(1.) Petitioner is the defendant in O.S No.114 of 2008 pending before the Court of Subordinate Judge, Thalassery. Petitioner is aggrieved by the ex parte decree passed in the above suit, which is taken up in execution in E.P No.71 of 2016.
(2.) Heard the learned counsel on both sides.
(3.) Learned counsel for the respondents strongly opposed the petition contending that the case has been dragged on for no reason. Learned counsel for the petitioner would contend that there is a jural relationship between father of the respondents and the petitioner as they were running a Jwellery in the nature of a private limited company. The company went in liquidation. It is therefore contended that by virtue of the provisions in the Companies Act, 1956, the suit is incompetent.