Kerala High Court
Muthoot Finance Ltd (Now Limited) vs M/S.Cardamom Marketing Corporation on 24 November, 2014
Author: K.Abraham Mathew
Bench: K.Abraham Mathew
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE K.ABRAHAM MATHEW
MONDAY,THE 21ST DAY OF MARCH 2016/1ST CHAITHRA, 1938
OP(C).No. 735 of 2015 (O)
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IA.500/2015 IN OS.78/06 OF SUB COURT, ERNAKULAM
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PETITIONER(S):
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MUTHOOT FINANCE LTD (NOW LIMITED),
MUTHOOT CHAMBERS, 2ND FLOOR
OPPOSITE SARITHA THEATRE COMPLEX, BANERJEE ROAD
ERNAKULAM, KOCHI 18,
ACOMPANY REGISTERED UNDER THE COMPANY'S ACT
REPRESENTED BY ITS SENIOR MANAGER (CREDIT) AND POWER
OF ATTORNEY HOLDER SRI P.J SEBASTIAN,
SON OF P.J JOSEPH, AGED 65 YEARS,
RESIDING AT DOOR NO 32/1060, PIPELINE ROAD,
PALARIVATTOM, KOCHI 25.
BY ADVS.SRI.K.C.CHARLES
SRI.M.POLY MATHAI
SRI.VIMAL K.CHARLES
SMT.A.T.RENJU
RESPONDENT(S):
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1. M/S.CARDAMOM MARKETING CORPORATION,
VANDANMEDU, IDUKKI 51.
2. K S SCARIA,
FATHER'S NAME NOT KNOWN, AGED ABOUT 60,
PARTNER M/S. CARDAMOM MARKETING CORPORATION,
VANDANMEDU,
IDUKKI-51, RESIDING AT POTTAKKULAM GARDENS,
MUNDAKKAYAM, KOTTAYAM DISTRICT.
3. K KRISHNASWAMY(DIED).
4. K GEORGE JOSEPH(DIED).
PJ
.....2/-
..2..
OP(C).No. 735 of 2015 (O)
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5. MATHEW SCARIA
FATHER'S NAME NOT KNOWN, AGED ABOUT 53, PARTNER
M/S. CARDAMOM MARKETING CORPORATION, VANDANMEDU,
IDUKKI-51 RESIDING AT POTTAKKULAM, HILL HEAVEN,
OOTTIKKAL P.O, MUNDAKKAYAM.
6. MOHAN VRGHESE,
FATHER'S NAME NOT KNOWN, AGED ABOUT 50, PARTNER,
M/S. CARDAMOM MARKETING CORPORATION, VANDANMEDU,
IDUKKI-51 RESIDING AT MADAVANAS FARM, PUTTADY P.O,
VANDANMEDU.
7. S.VADAMALA MUTHU (DIED).
8. RAJU JOSEPH, AGED 50 YEARS
FATHER'S NAME NOT KNOWN, PARTNER
M/S. CARDAMOM MARKETING COPORATION, VANDANMEDU,
IDUKKI-51 RESIDING AT VACHRUTTU, ETTUMANOOR P.O,
KOTTAYAM DISTRICT.
9. T.K.S RAGHUPATHY, AGED 58 YEARS,
FATHER'S NAME NOT KNOWN , PARTNER,
M/S. CARDAMOM MARKETING CORPORATION, VANDANMEDU,
IDUKKI-51, RESIDING AT REGUS, KAMBAM P.O,
THENI DISTRICT.
10. N.K.D SAMPATH KUMAR, AGED 65 YEARS,
DFATHER'S NAME NOT KNOWN, PARTNER,
M/S. CARDAMOM MARKETING CORPORATION, VANDANMEDU,
IDUKKI-51 RESIDING AT WEST CAR STREET,
KAMAYAGODIMDETY P.O, THENI DISTRICT, TAMILNADU.
