Kerala High Court
South India Wires And Ropes Ltd vs N.V.Aravindhakshan Nair on 9 February, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR. JUSTICE T.R.RAVI
TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942
WA.No.1785 OF 2020
AGAINST THE JUDGMENT IN WP(C) 14935/2020(N) OF HIGH COURT OF
KERALA DATED 06.11.2020
APPELLANTS/PETITIONERS:
1 SOUTH INDIA WIRES AND ROPES LTD.
EDATHALA P.O, ALUVA 683561
REPRESENTED BY ITS AUTHORISED SIGNATORY,
SHRI M. JAYARAJAN AGM
2 SREE GOKULAM INFRA STRUCTURE PVT LTD,
SREE GOKULAM TOWER, ARCOT ROAD, CHENNAI 600 024
REPRESENTED BY ITS AUTHORISED SIGNATORY,
SHRI M. JAYARAJAN, AGM
BY ADVS.
SRI.DEEPU THANKAN
SMT.UMMUL FIDA
SMT.LAKSHMI SREEDHAR
RESPONDENT/RESPONDENTS:
N.V.ARAVINDHAKSHAN NAIR
S/O. NARAYANAN NAIR, UPENDRA VILLA,
CHOONDY, ERUMATHALA P.O, ERNAKULAM 683112
SRI.K.A.HAZAN
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 09.02.2021,
ALONG WITH WA.1786/2020 AND CONNECTED CASES, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
W.A.Nos.1785, 1786, 1787 of 2020 & 31, 49, 54, 55, 56, 57, 58, 59, 60, 65, 66, 83, 84,
85, 86, 87, 90, 91, 104, 115, 118, 125, 136, 137, 140, 161 of 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR. JUSTICE T.R.RAVI
TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942
WA.No.1786 OF 2020
AGAINST THE JUDGMENT IN WP(C) 14271/2020(H) OF HIGH COURT OF
KERALA DATED 06.11.2020
APPELLANTS/PETITIONERS:
1 SOUTH INDIA WIRES AND ROPES LIMITED
EDATHALA P. O., ALUVA - 683 561,
REPRESENTED BY ITS AUTHORISED SIGNATORY,
SHRI M. JAYARAJAN, AGM.
2 SREEGOKULAM INFRA STRUCTURE PVT. LTD.
SREEGOKULAM TOWER, ARCOT ROAD,
CHENNAI - 600 024,
REPRESENTED BY ITS AUTHORISED SIGNATORY,
SHRI M. JAYARAJAN, AGM.
BY ADVS.
SRI.DEEPU THANKAN
SMT.UMMUL FIDA
SMT.LAKSHMI SREEDHAR
RESPONDENT/RESPONDENT:
BALAKRISHNAN P. N.
S/O. NARAYANAN, MADAPPATTU HOUSE,
EDATHALA P. O., ERNAKULAM - 683 561.
ADV. SRI.K.A.HAZAN
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
09.02.2021, ALONG WITH WA.1785/2020 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.Nos.1785, 1786, 1787 of 2020 & 31, 49, 54, 55, 56, 57, 58, 59, 60, 65, 66, 83, 84,
85, 86, 87, 90, 91, 104, 115, 118, 125, 136, 137, 140, 161 of 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR. JUSTICE T.R.RAVI
TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942
WA.No.1787 OF 2020
AGAINST THE JUDGMENT IN WP(C) 15093/2020(J) OF HIGH COURT OF
KERALA DATED 06.11.2020
APPELLANTS/PETITIONERS:
1 SOUTH INDIA WIRES AND ROPES LIMITED
EDATHALA P.O, ALUVA 683561
REPRESENTED BY ITS AUTHORISED SIGNATORY,
SHRI M. JAYARAJAN AGM
2 SREEGOKULAM INFRA STRUCTURE PVT. LTD
SREEGOKULAM TOWER, ARCOT ROAD, CHENNAI 600 024
REPRESENTED BY ITS AUTHORISED SIGNATORY
SHRI M. JAYARAJAN , AGM
BY ADVS.
