Kerala High Court
M/S. Kariamala Granites & Aggregates ... vs Nagasena Sakyanga Mahadev on 11 December, 2012
Author: V.Chitambaresh
Bench: V.Chitambaresh
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.CHITAMBARESH
TUESDAY, THE 11TH DAY OF DECEMBER 2012/20TH AGRAHAYANA 1934
OP(C).No. 4251 of 2012 (O)
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IA NO. 6300/2011 IN OS.145/2011 of I ADDL.SUB COURT,TRIVANDRUM
PETITIONER(S)/PETITIONER:
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M/S. KARIAMALA GRANITES & AGGREGATES PVT. LTD.
T.C.NO.21/77, KILLIPALAM, KARAMANA
THIRUVANANTHAPURAM
REPRESENTED BY ITS MANAGING DIRECTOR K.J.THOMASKUTTY.
BY ADV. SRI.BECHU KURIAN THOMAS
RESPONDENT(S)/COUNTER PETITIONERS/PLAINTIFF :
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1. NAGASENA SAKYANGA MAHADEV
SULAKSHAN VILLE, VJRA-F1, NEMOM P.O.
THIRUVANANTHAPURAM.
2. ORIENT EXPORTS & IMPORTS
ORIENT HOUSE, KUNJALUMOODU, KARAMANA P.O.
THIRUVANANTHAPURAM-695002.
REPRESENTED BY ITS MANAGING PARTNER
3. M.T.VARGHESE
ORIENT HOUSE, KUNJALUMOODU, KARAMANA
THIRUVANANTHAPURAM-695002.
4. T.T.JAMES
T.C.20/1654, KUNJALUMOODU, KARAMANA
THIRUVANANTHAPURAM-695002.
5. THOMAS JOSEPH
ORIENT COMPLEX, KARAMANA, THIRUVANANTHAPURAM-695002.
6. JULIE MOL
ORIENT HOUSE, KUNJALUMOODU, KARAMANA.P.O.
THIRUVANANTHAPURAM-695002.
7. REJIMOL THOMAS
ORIENT COMPLEX, KARAMANA, THIRUVANANTHAPURAM-695002.
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 11-12-2012, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
OP(C) NO. 4251/2012
APPENDIX
PETITIONER(S) EXHIBITS
EXHIBIT P1: TRUE COPY OF THE PLAINT IN O.S.145/2011 ON THE FILES OF THE FIRST
ADDITIONAL SUBORDINATE JUDGE'S COURT, THIRUVANANTHAPURAM.
EXHIBIT P2: TRUE COPY OF THE ATTACHMENT DTD.11.02.2011 IN I.A.910/2011 IN
O.S.145/2011 ON THE FILES OF THE FIRST ADDITIONAL SUBORDINATE
JUDGE'S COURT, THIRUVANTHAPURAM.
EXHIBIT P3: TRUE COPY OF THE AFFIDAVIT AND CLAIM PETITION FILED IN
I.A.6300/2011 IN O.S.145/2011 ON THE FILES OF THE FIRST ADDITIONAL
SUBORDINATE JUDGE'S COURT, THIRUVANANTHAPURAM.
RESPONDENTS' EXHIBITS : NIL
/TRUE COPY/
P.A. TO JUDGE.
V. CHITAMBARESH, J
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OP(C) NO. 4251 OF 2012
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Dated this the 11th 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. 6300/2011 in O.S. No. 145/2011 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