Kuruvila Mani vs Mercedez Benz Financial Services ...
2023 Latest Caselaw 10112 Ker

OP(C) No.1921/2023                                   1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM


                                               PRESENT


                        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN


                                 th
                Monday, the 18        day of September 2023 / 27th Bhadra, 1945


                                       OP(C) NO. 1921 OF 2023


                     EP 393/2022 OF ADDITIONAL DISTRICT COURT- V, KOTTAYAM

   PETITIONER/ JUDGMENT DEBTOR:

          KURUVILA MANI, AGED 54 YEARS, S/O PARAYIL CHERIAN KURUVILA, PARAYIL
          HOUSE, KUZHIPURAYIDOM MANARCADU PO, KOTTAYAM, PIN - 686 019.

        BY ADVS. M/S ANANTHAKRISHNAN A. KARTHA, ANIL D.KARTHA, SURESH G, SHARATH
        ELDO PHILIP, NAMITA PHILSON, SREEKUMAR G & ANANTHASANKAR A. KARTHA.

   RESPONDENT/ DECREE HOLDER:

          MERCEDEZ BENZ FINANCIAL SERVICES INDIA PVT LTD, (FORMERLY KNOWN AS
          DAIMLER FINANCIAL SERVICES PVT LTD), REPRESENTED BY AUTHORIZED
          OFFICER NAGESH GANU GAWDE, AGED 38 YEARS, S/O GANU GOWDE, NARDAS
          NAGAR, TEMBI PADA ROAD, BHANDUP, WEST MUMBAI, MAHARASHTRA,, PIN -
          400078


        This OP (Civil) having come up for orders on 18-09-2023, the court
   on the same day passed the following:
                                    O R D E R

The petitioner is permitted to serve a copy of this original petition on the counsel appearing in the trial court.

List on 21-09-2023.

Sd/- DEVAN RAMACHANDRAN, JUDGE

18-09-2023 /True Copy/ Assistant Registrar