common, these appeals also are being disposed of in a common judgment.
(2.) O.S.No.47 of 1998 has been filed by the appellant herein challenging the judgment and decree passed by the learned single Judge in C.S.No.502 of 1983, in which the appellant is the plaintiff and the respondents are the defendants. O.S.A.No.46 of 1998 by the appellant is directed against the judgment and decree passed by the learned single Judge in C.S.No.665 of 1987, in which the appellant is the defendant and the respondents are the plaintiffs.
(3.) IN order to decide the above main issue, both the suits were tried jointly and common evidence was recorded. IN order to prove the plea of adoption, the plaintiff has examined P.Ws.1 to 4 and filed Exs.P-1 to P-6. For disproving this claim, the defendants have examined D.Ws.1 to 7 and filed Exs.D-1 to D-39 on their side.
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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