M/S.Stark Chits Private Limited(In ... vs Shamil.M.S
2024 Latest Caselaw 26598 Ker

Kerala High Court

M/S.Stark Chits Private Limited(In ... vs Shamil.M.S on 5 September, 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 5th day of September, 2024/14th Bhadra, 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.1123/2021 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:-

       Shamil M.S.,
       Marathuparambil,
       P.O.Alagappanagar,
       Vendore, Thrissur,
       Pin - 680 302.

       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:-
 CC. No.1123 of 2021 in CP.No.4 of 2016

                                         2



                              T. R. RAVI, J.
                          ------------------------
                         C.C. No.1123 of 2021
                                     in
                            C.P.No.4 of 2016
                          ------------------------
              Dated this the 05th day of September, 2024

                                    JUDGMENT

The Liquidator has filed claim affidavit dated 14.12.2020,

seeking a decree against the respondent for a sum of

Rs.96,000/-, along with interest at the rate of 12% per annum

on the principal sum from 26.03.2011 till the date of decree;

and thereafter at the rate of 12% on the said sum, 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.

3. Since there is no serious dispute regarding the

principal amount claimed, this application is allowed and an

amount of Rs.96,000/- is decreed against the respondent, to CC. No.1123 of 2021 in CP.No.4 of 2016

be paid along with interest at the rate of 4% per annum on the

said sum from 26.03.2011 till realisation.

Sd/-

T.R. RAVI JUDGE mpm