Kerala High Court
Appletree Chits India (P) Ltd. (In ... vs Prasanan S on 13 January, 2026
C.C.No.558 of 2022
In 1
Co.Pet.No.2 of 2014
2026:KER:2550
IN THE HIGH COURT OF KERALA AT ERNAKULAM
(Original Jurisdiction)
Present:
The Honourable Mr.Justice VIJU ABRAHAM
Tuesday, the 13th day of January, 2026/23rd Pousha, 1947
In the matter of the Companies Act, 1956
and
In the matter of M/s.Appletree Chits India (P) Ltd. (In Liquidation)
CC No.558/2022 in Co. Pet. No.2/2014
Claimant:-
M/s.Appletree Chits India (P) Ltd. (In Liquidation)
Represented by the Official Liquidator, High Court of Kerala,
Ernakulam.
Respondent:-
Sri.Prasannan S.,
Sreenarayanapurathu House,
21/1883 D,
Palluruthy,
Ernakulam,
Pin - 682 006.
This Claim coming on for hearing on this day in the presence of
Smt.S.Jasmine, Standing Counsel for the Official Liquidator and the respondent
being absent and set ex-parte, this Court delivered the following:-
C.C.No.558 of 2022
In 2
Co.Pet.No.2 of 2014
2026:KER:2550
VIJU ABRAHAM J.
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C.C.No.558 of 2022
In
Co.Pet.No.2 of 2014
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Dated this the 13th day of January, 2026
JUDGMENT
The Liquidator has filed a claim dated 22.07.2022 seeking a decree against the respondent for a sum of Rs.2,58,250/- along with interest, at the rate of 12% per annum from the date of default i.e., 12.10.2013 till the date of realisation.
2. There was no appearance for the respondent and he was set exparte on 08.01.2026 and the case was posted to this date.
In the above facts and circumstances, since there is no contest to the claim made and on a finding that grant of 6% interest appears to be reasonable in the facts of this case, this application is allowed and an amount of Rs.2,58,250/- (Rupees Two lakhs fifty eight thousand and two fifty only) is decreed against the respondent to be paid along with interest at the rate of 6% per annum on the said sum from 12.10.2013 till realisation. No costs.
Sd/-
VIJU ABRAHAM JUDGE sp/14/01/2026