SRI.DEEPU THANKAN
SMT.UMMUL FIDA
SMT.LAKSHMI SREEDHAR
RESPONDENT/RESPONDENT:
BABY.V.K
S/O. KURIAKOSE, VANACHIRAYIL HOUSE,
EDATHALA P.O, ERNAKULAM 683561
ADV.SRI.K.A.HAZAN
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
09.02.2021, ALONG WITH WA.1785/2020 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.Nos.1785, 1786, 1787 of 2020 & 31, 49, 54, 55, 56, 57, 58, 59, 60, 65, 66, 83, 84,
85, 86, 87, 90, 91, 104, 115, 118, 125, 136, 137, 140, 161 of 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR. JUSTICE T.R.RAVI
TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942
WA.No.31 OF 2021
AGAINST THE JUDGMENT IN WP(C) 15448/2020(E) OF HIGH COURT OF
KERALA DATED 06.11.2020
APPELLANTS/PETITIONERS:
1 SOUTH INDIA WIRES AND ROPES LTD
EDATHALA P.O, ALUVA-683 561,
REPRESENTED BY ITS AUTHORISED SIGNATORY,
SHRI. K.JAYARAJAN AGM.
2 SREE GOKULAM INFRA STRUCTURE PVT. LTD,
SREE GOKULAM TOWER, ARCOT ROAD, CHENNAI-600 024,
REPRESENTED BY ITS AUTHORISED SIGNATORY,
SHRI. K.JAYARAJAN, AGM.
BY ADVS.
SRI.DEEPU THANKAN
SMT.UMMUL FIDA
SMT.LAKSHMI SREEDHAR
RESPONDENT/RESPONDENT:
MADHAVAN C.K
S/O. KONNAN, CHANGANAMKUZHIYIL,
ASOKAPURAM, ERNAKULAM-683 101
ADV.SRI.K.A.HAZAN
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
09.02.2021, ALONG WITH WA.1785/2020 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.Nos.1785, 1786, 1787 of 2020 & 31, 49, 54, 55, 56, 57, 58, 59, 60, 65, 66, 83, 84,
85, 86, 87, 90, 91, 104, 115, 118, 125, 136, 137, 140, 161 of 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR. JUSTICE T.R.RAVI
TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942
WA.No.49 OF 2021
AGAINST THE JUDGMENT IN WP(C) 13813/2020(B) OF HIGH COURT OF
KERALA DATED 06.11.2020
APPELLANTS/PETITIONERS:
1 SOUTH INDIA WIRES AND ROPES LTD
EDATHALA P.O. ALUVA 683 561.
REPRESENTED BY ITS AUTHORISED SIGNATORY,
SHRI K. JAYARAJAN AGM.
2 SREEGOKULAM INFRA STRUCTURE PVT.LIMITED,
SREE GOKULAM TOWER, ARCOT ROAD, CHENNAI 600 024.
REPRESENTED BY ITS AUTHORISED SIGNATORY,
SHRI. K. JAYARAJAN, AGM.
BY ADVS.
SRI.DEEPU THANKAN
SMT.UMMUL FIDA
SMT.LAKSHMI SREEDHAR
RESPONDENT/RESPONDENT:
SEBASTIAN K.A.
S/O. ANTONY, KOIKKARA HOUSE,
KIZHAKKAMBALAM, ERNAKULAM 683 562.
ADV.SRI.K.A.HAZAN
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
09.02.2021, ALONG WITH WA.1785/2020 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.Nos.1785, 1786, 1787 of 2020 & 31, 49, 54, 55, 56, 57, 58, 59, 60, 65, 66, 83, 84,
85, 86, 87, 90, 91, 104, 115, 118, 125, 136, 137, 140, 161 of 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR. JUSTICE T.R.RAVI
TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942
WA.No.54 OF 2021
AGAINST THE JUDGMENT IN WP(C) 14366/2020(U) OF HIGH COURT OF
KERALA DATED 06.11.2020
APPELLANTS/PETITIONERS:
1 SOUTH INDIA WIRES AND ROPES LIMITED
EDATHALA P. O., ALUVA - 683 561,
REPRESENTED BY ITS AUTHORISED SIGNATORY,
SHRI K. JAYARAJAN, AGM.
2 SREE GOKULAM INFRA STRUCTURE PVT. LTD.
SREE GOKULAM TOWER, ARCOT ROAD, CHENNAI - 600 024,
REPRESENTED BY ITS AUTHORISED SIGNATORY,
SHRI K. JAYARAJAN, AGM.
BY ADVS.
SRI.DEEPU THANKAN
SMT.UMMUL FIDA
SMT.LAKSHMI SREEDHAR
RESPONDENTS/RESPONDENTS & ADDL. RESPONDENTS:
1 A. RAVENDRANATH
S/O. ACHUTHAN PILLAI, (DIED),
AMBATTU VEEDU, KADUNGALLOOR,
U. C. COLLEGE P. O., ERNAKULAM - 683 102.
2 MRS.V. VALSALA - ADDL. RESPONDENT NO.2
W/O. LATE A. RAVINDRANATH,
AMBATTU VEEDU, KADUNGALLOOR,
U. C. COLLEGE P. O.,
ERNAKULAM - 683 102.
