Kerala High Court
A.Sumathy vs S.Roopakala Jagath on 7 June, 2011
Author: P.N.Ravindran
Bench: P.N.Ravindran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE P.N.RAVINDRAN
MONDAY, THE 8TH DAY OF OCTOBER 2012/16TH ASWINA 1934
Con.Case(C).No. 1291 of 2012 (S)
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(AGAINST THE ORDER/JUDGMENT IN WPC.NO.10063 OF 2011 DATED 7/06/2011)
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PETITIONER(S):
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1. A.SUMATHY,, AGED 63 YEARS,
W/O. RAVEENDRAN, OFFICE ATTENDANT (RETIRED),
KERALA STATE ELECTRICITY BOARD,
RESIDING AT KALLAMPARAMBIL HOUSE, THIRUVANKULAM,
ERNAKULAM DISTRICT.
2. L. BALAKRISHNAN,, AGED 66 YEARS,
S/O. LAKSHMANAN, SENIOR SUPERINTENDENT (RETIRED),
KERALA STATE ELECTRICITY BOARD,
RESIDING AT 'ASHADAM' KUNNATH HOUSE, THEKKUMBHAGOM,
TRIPUNITHARA, ERNAKULAM DISTRICT.
3. P.D. SAROJAM,, AGED 67 YEARS,
W/O. KRISHNAN, SENIOR SUPERINTENDENT (RETIRED),
KERALA STATE ELECTRICITY BOARD,
RESIDING AT CHITTAYIL HOUSE, MOSQUE ROAD, MARADU,
TRIPUNITHARA.
4. C.P. SASIDHARAN,, AGED 61 YEARS,
S/O. PAPPU, JUNIOR FAIR COPY SUPERINTENDENT (RETIRED),
KERALA STATE ELECTRICITY BOARD,
RESIDING AT 'MIDHILA', THEKKUMBHAGOM, TRIPUNITHARA.
5. K. CHIDAMBARA IYER,, AGED 63 YEARS,
S/O. KULATHU IYER, SENIOR SUPERINTENDENT (RETIRED),
KERALA STATE ELECTRICITY BOARD,
RESIDING AT "POORNANJALI" NO. 10,
SANSKRIT COLLEGE ROAD, TRIPUNITHARA.
Kss ..2/-
..2....
COC.NO.1291/2012 S
6. P.N. KAMALSANAN,, AGED 62 YEARS,
S/O. NARAYANAN, FINANCE OFFICER (RETIRED),
KERALA STATE ELECTRICITY BOARD,
RESIDING AT "CHAITHANYA", PUTHIYAKAVU, TRIPUNITHARA.
7. K.J. CHANDY,, AGED 62 YEARS,
S/O. VARGHESE JOHN, OVERSEER (RETIRED),
KERALA STATE ELECTRICITY BOARD,
RESIDING AT KALLUPARAMBIL, PARAPPILLIL ROAD,
THIRUVANKULAM P.O, ERNAKULAM DISTRICT.
8. P.R. CHANDRASEKHARAN,, AGED 63 YEARS,
S/O.RAMAN, SR. SUPERINTENDENT (RETIRED),
KERALA STATE ELECTRICITY BOARD,
RESIDING AT "VISWAPRIYA", PUTHENPURACKAL,
KULAYETTIKARA P.O, ARAYANKAVU, ERNAKULAM DISTRICT.
9. T.P. JOY,AGED 62 YEARS,S/O.POULOSE, OVERSEER (RETIRED),
KERALA STATE ELECTRICITY BOARD,
RESIDING AT THEKKEDATH, CHOTTANIKARA P.O.,
ERNAKULAM DISTRICT.
10.M.S ABDUL AZEEZ,, AGED 62 YEARS,
S/O .SENIOR SUPERINTEDENT (RETIRED),
KERALA STATE ELECTRICITY BOARD,
RESIDING AT 'ARAFA' MADATHIPARAMBIL, TRIPUNITHARA.
11.T.K. VARGHESE,, AGED 62 YEARS,
S/O. KORA, DRIVER SPECIAL GRADE-I (RETIRED),
KERALA STATE ELECTRICITY BOARD,
RESIDING AT THURUTHIYIL HOUSE, KADUNGAMANGALAM,
THIRUVANKULAM, ERNAKULAM DISTRICT.
BY ADV. SRI.P.M.MOHAMMED SHIRAZ
RESPONDENT(S):
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S.ROOPAKALA JAGATH,, AGED 52 YEARS,
FATHERS' NAME NOT KNOWN TO THE ETITIONERS,
SECRETARY, KERALA STATE ELECTRICITY BOARD,
VYDYUTHI BHAVAN, PATTOM P.O, THIRUVANANTHAPURAM - 695 004.
BY ADV.SRI. K.S. ANIL, SC, KSEB
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 08-10-2012, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Kss
COC.NO.1291/2012 S
APPENDIX
PETITIONER'S ANNEXURES:
ANNEX.A: JUDGMENT DATED 07/06/2011 IN WPC.NO.10063 OF 2011.
ANNEX.B: COPY OF ORDER DATED 24/02/2012 IN CONT.CASE (C)NO.1135/2011.
ANNEX.C: COPY OF FAX MESSAGE DATED 11/07/2012 OF 2ND PETITIONER.
RESPONDENT'S ANNEXURES: N I L
/TRUE COPY/
P.A.TO JUDGE
Kss
P.N.RAVINDRAN, J.
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Contempt Case(C) No.1291 OF 2012
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Dated this the 8thday of October, 2012
J U D G M E N T
This contempt case is filed alleging that the respondent herein has not complied with the direction issued by this Court in Annexure A judgment in W.P.(C)No.10063 of 2011 regarding payment of interest. When the contempt case came up for hearing today, learned counsel appearing on both sides submitted that the amount representing interest payable to the petitioners has been deposited for payment and that the said amount was also disbursed to the petitioners. In such circumstances, as the direction issued by this Court has been complied with, I find no grounds to entertain this contempt case.
It is accordingly closed.
P.N.RAVINDRAN, (JUDGE) vps WPC No./2011 2 WPC No./2011 3 WPC No./2011 4 P.N.RAVINDRAN, J.
--------------------------- Contempt Case(C) No.1284 OF 2012
-------------------------- Dated this the 24thday of September, 2012 O R D E R Admit. Issue urgent notice returnable in 10 days to the respondent.
Post on 8.10.2012. If by then, the interest payable to the petitioner in terms of Annexure-A judgment delivered on 7.6.2011 in W.P.(C)No.14278 of 2011 is not disbursed, the respondent shall appear in person at 10.15 am on 8.10.2012.
P.N.RAVINDRAN, (JUDGE) vps WPC No./2011 5 WPC No./2011 6 WPC No./2011 7 P.N.RAVINDRAN, J.
--------------------------- Contempt Case(C) No.1291 OF 2012
-------------------------- Dated this the 24thday of September, 2012 O R D E R Admit. Issue urgent notice returnable in 10 days to the respondent.
Post on 8.10.2012. If by then, the interest payable to the petitioners in terms of Annexure-A judgment delivered on 7.6.2011 in W.P.(C)No.10063 of 2011 is not disbursed, the respondent shall appear in person at 10.15 am on 8.10.2012.
P.N.RAVINDRAN, (JUDGE) vps WPC No./2011 8 WPC No./2011 9