Kerala High Court
M/S.Karimala Granites And Agreegates ... vs Manikantan Nair 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. 4316 of 2012 (O)
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IA NO. 6293/2011 IN OS.189/2011 of I ADDL.SUB COURT,TRIVANDRUM
PETITIONER(S)/PETITIONER:
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M/S.KARIMALA GRANITES AND AGREEGATES 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)/COUNTER PETITIONERS/PLAINTIFF AND DEFENDANTS:
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1. MANIKANTAN NAIR
T.C.23/243, ANANDA VILASOM COMPOUND VALIASALA
REPRESENTED BY HIS POWER OF ATTORNEY HOLDER SUNIL.P.
2. ORIENT EXPORTS & IMPORTS
ORIENT HOUSE, KUNJALUMMOODU, KARAMANA P.O.
THIRUVANANTHAPURM-695002.
3. M.T.VARGHESE
ORIENTAL HOUSE, KUNJALUMMOODU, KARAMANA P.O.
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. 4316/2012
APPENDIX
PETITIONER(S) EXHIBITS
EXHIBIT-P1: TRUE COPY OF THE PLAINT IN O.S.189/2011 ON THE FILES OF THE FIRST
ADDITIONAL SUBORDINATE JUDGE'S COURT, THIRUVANANTHAPURAM.
EXHIBIT-P2: TRUE COPY OF THE ATTACHMENT DT.24.02.2011 IN O.S.189/2011 ON THE
FILES OF THE FIRST ADDITIONAL SUBORDINATE JUDGE'S COURT,
THIRUVANANTHAPURAM.
EXHIBIT-P3: TRUE COPY OF THE AFFIDAVIT AND CLAIM PETITION FILED IN
I.A.6293/2011 IN O.S.189/2011 ON THE FILES OF THE FIRST 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. 4316 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 I Additional Subordinate Judge of Thiruvananthapuram to dispose of I.A. No. 6293/2011 in O.S. No. 189/2011 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