Kerala High Court
M/S. Karimala Granites And Aggregates ... vs M.Muraleedharan 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. 4258 of 2012 (O)
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IA.NO.6893/2011 IN OS.239/2011 of PRL.SUB COURT,TRIVANDRUM
PETITIONER(S):
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1. M/S. KARIMALA GRANITES AND AGGREGATES PVT. LTD,
T.C NO 21/77, KILLIPALAM, KARAMANA
THIRUVANANTHAPRUAM REPRESENTED BY ITS MANAGING DIRECTOR
K.J. THOMASKUTTY
2. M/S KANNAMTHANAM & COMPANY,
T.C NO 21/77, KILLIPALAM, KARAMANA
THIRUVANANTHAPRUAM REPRESENTED BY ITS PARTNER
K.J. THOMASKUTTY
BY ADV. SRI.BECHU KURIAN THOMAS
RESPONDENT(S)/COUNTER PETITIONERS/ PLAINTIFF AND DEFENDANTS:
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1. M.MURALEEDHARAN,
SANTHI, NEAR VIJAYAMOHINI MILL, THIRUMALA P.O
THIRRUVANANTHAPURAMK 695006
2. REJIMOL,
PARTNER ORIENT EXPROTS AND IMPORTS, ORIENT HOUSE
MUNJALUMMOODU, KARAMANA, THIRUVANANTHAPRUAM 695002
3. M.T. VARGHESE,
MANAGING PARTNER OF ORIENT EXPORTS AND IMPORTS
KUNJALUMOODU, KARAMANA, THIRUVANANTHAPRUAM 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. 4258/2012
APPENDIX
PETITIONER(S) EXHIBITS
EXT. P1 TRUE COPY OF THE PLAINT IN O.S 239/2011 ON THE FILES OF THE
PRINCIPAL SUBORDINATE JUDGE'S COURT, THIRUVANANTHAPRUAM
EXT. P2 TRUE COPY OF THE ORDER OF ATTACHMENT IN I.A NO 1420/2011 IN O.S
239/2011 ON THE FILES OF THE PRINCIPAL SUBORDINATE JUDGE'S
COURT, THIRUVANANTHAPURAM
EXT. P3 TRUE COPY OF THE AFFIDAVIT AND CLAIM PETITION FILED IN I.A NO
6893/2011 IN O.S NO 239/2011 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. 4258 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 Principal Subordinate Judge of Thiruvananthapuram to dispose of I.A. No. 6893/2011 in O.S. No. 239/2011 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