Paulson Paul vs Share Wealth Chits Limited
2024 Latest Caselaw 13554 Ker

Kerala High Court

Paulson Paul vs Share Wealth Chits Limited on 24 May, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

CRP No.209/2024                               1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                    THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
               Friday, the 24th day of May 2024 / 3rd Jyaishta, 1946
                                CRP NO. 209 OF 2024
            EP 136/2020 IN OS 6337/2016 OF MUNSIFF COURT, PERUMBAVOOR
   REVISION PETITIONER/JUDGMENT DEBTORS:

      1. PAULSON PAUL, AGED 37 YEARS, S/O PAUL, MANGALATH HOUSE,
         MAZHUVANNOOR DESOM, IRAPURAM VILLAGE, KUNNATHUNADU TALUK, ERNAKULAM,
         PIN - 683541
      2. AYYAPPAN AGED 75 YEARS S/O. SANKARAN, MUNDEKUDY HOUSE, MAZHUVANOOR
         KARA, KUNNATHUNADU TALUK, IRAPURAM VILLAGE, ERNAKULAM DISTRICT, PIN
         - 683541
      3. ANILKUMAR AGED 43 YEARS S/O. AYYAPPAN, AGED 43 YEARS, MUNDEKUDY
         HOUSE, MAZHUVANOOR KARA, KUNNATHUNADU TALUK, IRAPURAM VILLAGE,
         ERNAKULAM DISTRICT, PIN - 683541

        BY ADVS.M/S.JOBY JACOB PULICKEKUDY,ANIL GEORGE,SMITHA PHILIPOSE,ASHIK
        TOM & AAKHIL MOHAMMED.P.M

   RESPONDENTS/DECREE HOLDER:

          SHARE WEALTH CHITS LIMITED REGISTERED OFFICE AT SIVASAKTHI BUILDING,
          COCHIN DEVASWOM BOAD, SWARAJ ROUND NORTH, THRISSUR DESOM, THIRSSUR
          VILLAGE, THRISSUR TALUK, REPRESENTED BY ITS PRESENT MANAGING
          DIRECTOR, V.T. GEORGE, AGED 58 YEARS, S/O THOMAS, VAZHAPPILLY,
          OLARIKKARA DESOM, PULLAZHI VILLAGE, THRISSUR TALUK, PIN - 680012


        This CRP having come up for orders on 24.5.2024, the court on the
   same day passed the following;

                                         ORDER

Admit.

Issue notice to the respondent as well as to the counsel appearing for the respondent at the trial court.

Execution of warrant against the petitioners shall stand stayed on condition that petitioners shall remit a sum of Rs. One lakh towards decree debt within one month.

Post on 26.6.2024.

Sd/- DR. KAUSER EDAPPAGATH JUDGE

24-05-2024 /True Copy/ Assistant Registrar