11. M.S, MURUKESAN, AGED 55 YEARS,
FATHERS'S NAME NOT KNOWN, PARTNEER,
M/S. CARDAMOM MARKETING CORPORATION,
VANDANMEDU IDUKKI-51 RESIDING AT M.S HOUSE,
SATHIRA THERUVU, KAMAYAGODIMEPTY P.O, THENI DISTRICT.
12. K.K VARKEY,FATHER'S NAME NOT KNOWN,PARTNER,
M/S. CARDAMOM MARKETING CORPORATION,VANDANMEDU,IDUKKI-51
RESIDING AT KUMMELLIL HOUSE,PAKKIL P.O,NATTAKOM,
KOTTAYAM DISTRICT, AGED 57 YEARS
13. DR.MUTHUKRISHNAN, AGED 62 YEARS
SON OF LATE VANDAMALAMUTHU, ARUN ANAND CLINIC
MUTHALIYARPURAM STREET
KODAIKANA 01 RESIDING AT 111/2
ANANDHAGIRI 6TH STREET, KODAIKANAL-01, TAMILNADU.
PJ
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OP(C).No. 735 of 2015 (O)
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14. BHASKARAN V, AGED 58 YEARS,
S/O.LATE VADAMALAMUTHU, MUTHU MANOHARAN BUILDING,
ARANMANI AGRAHARAM, BODINAYAKANUR P.O, THENI 13,
TAMILNADU.
15. RENUKA P,AGED 54 YEARS
D/O.LATE VADAMALAMUTHU AND W/O.PANDIAN, 2/6, MAIN ROAD,
BODINAYAKANUR-13, TAMILNADU.
16. SAROJA, AGED 50 YEARS
W/O.UDAYA SANKAR, NATTAMMAIKARA STREET,BODINAYAKANUR
THENI DISTRICT, TAMILNADU
17. VIJAYA LAKSHMI, AGED 45 YEARS,
D/O.LATE VADAMALAMUTHU, MUTHU MANOHARAN BUILDING,
ARANMANI AGRAHARAM, BODINAYAKANUR P.O, THENI 13,
TAMILNADU.
18. VANITHA S, AGED 43 YEARS
D/O.LATE VADAMALAMUTHU, MUTHU MANOHARAN BUILDING,
ARANMANI AGRAHARAM, BODINAYAKANUR P.O, THENI 13,
TAMILNADU.
19. RAMATHILAKOM, AGED 40 YEARS,
D/O.LATE VADAMALAMUTHU AND W/O.BALASUBRAMANI,
MUTHU MANOHARAN BUILDING, ARANMANI AGRAHARAM,
BODINAYAKANUR P.O P.O, THENI 13, TAMILNADU
20. MRS,.POUN, AGED 72 YEARS,
W/O. KRISHNASWAMY, POUN ILLAM, WARD NO 14,
DOOR NO 9, NANDAGOPALAN KOVIL STREET, CUMBUM 625 516.
21. MR. K SAKTHI KUMAR, AGED 55 YEARS,
S/O.KRISHNASWAMY, POUN ILLAM, WARD NO 14,
DOOR NO 9, NANDAGOPALAN KOVIL STREET, CUMBUM 625 516.
22. MR. K ULAGANATHAN, AGED 50 YEARS,
S/O.KRISHNASWAMY, WARD NO 32, DOOR NO 82 B,
SAMANDIPILLAI STREET, CUMBUM 625 516.
23. MRS,.VIJAYA , AGED 48 YEARS,
D/O. KRISHNASWAMY, RADHI ILLAM, WARD NO 25,
DOOR NO 185, ALAMARATHU STREET, CUMBUM 625 516.
24. MRS.SANTHAMMA, AGED 68 YEARS,
W/O.LATE K GEORGE JOSEPH, KIZHAKKETHALACKAL HOUSE,
KSEB JUNCTION, CHEMBALAM P.O, NEDUMKANDAM.
