Kerala High Court
M/S Karimala Granites And Aggregates ... vs V. Christopher on 13 December, 2012
Author: V. Chitambaresh
Bench: V.Chitambaresh
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.CHITAMBARESH
THURSDAY, THE 13TH DAY OF DECEMBER 2012/22ND AGRAHAYANA 1934
OP(C).No. 4312 of 2012 (O)
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IA.NO.1595/2012 IN OS.169/2011 of I ADDL.SUB COURT,TRIVANDRUM
PETITIONER(S):
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1. M/S KARIMALA GRANITES AND AGGREGATES PVT. LTD
TC NO.21/77, KILLIPALAM, KARAMANA
THIRUVANANTHAPURAM
REPRESENTED BY ITS MANAGING DIRECTOR
K.J.THOMASKUTTY.
2. M/S. KANNAMTHANAM & COMPANY
TC 21/79(1), KILLIPALAM, KARAMANA
THIRUVANANTHAPURAM, REPRESENTED BY ITS PARTNER
K.J.THOMASKUTTY.
BY ADV. SRI.BECHU KURIAN THOMAS
RESPONDENT(S):
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1. V. CHRISTOPHER
TC 27/1913, RISHIMANGALAM WARD, VANCHIYOOR VILLAGE
GPO, THIRUVANANTHAPURAM.
2. M/S. ORIENT EXPORTS & IMPORTS
TC 20/1654, ORIENT HOUSE, KUNJALUMOODU
KARAMANA P.O., THIRUVANANTHAPURAM-695 002
REPRESENTED BY ITS MANAGING PARTNER M.T.VARGHESE.
3. M.T.VARGHESE
M/S. ORIENT EXPORTS & IMPORTS, TC 20/1654
ORIENT HOUSE, KUNJALUMOODU, KARAMANA
THIRUVANANTHAPURAM-695 002.
4. REJIMOL THOMAS
M/S. ORIENT EXPORTS & IMPORTS, ORIENT COMPLEX
KILLIPALAM, KARAMANA, THIRUVANANTHAPURAM-695 002.
5. T.I.JAMES
M/S. ORIENT EXPORTS & IMPORTS, TC 20/1654
ORIENT HOUSE, KUNJALUMOODU, KARAMANA
THIRUVANANTHAPURAM-695 002.
OP(C) NO. 4312/2012
6. JULIEMOL SERGI
M/S. ORIENT EXPORTS & IMPORTS, VECHOOR HOUSE
KAILAS NAGAR, KARAMANA, THIRUVANANTHAPURAM-695 002.
7. SERGI JOSEPH THOMAS
PARTNER, M/S. ORIENT EXPORTS & IMPORTS
VECHOOR HOUSE, KAILAS NAGAR, KILLIPALAM
KARAMANA P.O., THIRUVANANTHAPURAM-695 002.
8. DR. EAPEN THOMAS
M/S. ORIENT EXPORTS & IMPORTS, TC 20/1654
ORIENT HOUSE, KUNJALUMOODU, KARAMANA
THIRUVANANTHAPURAM-695 002.
9. SHERLY EAPEN
PARTNER, M/S. ORIENT EXPORTS & IMPORTS, TC 20/1654
ORIENT HOUSE, KUNJALUMOODU, KARAMANA
THIRUVANANTHAPURAM-695 002.
10. NIRMALA JAMES
PARTNER, M/S. ORIENT EXPORTS & IMPORTS, TC 20/1654
ORIENT HOUSE, KUNJALUMOODU, KARAMANA
THIRUVANANTHAPURAM-695 002.
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 13-12-2012, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
OP(C) NO. 4312/2012
APPENDIX
PETITIONER(S) EXHIBITS
P1 : COPY OF THE PLAINT IN OS 169/2011 ON THE FILES OF THE 1ST ADDITIONAL
SUBORDINATE JUDGE'S COURT, THIRUVANANTHAPURAM.
P2 : COPY OF THE ORDER OF ATTACHMENT DTD.7.10.2011 IN IA NO.1061/2011 IN OS
169/2011 ON THE FILES OF THE 1ST ADDL. SUBORDINATE JUDGE'S COURT,
THIRUVANANTHAPURAM.
P3 : COPY OF THE AFFIDAVIT AND CLAIM PETITION FILED IN IA 1595/2012 IN OS
169/2011 ON THE FILES OF THE FIRST ADDL. SUBORDINATE JUDGE'S COURT,
THIRUVANANTHAPURAM.
RESPONDENTS' EXHIBITS : NIL
/TRUE COPY/
P.A. TO JUDGE.
V. CHITAMBARESH, J
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OP(C) NO. 4312 OF 2012
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Dated this the 13th day of December, 2012
JUDGMENT
The only prayer urged at the time of hearing is for an early consideration of a claim petition preferred to a property attached before judgment in a suit for realisation of money. The claim so preferred under Order XXXVIII Rule 8 of the Code of Civil Procedure shall be adjudicated in the manner prescribed under Order XXI Rule 58 of the Code of Civil Procedure.
2. I direct the court of the I Additional Subordinate Judge of Thiruvananthapuram to dispose of I.A. No. 1595/2012 in O.S. No. 169/2011 on its file within a period of two months from the date of receipt of a copy of this judgment.
No further directions are called for and the Original Petition is disposed of.
V. CHITAMBARESH JUDGE ncd