Kerala High Court
M/S.Karimala Granites & Aggregates ... vs James K.Koshy 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. 4250 of 2012 (O)
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IA.NO.7390/2011 IN OS.878/2011 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 ADVS.SRI.BECHU KURIAN THOMAS
SRI.PAUL JACOB (P)
RESPONDENT(S):
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1. JAMES K.KOSHY
JAMES VILLA, CPT JUNCTION, KACHANI P.O
THIRUVANANTHAPURAM
REP.BY ITS POWER OF ATTORNEY HOLDER MR.JOIJI K JAMES
2. M/S.ORIENT EXPORTS AND IMPORTS
KARAMANA, THIRUVANANTHAUPRAM
REPRESENTED BY ITS MANAGING PARTNER
MR M T VARGHESE, M/S.ORIENT EXPORTS AND IMPORTS
KILLIPALAM, KARAMANA, THIRUVANANTHAPURAM-695002
3. M T VARGHESE, MANAGING PARTNER
M/S.ORIENT EXPORTS AND IMPORTS ,KILLIPALAM
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. 4250/2012
APPENDIX
PETITIONER(S) EXHIBITS
EXT.P1:- TRUE COPY OF THE PLAINT IN OS 878/2011 ON THE FILES OF THE
SECOND ADDITIONAL SUBORDINATE JUDGE'S COURT,
THIRUVANANTHAPURAM
EXT.P2:- TRUE COPY OF THE ORDER OF ATTACHMENT DTD 28/7/2011 IN IA
4421/2011 IN OS 878/2011 ON THE FILES OF THE SECOND additional
SUBORDINATE JUDGE'S COURT,THIRUVANANTHAPURAM
EXT.P3:- TRUE COPY OF THE AFFIDAVIT AND CLAIM PETITIN FILED IN IA 7390/2011
IN OS 878/2011 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. 4250 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. 7390/2011 in O.S. No. 878/2011 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