Kerala High Court
K.J.Poulose vs T.Sukumaran Nair on 20 March, 2012
Author: K.Surendra Mohan
Bench: K.Surendra Mohan
IN THE HIGH COURT OF KERALAAT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.SURENDRA MOHAN
WEDNESDAY,THE 25TH DAY OF MARCH 2015/4TH CHAITHRA, 1937
Con.Case(C).No. 1747 of 2012 (S) IN WP(C).18350/2011
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AGAINST THE ORDER/JUDGMENT IN WP(C) 18350/2011 of HIGH COURT OF KERALA
DATED 20-03-2012
PETITIONERS :
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1. K.J.POULOSE
S/O. JACOB, KOORAN HOUSE, THURUTHIPILLY
VALAYANCHIRANGARA P.O. PERUMBAVOOR - 683 556.
2. P.V.PAULOSE
S/O. VARKEY,PALLATHUKUDY, KOTTAMAM
NEELESWARAM P.O., VIA KALADY,PIN - 683 584.
3. MARY JOSE
W/O. LATE P.J. JOSE, PATTACKAL HOUSE, KOTTAMAM
NEELESWARAMA P.O.,VIA KALADY, - 683 584.
4. ELSY PHILIP
W/O. PHILIP,PALATTY HOUSE, KOTTAMAM
NEELESWARAM P.O, VIA KALADY, PIN - 683 584.
BY ADV. SRI.WILSON URMESE
RESPONDENT :
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T.SUKUMARAN NAIR
(FATHER'S NAME AND AGE NOT KNOWN TO THE PETITIONERS)
PRESENTLY HOLDING THE POST OF MANAGING DIRECTOR
KERALA STATE BAMBOO CORPORATION LIMITED
P.B. NO. 20, ANGAMALY SOUTH P.O., PIN - 683 573.
R BY ADVS. SRI.K.ANAND (SR.)
SMT.LATHA KRISHNAN
SRI.B.S.KRISHNAN (SR.)
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD ON
25-03-2015, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
Con.Case(C).No. 1747 of 2012 (S) IN WP(C).18350/2011
APPENDIX
PETITIONER'S ANNEXURES :
ANNEXURE A : COPY OF THE JUDGMENT DTD 20.3.2012 IN WP(C).NO.18350/2011-P OF
THIS HON'BLE COURT
ANNEXURE B : COPY OF THE COVERING LETTER
ANNEXURE C : COPY OF THE ACKNOWLEDGMENT CARD
RESPONDENT'S ANNEXURES :
COPY OF NOTICE DATED 18.1.2013
/TRUE COPY/
P.A TO JUDGE
AV
K.SURENDRA MOHAN, J.
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Cont.Case(C) No.1747 of 2012
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Dated this the 25th day of March, 2015
J U D G M E N T
The petitioners have filed this contempt case alleging non compliance with the direction contained in the judgment dated 20.03.2012 in W.P.(C).No.18350/2011. A statement has been filed by the respondent stating that, amounts have been paid to the petitioners in compliance with the direction of this Court. It is also stated that, the amounts paid by cheque were towards full and final settlement of the benefits due to the petitioners, in compliance with the direction of this Court.
2. The learned counsel for the petitioners disputes the above assertion in the statement alleging that, various other amounts are remaining unpaid.
3. Heard. No reply has been filed by the petitioners to the statement filed by the respondent. If as claimed by the counsel for the petitioners, further amounts are due to the petitioners, they shall be at liberty to agitate the said claim in separate proceedings that may be instituted by them. Since it is stated that, amounts have been paid to the petitioners in Cont.Case(C) No.1747 of 2012 2 compliance with the direction of this Court, I find no grounds to proceed further with this contempt case.
This Contempt Case is, therefore, closed.
Sd/-
K.SURENDRA MOHAN, JUDGE.
AV