W.A.Nos.1785, 1786, 1787 of 2020 & 31, 49, 54, 55, 56, 57, 58, 59, 60, 65, 66, 83, 84,
85, 86, 87, 90, 91, 104, 115, 118, 125, 136, 137, 140, 161 of 2021
3 RAKESH - ADDL. RESPONDENT NO.3
S/O. LATE A. RAVINDRANATH,
AMBATTU VEEDU, KADUNGALLOOR,
U. C. COLLEGE P. O., ERNAKULAM - 683 102.
4 RITHESH - ADDL. RESPONDENT NO.4
S/O. LATE A. RAVINDRANATH,
AMBATTU VEEDU, KADUNGALLOOR,
U. C. COLLEGE P. O., ERNAKULAM - 683 102.
ADV.SRI.K.A.HAZAN
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
09.02.2021, ALONG WITH WA.1785/2020 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.Nos.1785, 1786, 1787 of 2020 & 31, 49, 54, 55, 56, 57, 58, 59, 60, 65, 66, 83, 84,
85, 86, 87, 90, 91, 104, 115, 118, 125, 136, 137, 140, 161 of 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR. JUSTICE T.R.RAVI
TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942
WA.No.55 OF 2021
AGAINST THE JUDGMENT IN WP(C) 14298/2020(J) OF HIGH COURT OF
KERALA DATED 06.11.2020
APPELLANTS/PETITIONERS:
1 SOUTH INDIA WIRES AND ROPES LTD.
EDATHALA P. O., ALUVA - 683 561,
REPRESENTED BY ITS AUTHORISED SIGNATORY,
SHRI K. JAYARAJAN AGM.
2 SREE GOKULAM INFRA STRUCTURE PVT. LTD.
SREE GOKULAM TOWER, ARCOT ROAD, CHENNAI - 600 024,
REPRESENTED BY ITS AUTHORISED SIGNATORY,
SHRI K. JAYARAJAN AGM.
BY ADVS.
SRI.DEEPU THANKAN
SMT.UMMUL FIDA
SMT.LAKSHMI SREEDHAR
RESPONDENT/RESPONDENT:
KRISHNA SHENOY V. H.
S/O. HARI SHENOY, KAVITHA BHAVAN,
AZAD ROAD, ALUVA, ERNAKULAM - 683 101.
ADV.SRI.K.A.HAZAN
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
09.02.2021, ALONG WITH WA.1785/2020 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.Nos.1785, 1786, 1787 of 2020 & 31, 49, 54, 55, 56, 57, 58, 59, 60, 65, 66, 83, 84,
85, 86, 87, 90, 91, 104, 115, 118, 125, 136, 137, 140, 161 of 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR. JUSTICE T.R.RAVI
TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942
WA.No.56 OF 2021
AGAINST THE JUDGMENT IN WP(C) 15217/2020(B) OF HIGH COURT OF
KERALA DATED 06.11.2020
APPELLANTS/PETITIONERS:
1 SOUTH INDIA WIRES AND ROPES LTD
EDATHALA P.O. ALUVA 683 561,
REPRESENTED BY ITS AUTHORISED SIGNATORY,
SHRI. K. JAYARAJAN AGM.
2 SREE GOKULAM INFRA STRUCTURE PRIVATE LIMITED,
SREE GOKULAM TOWER, ARCOT ROAD, CHENNAI 600 024,
REPRESENTED BY ITS AUTHORISED SIGNATORY,
SHRI. K. JAYARAJAN, AGM.
BY ADVS.
SRI.DEEPU THANKAN
SMT.UMMUL FIDA
SMT.LAKSHMI SREEDHAR
RESPONDENT/RESPONDENT:
M.N.CHANDRASHEKHARAN
S/O. NARAYANAN NAIR, CHANDRAVILASAM,
THAMARACHAL, KIZHAKKAMBALAM,
ERNAKULAM 683 562.
ADV.SRI.K.A.HAZAN
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
09.02.2021, ALONG WITH WA.1785/2020 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.Nos.1785, 1786, 1787 of 2020 & 31, 49, 54, 55, 56, 57, 58, 59, 60, 65, 66, 83, 84,
85, 86, 87, 90, 91, 104, 115, 118, 125, 136, 137, 140, 161 of 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR. JUSTICE T.R.RAVI
TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942
WA.No.57 OF 2021
AGAINST THE JUDGMENT IN WP(C) 14671/2020(H) OF HIGH COURT OF
KERALA DATED 06.11.2020
APPELLANTS/PETITIONERS:
1 SOUTH INDIA WIRES AND ROPES LIMITED
EDATHA P.O. ALUVA 683 561,
REPRESENTED BY ITS AUTHORISED SIGNATORY,
SHRI. K. JAYARAJAN AGM.
