Kerala High Court
M/S.Karimala Granites And Aggregates ... vs Nil 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. 4311 of 2012 (O)
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IA NO. 6291/2011 IN OS.1396/2010 of PRL.SUB COURT,TRIVANDRUM
PETITIONER(S)/PETITIONERS/PETITIONERS:
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1. M/S.KARIMALA GRANITES AND AGGREGATES PVT.LTD.
T.C. NO.21/77, KILLIPALAM, KARAMANA
THIRUVANANTHAPURAM
REPRESENTED BY ITS MANAGING DIRECTOR
K.J.THOMASKUTTY.
2. M/S. KANNAMTHANAM & COMPANY
T.C.21/79(1), KILLIPALAM, KARAMANA
THIRUVANANTHAPURAM, REPRESENTED BY ITS PARTNER
K.J.THOMASKUTTY.
BY ADV. SRI.BECHU KURIAN THOMAS
RESPONDENT(S)/RESPONDENTS/COUNTER PETITIONERS/PLAINTIFF
:
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1. T.S.THOMAS
THERUVANKUNNEL, NELLIKUTTY P.O., CHEMPERI
KANNUR-670632.
2. ORIENT EXPORTS & IMPORTS
KARAMANA, THIRUVANANTHAPURAM-695002.
3. M.T.VARGHESE
T.C.20/1654, ORIENT HOUSE, KUNJALUMOODU
KARAMANA, THIRUVANANTHAPURAM-695002.
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 13-12-2012, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
OP(C) NO. 4311/2012
APPENDIX
PETITIONER(S) EXHIBITS
EXHIBIT P1- TRUE COPY OF THE PLAINT IN OS. 1396/2010 ON THE FILES OF THE
PRINCIPAL SUBORDINATE JUDGE'S COURT, THIRUVANANTHAPURAM.
EXHIBIT P2- TRUE COPY OF THE ATTACHMENT DTD. 9-3-2011 IN I.A. 1265/2011 IN OS.
1396/2010 ON THE FILES OF THE PRINCIPAL SUBORDINATE JUDGE'S
COURT, THIRUVANANTHAPURAM.
EXHIBIT P3- TRUE COPY OF THE AFFIDAVIT AND CLAIM PETITION FIILED IN IA
6291/2011 IN O.S. 1396/2010 ON THE FILES OF THE PRINCIPAL
SUBORDINATE JUDGE'S COURT, THIRUVANANTHAPURAM.
RESPONDENTS' EXHIBITS : NIL
/TRUE COPY/
P.A. TO JUDGE.
V. CHITAMBARESH, J
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OP(C) NO. 4311 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 Principal Subordinate Judge of Thiruvananthapuram to dispose of I.A. No. 6291/2011 in O.S. No. 1396/2010 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