Kerala Financial Corporation vs Kinson Plastic Industries
2023 Latest Caselaw 6579 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

                     THE HONOURABLE MR. JUSTICE P.SOMARAJAN

             TUESDAY, THE 13TH DAY OF JUNE 2023 / 23RD JYAISHTA, 1945

                                CRP NO. 2226 OF 2001

    AGAINST THE ORDER DATED 30/9/1997 IN E.P.NO.36/92 IN OP(FC)NO.10/1980 OF

                      ADDITIONAL DISTRICT COURT, ALAPPUZHA.



REVISION PETITIONER/DECREE HOLDER:

             KERALA FINANCIAL CORPORATION,
             VELLAYAMBALAM, TRIVANDURM,
             REPRESENTED BY ITS MANAGER (LEGAL)

             BY ADVS.
             SRI.T.V.GEORGE, SC, KFC
             M R VENUGOPAL SCBY ORDER
             SRI.V.B.UNNIRAJ

RESPONDENTS/JUDGMENT DEBTORS:

      1      KINSON PLASTIC INDUSTRIES,
             HEAD OFFICE, MUHAMMA,
             THENNEERMUKKOM SOUTH,
             CHERAMANGALAM, CHERTHALA
      2      P.K.RAJEEV,
             PULLAMPARA HOUSE,
             MUHAMMA, CHERTHALA TALUK.
      3      P.K.SUGATHAN,
             PULLAMPARA HOUSE,
             MUHAMMA, CHERTHALA.
      4      P.K.SURESH,
             PULLAMPARA HOUSE,
             MUHAMMA, CHERTHALA.
      5      P.M.SUBRAMANIAN,
             PULLAMPARA HOUSE,
             MUHAMMA, CHERTHALA.
   ADDL.R6   GEORGE THOMAS,
             MELUVALLIL HOUSE, NEAR K.V.BRIDGE, ALAPPUZHA. (ADDL.R6 IS IMPLEADED
             AS PER ORDER DATED 18.08.2016 IN CMP 1194/02.)
   ADDL.R7   ALICE GEORGE,
             W/O.MR.GEORGE THOMAS, MELUVALLIL HOUSE, NEAR K.V.BRIDGE, ALAPPUZHA.
             (ADDL.R7 IS IMPLEADED AS PER ORDER DATED 18.08.2016 IN CMP
             1206/02.)
             BY ADVS.
             SRI.M.K.SHASHI KUMAR
             SRI.K.K.CHANDRAN PILLAI SR.
             SRI.GEORGE THOMAS RAMAPURAM

     THIS CIVIL REVISION PETITION HAVING COME UP FOR ADMISSION ON 13.06.2023,

THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CRP NO. 2226 OF 2001

                                      2


                                ORDER

The matter has been settled out of court and

as such, the matter has become infructuous.

Hence, the Civil Revision Petition will stand

dismissed as infructuous.

Sd/-

P.SOMARAJAN JUDGE rkr