2 SREE GOKULAM INFRA STRUCTURE PVT.LTD.,
SREE GOKULAM TOWER ARCOT ROAD, CHENNAI, 600 024,
REPRESENTED BY ITS AUTHORISED SIGNATORY,
SHRI. K. JAYARAJAN, AGM.
BY ADVS.
SRI.DEEPU THANKAN
SMT.UMMUL FIDA
SMT.LAKSHMI SREEDHAR
RESPONDENT/RESPONDENT:
NARAYANAN KUTTY.P
S/O. NARAYANAN KARTHA,
SIVAKRIPA HOUSE, CHERANALLOOR,
EDAPPALLY, ERNAKULAM 682 034.
ADV.SRI.K.A.HAZAN
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
09.02.2021, ALONG WITH WA.1785/2020 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.Nos.1785, 1786, 1787 of 2020 & 31, 49, 54, 55, 56, 57, 58, 59, 60, 65, 66, 83, 84,
85, 86, 87, 90, 91, 104, 115, 118, 125, 136, 137, 140, 161 of 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR. JUSTICE T.R.RAVI
TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942
WA.No.58 OF 2021
AGAINST THE JUDGMENT IN WP(C) 15871/2020(H) OF HIGH COURT OF
KERALA DATED 06.11.2020
APPELLANTS/PETITIONERS:
1 SOUTH INDIA WIRES AND ROPES LTD
EDATHA P.O. ALUVA 683 561,
REPRESENTED BY ITS AUTHORISED SIGNATORY,
SHRI. K. JAYARAJAN AGM.
2 SREE GOKULAM INFRA STRUCTURE PVT.LTD.,
SREE GOKULAM TOWER, ARCOT ROAD, CHENNAI, 600 024,
REPRESENTED BY ITS AUTHORISED SIGNATORY,
SHRI. K. JAYARAJAN, AGM.
BY ADVS.
SRI.DEEPU THANKAN
SMT.UMMUL FIDA
SMT.LAKSHMI SREEDHAR
RESPONDENTS/RESPONDENTS & ADDL.RESPONDENTS 2 & 3:
1 MURALEEDHARAN NAIR (DIED),
S/O. VASUDEVAN NAIR,
VISHNU NIVAS,
VALAMBOOR, PATTIMATTOM P.O.
ERNAKULAM 683 562.
2 AJAY.M, (ADDL. RESPONDENT NO.2)
S/O.MURALEEDHARAN NAIR,
VISHNU NIVAS, VALAMBOOR,
PATTIMATTOM P.O.,
ERNAKULAM -683 562
W.A.Nos.1785, 1786, 1787 of 2020 & 31, 49, 54, 55, 56, 57, 58, 59, 60, 65, 66, 83, 84,
85, 86, 87, 90, 91, 104, 115, 118, 125, 136, 137, 140, 161 of 2021
3 PRASANNA T.R., (ADDL. RESPONDENT NO.3)
W/O.LATE MURALEEDHARAN NAIR,
VISHNU NIVAS, VALAMBOOR,
PATTIMATTOM P.O., ERNAKULAM 683 562.
ADV.SRI.K.A.HAZAN
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
09.02.2021, ALONG WITH WA.1785/2020 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.Nos.1785, 1786, 1787 of 2020 & 31, 49, 54, 55, 56, 57, 58, 59, 60, 65, 66, 83, 84,
85, 86, 87, 90, 91, 104, 115, 118, 125, 136, 137, 140, 161 of 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR. JUSTICE T.R.RAVI
TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942
WA.No.59 OF 2021
AGAINST THE JUDGMENT IN WP(C) 13978/2020(V) OF HIGH COURT OF
KERALA DATED 06.11.2020
APPELLANTS/PETITIONERS:
1 SOUTH INDIA WIRES AND ROPES LTD.
EDATHA P.O. ALUVA 683 561,
REPRESENTED BY ITS AUTHORISED SIGNATORY,
SHRI. K. JAYARAJAN AGM.
2 SREE GOKULAM INFRA STRUCTURE PVT.LTD.,
SREE GOKULAM TOWER ARCOT ROAD, CHENNAI, 600 024,
REPRESENTED BY ITS AUTHORISED SIGNATORY,
SHRI. K. JAYARAJAN, AGM.
BY ADVS.
SRI.DEEPU THANKAN
SMT.UMMUL FIDA
SMT.LAKSHMI SREEDHAR
RESPONDENT/RESPONDENT:
GOPI V.,
S/O. VELU, KOZKKATTIL,
KALAMASSERY, ERNAKULAM 683 104.
