M/S.Stark Chits Private Limited(In ... vs Saritha Ramesh
2024 Latest Caselaw 29006 Ker

Kerala High Court

M/S.Stark Chits Private Limited(In ... vs Saritha Ramesh on 3 October, 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 3rd day of October, 2024/11th Aswina, 1946


                          In the matter of the Companies Act, 1956
                                              and
               In the matter of M/s.Stark Chits Private Limited (In Liquidation)

                             C.C.No.1169/2021 in C.P.No.4/2016


Claimant:-

       M/s.Stark Chits Private Limited (In Liquidation),
       Represented by the Official Liquidator, High Court of Kerala,
       Ernakulam.


Respondent:-

       Saritha Ramesh,
       Kottukkal House,
       Chengallur,
       Thrissur - 680 312.



       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.1169/2021 in C.P.No.4/2016
                                        2



                                  T.R. RAVI, J.
                  --------------------------------------------
                    Company Claim.No.1169 of 2021
                                           in
                               C.P.No. 4 of 2016
                      --------------------------------------------
                 Dated this the 3rd day of October, 2024

                                    JUDGMENT

The Liquidator has filed claim affidavit dated 14.12.2020,

seeking a decree against the respondent for a sum of

Rs.28,000/-, along with interest at the rate of 12% per annum

on the principal debt amount from 28.01.2015 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.28,000/- with interest at the rate of 4% per annum

from 28.01.2015 till the date of realisation.

Sd/-

T.R.RAVI JUDGE mpm