Kerala High Court
M/S. Karimala Granites & Aggregates ... vs Smt.Aliyamma Varghese 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. 4265 of 2012 (O)
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IA.NO.1438/2012 IN OS.1170/2011 of II ADDL.SUB COURT,TRIVANDRUM
PETITIONER(S)/PETITIONER:
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M/S. KARIMALA 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):
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1. SMT.ALIYAMMA VARGHESE
W/O.MATHEW GEE VARGHESE, T.C. 4/897, UZHATHIL
CHITHRA GARDENS, KOWDIAR P.O., THIRUVANANTHAPURAM.
2. M/S.ORIENT EXPORTS & IMPORTS, REPRESENTED BY ITS MANAGING
PARTNER, MR.M.T.VARGHESE, T.C. 20/1654
ORIENT HOUSE, KUNJALUMOODU, KARAMANA P.O.
THIRUVANANTHAPURAM - 695002.
3. MR.M.T.VARGHESE, MANAGING PARTNER,
M/S.ORIENT EXPORTS & IMPORTS, T.C. 20/1654
ORIENT HOUSE, KUNJALUMOODU, KARAMANA P.O.
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. 4265/2012
APPENDIX
PETITIONER(S) EXHIBITS
EXT.P-1 TRUE COPY OF THE PLAINT IN O.S.1170/2011 ON THE FILES OF
THE SECOND ADDITIONAL SUBORDINATE JUDGE'S COURT,
THIRUVANANTHAPURAM.
EXT.P-2 TRUE COPY OF THE ORDER OF ATTACHMENT DTD 18.10.2011 IN I.A.
5906/2011 IN O.S.1170/2011 ON THE FILES OF THE SECOND
ADDITIONAL SUBORDINATE JUDGE'S COURT, THIRUVANANTHAPURAM.
EXT.P-3 TRUE COPY OF THE AFFIDAVIT AND CLAIM PETITION FILED IN I.A.
1438/2011 IN O.S.1170/2011 ON THE FILES OF THE SECOND
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. 4265 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 II Additional Subordinate Judge of Thiruvananthapuram to dispose of I.A. No. 1438/2012 in O.S. No. 1170/2011 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