M/S.Himavarsha Kuries Private Limited ... vs Toji Varghese
2024 Latest Caselaw 32130 Ker

Kerala High Court

M/S.Himavarsha Kuries Private Limited ... vs Toji Varghese on 7 November, 2024

Author: T.R.Ravi

Bench: T.R.Ravi

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

                                        Present:
                         The Honourable Mr.Justice T.R.RAVI
              Thursday, the 7th day of November, 2024/16th Karthika, 1946


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

                          C.C.No.402/2021 in C.P.No.13/2014



Claimant:-

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


Respondent:-

      Toji Varghese,
      Maliyakkal House,
      134/Ponni,
      Rajapuram,
      Rajamal Layout,
      Coimbatore - 1,
      Tamil Nadu,
      Pin - 641 001.

      This Claim coming on for hearing on this day in the presence of
Smt.S.Jasmine, Standing Counsel for the Official Liquidator and the respondent
being absent and set ex-parte, this Court delivered the following:-
 C.C.No.402/2021 in C.P.No.13/2014
                                       2

                                 T.R. RAVI, J.
                 --------------------------------------------
                   Company Claim No.402 of 2021
                                          in
                             C.P.No. 13 of 2014
                     --------------------------------------------
              Dated this the 07th day of November, 2024

                                    JUDGMENT

The Liquidator has filed claim affidavit dated 09.10.2020,

seeking a decree against the respondent for a sum of

Rs.16,000/-, along with interest at the rate of 12% per annum

on the principal debt amount from 04.12.2011 till the date of

decree; and thereafter at 12% interest on the principal debt

till the date of realisation.

2. The respondent has been served with notice but has

not appeared and is hence set ex parte.

The claim is allowed, directing the respondent to pay the

sum of Rs.16,000/- with interest at the rate of 4% per annum

from 04.12.2011 till the date of realisation.

Sd/-

T.R.RAVI JUDGE mpm