ADV.SRI.K.A.HAZAN
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
09.02.2021, ALONG WITH WA.1785/2020 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.Nos.1785, 1786, 1787 of 2020 & 31, 49, 54, 55, 56, 57, 58, 59, 60, 65, 66, 83, 84,
85, 86, 87, 90, 91, 104, 115, 118, 125, 136, 137, 140, 161 of 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR. JUSTICE T.R.RAVI
TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942
WA.No.60 OF 2021
AGAINST THE JUDGMENT IN WP(C) 15701/2020(K) OF HIGH COURT OF
KERALA DATED 06.11.2020
APPELLANTS/PETITIONERS:
1 SOUTH INDIA WIRES AND ROPES LTD
EDATHA P.O. ALUVA 683 561,
REPRESENTED BY ITS AUTHORISED SIGNATORY,
SHRI. K. JAYARAJAN AGM.
2 SREE GOKULAM INFRA STRUCTURE PVT.LTD.
SREE GOKULAM TOWER ARCOT ROAD, CHENNAI, 600 024,
REPRESENTED BY ITS AUTHORISED SIGNATORY,
SHRI. K. JAYARAJAN, AGM.
BY ADVS.
SRI.DEEPU THANKAN
SMT.UMMUL FIDA
SMT.LAKSHMI SREEDHAR
RESPONDENT/RESPONDENT:
V.SREEVALSAN
S/O. VELUTHAKUNJU, KOCHUMANNEL,
VALLAZHEKKAL P.O. ALAPPUZHA 690 535.
ADV.SRI.K.A.HAZAN
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
09.02.2021, ALONG WITH WA.1785/2020 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.Nos.1785, 1786, 1787 of 2020 & 31, 49, 54, 55, 56, 57, 58, 59, 60, 65, 66, 83, 84,
85, 86, 87, 90, 91, 104, 115, 118, 125, 136, 137, 140, 161 of 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR. JUSTICE T.R.RAVI
TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942
WA.No.65 OF 2021
AGAINST THE JUDGMENT IN WP(C) 14160/2020(T) OF HIGH COURT OF
KERALA DATED 06.11.2020
APPELLANTS/PETITIONERS:
1 SOUTH INDIA WIRES AND ROPES LTD.
EDATHALA P.O., ALUVA - 683 561
REPRESENTED BY ITS AUTHORISED SIGNATORY,
SHRI.M.JAYARAJAN AGM.
2 SREE GOKULAM INFRA STRUCTURE PVT.LTD.
SREE GOKULAM TOWER, ARCOT ROAD, CHENNAI - 600 024
REPRESENTED BY ITS AUTHORISED SIGNATORY,
SHRI.M.JAYARAJAN, AGM.
BY ADVS.
SRI.DEEPU THANKAN
SMT.UMMUL FIDA
SMT.LAKSHMI SREEDHAR
RESPONDENT/RESPONDENT:
NARAYANAN A.E.
S/O.ITTAN PILLAI, ATHIMATTATHIL,
KALAMPOOR, MUVATTUPUZHA,
ERNAKULAM - 686 673.
ADV.SRI.K.A.HAZAN
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
09.02.2021, ALONG WITH WA.1785/2020 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.Nos.1785, 1786, 1787 of 2020 & 31, 49, 54, 55, 56, 57, 58, 59, 60, 65, 66, 83, 84,
85, 86, 87, 90, 91, 104, 115, 118, 125, 136, 137, 140, 161 of 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR. JUSTICE T.R.RAVI
TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942
WA.No.66 OF 2021
AGAINST THE JUDGMENT IN WP(C) 14985/2020(W) OF HIGH COURT OF
KERALA DATED 06.11.2020
APPELLANTS/PETITIONERS:
1 SOUTH INDIA WIRES AND ROPES LTD.
EDATHALA P.O., ALUVA-683 561
REPRESENTED BY ITS AUTHORISED SIGNATORY,
SHRI. K.JAYARAJAN AGM.
2 SREE GOKULAM INFRA STRUCTURE PVT. LTD.
SREE GOKULAM TOWER, ARCOT ROAD, CHENNAI-600 024
REPRESENTED BY ITS AUTHORISED SIGNATORY,
SHRI. K.JAYARAJAN, AGM.
BY ADVS.
SRI.DEEPU THANKAN
SMT.UMMUL FIDA
SMT.LAKSHMI SREEDHAR
RESPONDENT/RESPONDENT:
BHARGAVAN NAIR S.
