Kerala High Court
M/S.Sudarsan Chits (I) Ltd. (In ... vs Sri.Satyanarayana.K on 18 November, 2025
C.C. No.1040 of 2013
in
C.P.No.09 of 1981 1
2025:KER:88276
IN THE HIGH COURT OF KERALA AT ERNAKULAM
(Original Jurisdiction)
Present:
The Honourable Mr.Justice VIJU ABRAHAM
Tuesday, the 18th day of November, 2025/27th Karthika, 1947
In the matter of the Companies Act, 1956
and
In the matter of M/s.Sudarsan Chits (India) Ltd. (In Liquidation)
C.C. No.1040/2013 in Co. Pet No.9/1981
Claimant
M/s.Sudarsan Chits (India) Ltd. (In Liquidation)
Represented by the Official Liquidator, High Court of Kerala,
Ernakulam.
Respondents
1. Sri.Satyanarayana K.,
Kadali Bakery,
Opp. Vartakasangam,
New Paloncha, Khammam,
Andhra Pradesh - 507 115.
* 2. Sri.Mahmed Nazeeruddin, (Deleted)
S/o.Mohinuddin, H.No.16-151,
T.T.D Kalyana Mandapam Road,
New Paloncha, Khammam,
Andhra Pradesh - 507 115.
* 3. Sri.Shailk Mahaboobali,(Deleted)
S/o.Abbasali, I.M. Colony,
BH-72, K.T.P.S. Paloncha,
Khammam District,
Andhrapradesh - 507 115.
*Respondents 2 & 3 are deleted from the party array as per order
dated 18.11.2025 in CA 293/2025.
This Claim coming on for hearing on this day in the presence of
Smt.S.Jasmine, Standing Counsel for the Official Liquidator and the 1 st
Respondent being absent and set ex-parte, this Court delivered the following:-
C.C. No.1040 of 2013
in
C.P.No.09 of 1981 2
2025:KER:88276
VIJU ABRAHAM,J
-----------------------
C.C. No.1040 of 2013
in
C.P.No.09 of 1981
--------------------------
Dated this the 18th day of November, 2025
JUDGMENT
The Official Liquidator has filed a claim dated 18.06.2013, seeking a decree against the 1st respondent for a sum of Rs.4,194/-, along with interest at the rate of 12% per annum from the date of default, ie, 19.09.2003 till the date of realisation.
2. Service is complete on the 1st respondent. There is no appearance on his behalf, and he is set ex-parte as per the order dated 18.06.2014. Respondents 2 and 3 are deleted from the party array as per the order dated 18.11.2025 in Co.Appln.No.293 of 2025.
3. In the above circumstances, since there is no contest to the claim made and on a finding that grant of 6% interest to be reasonable in the facts of this case, this claim is allowed and an amount C.C. No.1040 of 2013 in C.P.No.09 of 1981 3 2025:KER:88276 of Rs.4,194/- is decreed against the 1st respondent, to be paid along with interest at the rate of 6% per annum on the said sum from 19.09.2003 till realisation.
No costs.
Sd/-
VIJU ABRAHAM, JUDGE pm