M/S.Shalom Kuries Pvt. Limited (In ... vs S.V.Suku
2024 Latest Caselaw 29289 Ker

Kerala High Court

M/S.Shalom Kuries Pvt. Limited (In ... vs S.V.Suku on 10 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 10th day of October, 2024/18th Aswina, 1946


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

                       C.C.No.1175/2021 in C.P.No.28/2016



Claimant:-

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


Respondent:-

      S.V.Suku,
      Sankarankandathu House,
      Kurumpilavu P.O.,
      Thrissur - 680 564.

      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.1175/2021 in C.P.No.28/2016     2


                              T.R. RAVI, J.
              --------------------------------------------
                Company Claim.No.1175 of 2021
                                       in
                          C.P.No.28 of 2016
                  --------------------------------------------
             Dated this the 10th day of October, 2024

                             JUDGMENT

The Liquidator has filed claim affidavit dated

01.02.2021, seeking a decree against the respondent for a

sum of Rs.46,000/-, along with interest at the rate of 12% per

annum on the principal debt amount from 30.07.2012 till the

date of decree; and thereafter at 12% interest on the

principal debt till the date of realisation.

2. There is no appearance for the respondent in spite

of valid service of notice, nor is there any opposition to the

claim. The respondent is hence declared ex parte.

The claim is allowed, directing the respondent to pay the

sum of Rs.46,000/- with interest at the rate of 4% per annum

from 30.07.2012 till the date of realisation.

Sd/-

T.R.RAVI JUDGE LEK