Kerala High Court
M/S. Karimala Granites & Aggregates ... vs Smt. Joji K. James 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. 4254 of 2012 (O)
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IA NO. 7391/2011 IN OS.875/2011 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 ADV. SRI.BECHU KURIAN THOMAS
RESPONDENT(S)/COUNTER PETITIONERS/PLAINTFIF :
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1. SMT. JOJI K. JAMES
JAMES VILLA, CPT JUNCTION
KACHANI P.O. THIRUVANANTHAPURAM.
2. M/S. ORIENT EXPORTS & IMPORTS
(A UNIT OF ORIENT GROUP) KARAMANA
THIRUVANANTHAPURAM
REPRESENTED BY ITS MANAGING PARTNER MR.M.T.VARGHESE
M/S.ORIENT EXPORTS & IMPORTS, KILLIPALAM, KARAMANA
THIRUVANANTHAPURAM -695 002
3. M.T. VARGHESE
MANAGING PARTNER, M/S.ORIENT EXPORTS & IMPORTS
KILLIPALAM, KARAMANA, THIRUVANANTHAPURAM -695 002.
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 11-12-2012, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
OP(C) NO. 4254/2012
APPENDIX
PETITIONER(S) EXHIBITS
EXHIBIT-P1 - TRUE COPY OF THE PLAINT IN O.S.875/2011 ON THE FILE OF THE
SECOND ADDITIONAL SUBORDINATE JUDGE'S COURT,
THIRUVANANTHAPURAM
EXHIBIT-P2 - TRUE COPY OF THE ORDER OF ATTACHMENT DTD.28-7-2011 IN
IA.4419/2011 IN O.S.875/2011 ON THE FILE OF THE SECOND ADDITIONAL
SUBORDINATE JUDGE'S COURT, THIRUVANANTHAPURAM
EXHIBIT-P3 - TRUE COPY OF THE AFFIDAVIT AND CLAIM PETITION FILED IN
I.A.7391/2011 IN O.S.875/2011 ON THE FILE 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. 4254 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. 7391/2011 in O.S. No. 875/2011 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