Thasni.S vs M/S Klm Axiva Finvest Ltd
2024 Latest Caselaw 27465 Ker

Kerala High Court

Thasni.S vs M/S Klm Axiva Finvest Ltd on 11 September, 2024

                                                         2024:KER:68627

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                THE HONOURABLE MR.JUSTICE VIJU ABRAHAM

   WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH BHADRA, 1946

                        OP(C) NO. 1962 OF 2024

        AGAINST THE ORDER IN EP NO.180 OF 2020 OF ADDITIONAL DISTRICT

                       COURT (ADHOC), THODUPUZHA

PETITIONERS/JUDGMENT DEBTOR:

    1       THASNI.S
            AGED 46 YEARS
            W/O. NAVAS IBRAHIM, KUNNUMPURATH (H), CHILAVA P.O,
            THODUPUZHA, PIN - 685586.

    2       NAVAS IBRAHIM
            AGED 50 YEARS
            S/O. IBRAHIM, KUNNUMPURATH (H), CHILAVA P.O,
            THODUPUZHA, PIN - 685586.


            BY ADVS.
            K.ANAND
            AMEER SALIM
            NESILI NAZEER
            POOJA LAKSHMI K DILEEP




RESPONDENT/DECREE HOLDER:

            M/S KLM AXIVA FINVEST LTD
            (FORMERLY KNOWN AS NEEDS FINVEST LIMITED
            KOTHAMANGALAM), REPRESENTED BY ITS AUTHORIZED OFFICER,
            THECKUMPURAM BUILDING, P.O JUNCTION, KOTHAMANGALAM,
            KERALA, PIN - 686691
 OP(C)No.1962 OF 2024
                                    2


                                                           2024:KER:69188

     THIS     OP   (CIVIL)    HAVING    COME   UP    FOR    ADMISSION   ON
11.09.2024,    THE    COURT    ON   THE   SAME      DAY    DELIVERED    THE
FOLLOWING:
 OP(C)No.1962 OF 2024
                                      3


                                                            2024:KER:69188

                          VIJU ABRAHAM, J.
               ---------------------------------------------------
                         OP(C) No.1962 of 2024
               ---------------------------------------------------
            Dated this the 11th day of September, 2024


                               JUDGMENT

When the matter was taken up for consideration, the

learned counsel for the petitioners seeks permission to file

appropriate petition before the execution court. Granting such

liberty, the original petition (civil) is closed.

Sd/-

VIJU ABRAHAM JUDGE HKH/11.09.2024 OP(C)No.1962 OF 2024

2024:KER:69188

APPENDIX OF OP(C) 1962/2024

PETITIONER EXHIBITS

EXHIBIT P1 CERTIFIED COPY OF THE E.P NO. 180/2020 DATED 14.12.2020 FILED BY THE RESPONDENTS HEREIN ON THE FILES OF THE HON'BLE DISTRICT COURT, THODUPUZHA

EXHIBIT P2 TRUE COPY OF THE OBJECTION DATED 07.03.2023 FILED BY THE PETITIONERS/JUDGMENT DEBTORS IN E.P NO. 180/2020 ON THE FILES OF THE IIIRD ADDITIONAL DISTRICT COURT, THODUPUZHA

EXHIBIT P3 CERTIFIED COPY OF THE E.A NO. 251 OF 2022 IN E.P NO. 180/2020 IN ARB NO. 60/2019 ON THE FILES OF THE IIIRD ADDITIONAL DISTRICT COURT, THODUPUZHA DATED 09.11.2022

EXHIBIT P4 TRUE COPY OF THE ORDER ISSUED BY THE HON'BLE IIIRD ADDL. DISTRICT JUDGE, THODUPUZHA, IN EA NO. 251/2022 IN EP NO. 180/2020 UNDER ORDER 21, RULE 48 DATED 28.06.2024