B.Mithran vs P.Sasikumar
2021 Latest Caselaw 3980 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

            THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

    WEDNESDAY, THE 03RD DAY OF FEBRUARY 2021 / 14TH MAGHA,1942

          Con.Case(C).No.413 OF 2020 IN WP(C)No. 30566/2019

          AGAINST THE JUDGMENT IN WP(C) No.30566/2019(U) DATED
                             11.12.2019
                                -------


PETITIONER/S:

      1         B.MITHRAN, AGED 59 YEARS, S/O. DAMODARAN,
                BHARATHI VILAS, KANNUKKARA P.O.,
                MADAPPALLY COLLEGE, VADAKARA-673102.

      2         M.P. SASI, AGED 60 YEARS,
                S/O. NARAYANAN, MUNDAPLACKAL,
                KADATHAMKADAVU, IRITTY P.O.,
                KANNUR-670703.

      3         K.V. VENUGOPALAN, AGED 59 YEARS
                S/O. K.K. PADMANABHAN NAMBIAR,
                THAPASYA VADAKKUMPAD, MUNDALUR P.O., KANNUR.

                BY ADV. SRI.P.N.MOHANAN

RESPONDENT/S:

      1         P.SASIKUMAR, AGED 55 YEARS, S/O. BHASKARAN, GENERAL
                MANAGER, THE KANNUR DISTRICT CO-OPERATIVE BANK, (NOW
                KERALA STATE CO-OPERATIVE BANK BY AMALGAMATION),
                KANNUR-670001, RESIDING AT PRANAVAM NEAR MOOKABIKA
                TEMPLE, P.O. PALLIKKUNNU, KANNUR.

      2         MINI ANTONY IAS, AGED 55 YEARS, (FATHER'S NAME NOT
                KNOWN TO THE PETITIONER), THE ADMINISTRATOR, KERALA
                STATE CO-OPERATIVE BANK, CO-BANK TOWERS,
                THIRUVANANTHAPURAM-695001, RESIDING AT
                THIRUVANANTHAPURAM.

                R1 BY ADV. SRI.M.SASINDRAN
                R2 BY SRI.GILBERT GEORGE CORREYA, SC, KERALA STATE
                CO-OPERATIVE BANK LTD.

THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 03.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.413/2020               2



                                JUDGMENT

Dated this the 3rd day of February 2021

This Contempt Case was filed stating that the

entire amount received from the LIC Scheme was not

paid. Admittedly, certain amount was paid. There was

some dispute regarding computation of the amount and

entitlement of the petitioners under the Scheme. This

Court had not gone into the issue regarding

computation or the amount involved. This Court is of

the view that such dispute can be thrashed out in

appropriate forum or by filing a writ petition.

With liberty as above, the Contempt Case is

closed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

ln

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT DATED 11/12/2019 IN WPC NO.30566/2019.

ANNEXURE A2 A TRUE COPY OF THE COVERING LETTER DATED 23/12/2019 OF THE SECOND PETITIONER.

ANNEXURE A3 A TRUE COPY OF THE REQUEST DATED 12/10/2019OF THE SECOND PETITIONER AND THE REPLY OF THE INFORMATION OFFICER OF THE OFFICE OF JOINT REGISTRAR OF CO- OPERATIVE SOCIETIES.

RESPONDENTS EXHIBITS:NIL.

//TRUE COPY//

P.A. TO JUDGE