S. Vijayaraghavan, Member - (1.) The First Petitioner is Mr. T.S. Sivakumar, is a shareholder of the R1 Company who is presently a 1/11th shareholder in the Company holding 1000 shares out of the total 3,23,860 issued, subscribed and paid up share capital of the Company.
(2.) The Second Petitioner is Mr. T. Thiagarajan, is a 1/11th shareholder in the R1 Company holding 3000 shares out of the total 3,23,860 issued, subscribed and paid up share capital of the Company. That apart he is also a legal heir in entitled to 1/3rd share in the 1000 shares allotted to Late Mrs. Vandarkuzhali.
(3.) The Third petitioner is Mrs. Rani Mangammal, a shareholder of the company who is presently a 1/11th shareholder in the R1 Company holding 1000 shares out of the total 3,23,860 issued, subscribed and paid up share capital of the Company.;