S/O. SREEDHARAN NAIR, GOPALA SADANAM,
VALLUVALLY, KOONAMMAVU P.O.,
ERNAKULAM-683 518.
ADV.SRI.K.A.HAZAN
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
09.02.2021, ALONG WITH WA.1785/2020 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.Nos.1785, 1786, 1787 of 2020 & 31, 49, 54, 55, 56, 57, 58, 59, 60, 65, 66, 83, 84,
85, 86, 87, 90, 91, 104, 115, 118, 125, 136, 137, 140, 161 of 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR. JUSTICE T.R.RAVI
TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942
WA.No.83 OF 2021
AGAINST THE JUDGMENT IN WP(C) 15702/2020(K) OF HIGH COURT OF
KERALA DATED 06.11.2020
APPELLANTS/PETITIONERS:
1 SOUTH INDIA WIRES AND ROPES LTD.
EDATHALA P.O., ALUVA-683 561
REP.BY ITS AUTHORISED SIGNATORY
SHRI. K.JAYARAJAN AGM.
2 SREE GOKULAM INFRA STRUCTURE PVT LTD
SREE GOKULAM TOWER, ARCOT ROAD, CHENNAI - 600024,
REPRESENTED BY ITS AUTHORISED SIGNATORY,
SHRI. JAYARAJAN, AGM.
BY ADVS.
SRI.DEEPU THANKAN
SMT.UMMUL FIDA
SMT.LAKSHMI SREEDHAR
RESPONDENT/RESPONDENT:
PREMACHANDRAN G
S/O. G.N. SINGH, NADAKKAL PARAMBU,
NORTH PARAVOOR, ERNAKULAM - 683513.
ADV.SRI.K.A.HAZAN
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
09.02.2021, ALONG WITH WA.1785/2020 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.Nos.1785, 1786, 1787 of 2020 & 31, 49, 54, 55, 56, 57, 58, 59, 60, 65, 66, 83, 84,
85, 86, 87, 90, 91, 104, 115, 118, 125, 136, 137, 140, 161 of 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR. JUSTICE T.R.RAVI
TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942
WA.No.84 OF 2021
AGAINST THE JUDGMENT IN WP(C) 15870/2020(G) OF HIGH COURT OF
KERALA DATED 06.11.2020
APPELLANTS/PETITIONER:
1 SOUTH INDIA WIRES AND ROPES LTD.
EDATHALA P.O., ALUVA-683 561
REPRESENTED BY ITS AUTHORISED SIGNATORY,
SHRI. K.JAYARAJAN AGM.
2 SREEGOKULAM INFRA STRUCTURE PVT. LTD.
SREEGOKULAM TOWER, ARCOT ROAD, CHENNAI-600 024
REPRESENTED BY ITS AUTHORISED SIGNATORY,
SHRI. K.JAYARAJAN, AGM.
BY ADVS.
SRI.DEEPU THANKAN
SMT.UMMUL FIDA
SMT.LAKSHMI SREEDHAR
RESPONDENT/RESPONDENT:
RAMACHANDRAN PILLAI V.K.
S/O. KUNJEEN PILLAI, MANIMANDIRAM,
EDATHALA P.O., ERNAKULAM-683 561.
ADV.SRI.K.A.HAZAN
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
09.02.2021, ALONG WITH WA.1785/2020 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.Nos.1785, 1786, 1787 of 2020 & 31, 49, 54, 55, 56, 57, 58, 59, 60, 65, 66, 83, 84,
85, 86, 87, 90, 91, 104, 115, 118, 125, 136, 137, 140, 161 of 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR. JUSTICE T.R.RAVI
TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942
WA.No.85 OF 2021
AGAINST THE JUDGMENT IN WP(C) 15581/2020(W) OF HIGH COURT OF
KERALA DATED 06.11.2020
APPELLANTS/PETITIONERS:
1 SOUTH INDIA WIRES AND ROPES LTD.,
EDATHALA P.O., ALUVA 683 561
REP.BY ITS AUTHORISED SIGNATORY,
SHRI. K.JAYARAJAN, AGM
2 SREEGOKULAM INFRA STRUCTURE PVT. LTD.
SREEGOKULAM TOWER, ARCOT ROAD, CHENNAI 600 024
REP.BY ITS AUTHORISED SIGNATORY,
SHRI. K.JAYARAJAN, AGM
BY ADVS.
