Kerala High Court
Jose Philip vs The Thodupuzha Taluk on 1 March, 2016
Author: V.Chitambaresh
Bench: V.Chitambaresh
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE V.CHITAMBARESH
&
THE HONOURABLE MR. JUSTICE SATHISH NINAN
WEDNESDAY, THE 4TH DAY OF JULY 2018 / 13TH ASHADHA, 1940
W.A.No.705 of 2016 IN WPC.No.31764 of 2013
AGAINST THE JUDGMENT IN WP(C).No.31764/2013 OF HIGH COURT OF KERALA
DATED 01-03-2016
APPELLANT/3RD RESPONDENT:
JOSE PHILIP, KALLARACKAL HOUSE, KURUMANNU P.O., PALAI, KOTTAYAM - 686 554.
BY ADV.SRI.GEORGE POONTHOTTAM ADV.SRI.VISHNU B. KURUP RESPONDENTS/PETITIONER AND RESPONDENTS 1 AND 2:
1. THE THODUPUZHA TALUK CO-OPERATIVE RUBBER MARKETING SOCIETY NO. E.222, REPRESENTED BY ITS MANAGING DIRECTOR, P.J.EMMANUEL, S/O.JOSEPH, AGED 56, PADINJAREKKUDIYIL, THODUPUZHA EAST.
2. THE KERALA CO-OPERATIVE TRIBUNAL THIRUVANANTHAPURAM - 695 001.
3. THE CO-OPERATIVE ARBITRATION COURT THIRUVANANTHAPURAM - 695 001.
R1 BY ADV. SRI.S.SREEKUMAR (SR.) R1 BY ADV. SRI.P.MARTIN JOSE R1 BY ADV. SRI.P.PRIJITH R1 BY ADV. SRI.THOMAS P.KURUVILLA R2 & R3 BY SENIOR GOVERNMENT PLEADER SMT. K.R. DEEPA THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 02-07-2018, THE COURT ON 04-07-2018 DELIVERED THE FOLLOWING:
b