NEW KERALA ROADWAYS P LTD Vs. NANU

JUDGEMENT

(1.) Both these claims are filed by the Official Liquidator who is the Liquidator of New Kerala Roadways (P) Limited in liquidation. Both these claims are for realising unpaid call amounts together with interest thereon. In CC. No. 205 of 1987 the amount claimed is Rs. l,088/- made up of the principal amount of Rs. 680/-and interest Rs. 408/-. In CC. No. 210 of 1987 the amount claimed is Rs. 3,008/- made up of the principal amount of Rs. 1,880/- and interest Rs. l,128/-.

(2.) The contentions raised by respondents are similar. Since similar questions are raised, these claims are disposed of by this common judgment.

(3.) According to the respondents, the claims are barred by limitation. According to them, Art.137 of the Limitation Act applies and the prescribed period is 3 years from the date of the winding up order. There is a further contention that there was no proper resolution by the Board of Directors for making the call.