PJ
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OP(C).No. 735 of 2015 (O)
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25. JIJU, AGED 38 YEARS,
S/O. LATE K GEORGE JOSEPH, KIZHAKKETHALACKAL HOUSE,
KSEB JUNCTION CHEMBALAM P.O, NEDUMKANDAM.
26. JACOB @ CHACKOCHAN, AGED 36 YEARS,
S/O.LATE K GEORGE JOSEPH, VAYALUM MURIYIL HOUSE,
KANJIRAPPALLY P.O, MANNARAKKAYAM ROAD, PIN 686 507.
27. REJI, AGED 34 YEARS,
S/O.LATE K GEORGE JOSEPH, KIZHAKKETHALACKAL HOUSE,
KSEB JUNCTION CHEMBALAM P.O, NEDUMKANDAM.
28. THOMAS @ JINU, AGED 32 YEARS,
S/O. LATE K GEORGE, KIZHAKKETHALACKAL HOUSE,
KSEB JUNCTION CHEMBALAM P.O, NEDUMKANDAM.
29. DHANYA, AGED 30 YEARS
D/O.LATE K GEORGE JOSEPH, KIZHAKKETHALACKAL HOUSE,
KSEB JUNCTION CHEMBALAM P.O, NEDUMKANDAM.
THIS OP (CIVIL) HAVING BEEN FINALLY HEARD ON 21-03-2016, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
PJ
OP(C).No. 735 of 2015 (O)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXHIBIT P1 TRUE COPY OF THE PLAINT IN O.S NO 78/06 ON THE FILE OF THE SUB
COURT,ERNAKULAM
EXHIBIT P2 TRUE COPY OF I.A NO 500/2015 IN O.S NO 78/2006 ON THE FILE OF
THE SUB COURT,ERNAKULAM
EXHIBIT P3 TRUE COPY OF COUNTER AFFIDAVIT IN I.A NO 500/2015 IN O.S NO
78/2006 ON THE FILE OF THE SUB COURT,ERNAKULAM
EXHIBIT P4 TRUE COPY OF I.A NO 499/2015 IN O.S NO 78/2006 ON THE FILE OF
THE SUB COURT,ERNAKULAM
EXHIBIT P5 TRUE COPY OF COUNTER AFFIDAVIT IN I.A NO 499/2015 IN O.S NO
78/2006 ON THE FILE OF THE SUB COURT,ERNAKULAM
EXHBIIT P6 TRUE COPY OF ORDER PASSED BY THE SUB COURT,ERNAKULAM IN
I.A NO 500/2015 IN O.S NO 78/2006
EXHIBIT P7 TRUE COPY OF THE ORDER IN I.A NO 499/2015 IN O.S NO 78/2006 ON
THE FILE OF THE SUB COURT,ERNAKULAM
EXHIBIT P8 TRUE COPY OF PAGES 78,79 OF THE DEPOSITION OF DW1 IN EXHIBIT
P1 SUIT DATED 24/11/2014
RESPONDENT(S)' EXHIBITS
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NIL.
/ TRUE COPY /
P.S. TO JUDGE
PJ
K.ABRAHAM MATHEW J.
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O.P.(C) No.735 of 2015
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Dated this the 21st day of March, 2016
JUDGMENT
Petitioner is the plaintiff in O.S.No.78 of 2006 of Sub Court, Ernakulam. The petitioner filed an application to direct the first defendant/first respondent to produce a document mentioned in the cross examination of DW1 and to recall DW1 for further cross examination. This has been dismissed by the trial court. Its correctness is challenged.
2. Heard learned counsel for the petitioner.
3. The document sought to be examined is one referred to in the evidence of DW1. It appears that this document is relevant only indirectly. No prejudice will be caused to the respondent if the document is produced. So I am inclined to grant the prayer of the petitioner.
In the result, this Original Petition is allowed. The impugned orders are set aside. The trial court shall direct the first respondent to produce the document and thereafter if necessary it may allow the petitioner to recall DW1.
Sd/-
K.ABRAHAM MATHEW
JUDGE
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/True copy/ P.S.to Judge