M/S.Sudarsan Chits (I) Ltd. (In ... vs Sri.Asai Thambi.A
2021 Latest Caselaw 453 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

           THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN

   WEDNESDAY, THE 06TH DAY OF JANUARY 2021 / 16TH POUSHA, 1942

                 C.C.No.554 OF 2013 IN Co.Pet.No.9/1981


PETITIONER/S:

                M/S.SUDARSAN CHITS (I) LTD. (IN LIQUIDATION)
                REPRESENTED BY THE OFFICIAL LIQUIDATOR, HIGH COURT OF
                KERALA, ERNAKULAM.

                BY ADV. SMT.S.JASMINE

RESPONDENT/S:

      1         SRI.ASAI THAMBI.A
                P.NO.206, PALANIAPPA NAGAR, THIRUKOKARNAM, PUDUKOTTAI
                - 622 002.

      2         SRI.PALANIVELU.R.
                S/O.M.RAMASAMY, 1-187, PALANIAPPA NAGAR,
                THIRUKOKARANAM, PUDUKOTTAI.

      3         SRI.KRISHNAMOORTHY.N.
                S/O.VENKATESAN, 252-B, SUBRAMANIAPURAM, NGO COLONY,
                PUDUKOTTAI.


     THIS COMPANY CLAIMS HAVING BEEN FINALLY HEARD ON 06.01.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 C.C.No.554 of 2013 in C.P. No.9/1981

                                       2

                                  JUDGMENT

This is a claim petition filed by the Official Liquidator, seeking

a decree against the respondents for a sum of Rs.6,977/-(Rupees

six thousand nine hundred and seventy seven only) together with

the interest at the rate of 12% per annum from the date of default

i.e. 16.03.2000, till the date of decree and thereafter at the rate of

12%, in respect of Kuri No.SNS/HACV56-7.

2. A statement has been filed by the claimant/Official

Liquidator, as per which the 1st respondent has remitted a sum of

Rs.24,061/-(Rupees twenty four thousand and sixty one only) by

Receipt No.12551 on 12.08.2000 with the Official Liquidator

towards the amount due to the company in liquidation in the said

kuri. As per the said statement the remittance made by the 1st

respondent is sufficient to satisfy the claim amount.

In such circumstances, based on the said statement filed by

the claimant/Official Liquidator, this company claim is closed,

recording full satisfaction.

Sd/-

ANIL K. NARENDRAN JUDGE

MIN