M/S.Thottippal Kuries ... vs Smt.Leena Francis
2023 Latest Caselaw 1556 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            (Original Jurisdiction)

                                      Present:
                    The Honourable Mr.Justice N.NAGARESH
             Friday, the 20th day of January 2023/30th Pousha, 1944

                     In the matter of the Companies Act, 1956
                                         and
           In the matter of M/s.Thottippal Kuries Pvt. Ltd. (In Liquidation)

                         C.C.No.36/2020 in C.P.No.6/2013



CLAIMANT

      M/s.Thottippal Kuries Pvt. Ltd. (In Liquidation),
      Represented by the Official Liquidator,
      High Court of Kerala, Ernakulam.


RESPONDENTS

1.    Leena Francis,
      Puthupullyparambil,
      Pudukad P.O. - 680 301.

2.    Francis,
      Puthupullyparambil,
      Pudukad P.O. - 680 301.



             This Claim coming on for hearing on this day in the presence of
Smt.S.Jasmine, Standing Counsel for the Official Liquidator and the Respondents
being absent and set ex-parte, this Court delivered the following:-
 C.C No.36 of 2020 in C.P. No.6 of 2013
                                      2




                           N.NAGARESH, J.
               ------------------------------------------------
                          C.C. No.36 of 2020
                                     in
                           C.P. No.6 of 2013
            ------------------------------------------------------
            Dated this the 20th day of January, 2023


                              JUDGMENT

The claim of the Official Liquidator is for an amount of

`9,600/- along with 12% interest from the date of default i.e.

10.03.2012 till the date of payment as prayed for. Notice on the

2nd respondent was served and notice to the 1 st respondent was

taken out by affixture. Nevertheless, both the respondents remain

absent and they are set ex-parte accordingly. C.C No.36 of 2020 in C.P. No.6 of 2013

2. Going through the claim affidavit dated 30.06.2020 filed

by the Official Liquidator, it is evident that the respondents are

liable to pay an amount of `9,600/- along with interest.

In the circumstances, the claim is decreed declaring that the

respondents are liable to pay an amount of `9,600/- along with

12% interest from the date of default, i.e.10.03.2012 till the date of

payment.

Sd/-

N.NAGARESH JUDGE sss