SRI.DEEPU THANKAN
SMT.UMMUL FIDA
SMT.LAKSHMI SREEDHAR
RESPONDENTS/RESPONDENTS & ADDL.RESPONDENTS 2 TO 5:
1 RAJAPPAN.M.K.
S/O.KUTTAPPAN, MOOLANKUDI,
EDATHALA P.O., ERNAKULAM 683 561 (DIED)
2 M.R.SUBHASH
S/O. LATE. RAJAPPAN M.K.,
MOOLANKUDI, KUNJATTUKARA,
EDATHALA P.O., ERNAKULAM 683 561
3 MRS. THANKAMONY
W/O.LATE RAJAPPAN M.K., MOOLANKUDI,
KUNJATTUKARA, EDATHALA P.O.,
ERNAKULAM 683 561
W.A.Nos.1785, 1786, 1787 of 2020 & 31, 49, 54, 55, 56, 57, 58, 59, 60, 65, 66, 83, 84,
85, 86, 87, 90, 91, 104, 115, 118, 125, 136, 137, 140, 161 of 2021
4 MS. SEEJA M.R.
W/O.P.V.SAJEEV AND D/O.LATE RAJAPPAN M.K.,
PANATHARA HOUSE, SREEMOOLANAGARAM P.O.,
ALUVA, ERNAKULAM 683 580
5 MS. SHEEBA M.R.
W/O.UNNIKRISHNAN AND D/O.LATE RAJAPPAN,
MANDAMPARAMBIL HOUSE, KIZHAKKEPRAM,
THATHAMPPILLY, N. PARAVUR 683 520,
ERNAKULAM DIST.
ADV.SRI.K.A.HAZAN
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
09.02.2021, ALONG WITH WA.1785/2020 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.Nos.1785, 1786, 1787 of 2020 & 31, 49, 54, 55, 56, 57, 58, 59, 60, 65, 66, 83, 84,
85, 86, 87, 90, 91, 104, 115, 118, 125, 136, 137, 140, 161 of 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR. JUSTICE T.R.RAVI
TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942
WA.No.86 OF 2021
AGAINST THE JUDGMENT IN WP(C) 15578/2020(V) OF HIGH COURT OF
KERALA DATED 06.11.2020
APPELLANTS/PETITIONERS:
1 SOUTH INDIA WIRES AND ROPES LTD
EDATHALA P.O., ALUVA 683 561
REP.BY ITS AUTHORISED SIGNATORY,
SHRI. K.JAYARAJAN, AGM
2 SREE GOKULAM INFRA STRUCTURE PVT. LTD.
SREE GOKULAM TOWER, ARCOT ROAD, CHENNAI 600 024
REP.BY ITS AUTHORISED SIGNATORY,
SHRI. K.JAYARAJAN, AGM
BY ADVS.
SRI.DEEPU THANKAN
SMT.UMMUL FIDA
SMT.LAKSHMI SREEDHAR
RESPONDENT/RESPONDENT:
1 S.GOPALAKRISHNAN NAIR
S/O.SANKARAN PILLAI, PRABHA NIVAS,
THRIKKAKARA, ERNAKULAM 682 021
ADV.SRI.K.A.HAZAN
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
09.02.2021, ALONG WITH WA.1785/2020 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.Nos.1785, 1786, 1787 of 2020 & 31, 49, 54, 55, 56, 57, 58, 59, 60, 65, 66, 83, 84,
85, 86, 87, 90, 91, 104, 115, 118, 125, 136, 137, 140, 161 of 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR. JUSTICE T.R.RAVI
TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942
WA.No.87 OF 2021
AGAINST THE JUDGMENT IN WP(C) 15073/2020(H) OF HIGH COURT OF
KERALA DATED 06.11.2020
APPELLANTS/PETITIONERS:
1 SOUTH INDIA WIRES AND ROPES LTD.,
EDATHALA P.O., ALUVA-683 561
REP.BY ITS AUTHORISED SIGNATORY
SHRI. K.JAYARAJAN, AGM.
2 SREE GOKULAM INFRA STRUCTURE PVT. LTD.
SREE GOKULAM TOWER, ARCOT ROAD, CHENNAI 600 024
REP.BY ITS AUTHORISED SIGNATORY,
SHRI. K.JAYARAJAN, AGM
BY ADVS.
SRI.DEEPU THANKAN
SMT.UMMUL FIDA
SMT.LAKSHMI SREEDHAR
RESPONDENT/RESPONDENT:
JAYAPRAKASH.R
S/O.M.V.RAMAN NAIR, PRATHEEKSHA HOUSE,
N.A.D. P.O., ERNAKULAM 683 561
ADV.SRI.K.A.HAZAN
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
09.02.2021, ALONG WITH WA.1785/2020 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.Nos.1785, 1786, 1787 of 2020 & 31, 49, 54, 55, 56, 57, 58, 59, 60, 65, 66, 83, 84,
85, 86, 87, 90, 91, 104, 115, 118, 125, 136, 137, 140, 161 of 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR. JUSTICE T.R.RAVI
TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942
WA.No.90 OF 2021
AGAINST THE JUDGMENT IN WP(C) 13708/2020(K) OF HIGH COURT OF
KERALA DATED 06.11.2020
APPELLANTS/PETITIONERS:
1 SOUTH INDIA WIRES AND ROPES LTD.,
EDATHALA P.O., ALUVA-683 561,
REPRESENTED BY ITS AUTHORISED SIGNATORY,
SHRI.K.JAYARAJAN, AGM
2 SREE GOKULAM INFRA STRUCTURE PVT.LTD,
SREE GOKULAM TOWER, ARCOT ROAD, CHENNAI-600 024,
REPRESENTED BY ITS AUTHORISED SIGNATORY,
SHRI.K.JAYARAKAN, AGM
BY ADVS.
SRI.DEEPU THANKAN
SMT.UMMUL FIDA
SMT.LAKSHMI SREEDHAR
RESPONDENT/RESPONDENT:
JOY V.K.
S/O. KURIACKO, VALACHIRA HOUSE,
KANGARAPPADY, ERNAKULAM-682 030
ADV.SRI.K.A.HAZAN
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
09.02.2021, ALONG WITH WA.1785/2020 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.Nos.1785, 1786, 1787 of 2020 & 31, 49, 54, 55, 56, 57, 58, 59, 60, 65, 66, 83, 84,
85, 86, 87, 90, 91, 104, 115, 118, 125, 136, 137, 140, 161 of 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR. JUSTICE T.R.RAVI
TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942
WA.No.91 OF 2021
AGAINST THE JUDGMENT IN WP(C) 15548/2020(P) OF HIGH COURT OF
KERALA DATED 06.11.2020
APPELLANTS/PETITIONERS:
1 SOUTH INDIA WIRES AND ROPES LIMITED
EDATHALA P.O., ALUVA-683 561
REPRESENTED BY ITS AUTHORISED SIGNATORY,
SHRI. K.JAYARAJAN AGM.
2 SREE GOKULAM INFRA STRUCTURE PVT. LTD.
SREE GOKULAM TOWER, ARCOT ROAD, CHENNAI-600 024
REPRESENTED BY ITS AUTHORISED SIGNATORY,
SHRI. K.JAYARAJAN, AGM.
BY ADVS.
SRI.DEEPU THANKAN
SMT.UMMUL FIDA
SMT.LAKSHMI SREEDHAR
RESPONDENT/RESPONDENT:
RANGANATHA SHENOY N
S/O. NARAYANA SHENOY,
SAKTHIPARAMBIL HOUSE,
NORTH CHERAI, ERNAKULAM-682 002.
ADV.SRI.K.A.HAZAN
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
09.02.2021, ALONG WITH WA.1785/2020 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.Nos.1785, 1786, 1787 of 2020 & 31, 49, 54, 55, 56, 57, 58, 59, 60, 65, 66, 83, 84,
85, 86, 87, 90, 91, 104, 115, 118, 125, 136, 137, 140, 161 of 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR. JUSTICE T.R.RAVI
TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942
WA.No.104 OF 2021
AGAINST THE JUDGMENT IN WP(C) 14225/2020(C) OF HIGH COURT OF
KERALA DATED 06.11.2020
APPELLANTS/PETITIONERS:
1 SOUTH INDIA WIRES AND ROPES LTD
EDATHALA P. O., ALUVA - 683 561.,
REPRESENTED BY ITS AUTHORISED SIGNATORY,
SHRI K. JAYARAJAN, AGM.
2 SREE GOKULAM INFRA STRUCTURE PVT. LTD.
SREE GOKULAM TOWER, ARCOT ROAD, CHENNAI - 600 024,
REPRESENTED BY ITS AUTHORISED SIGNATORY,
SHRI K. JAYARAJAN, AGM.
BY ADVS.
SRI.DEEPU THANKAN
SMT.UMMUL FIDA
SMT.LAKSHMI SREEDHAR
RESPONDENT/RESPONDENT:
BALAKRISHNAN C.
S/O. N. S. BALAKRISHNAN NAIR,
AMBILYU NIVAS HOUSE,
MAMBARA P. O., ERNAKULAM - 680 308.
ADV.SRI.K.A.HAZAN
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
09.02.2021, ALONG WITH WA.1785/2020 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.Nos.1785, 1786, 1787 of 2020 & 31, 49, 54, 55, 56, 57, 58, 59, 60, 65, 66, 83, 84,
85, 86, 87, 90, 91, 104, 115, 118, 125, 136, 137, 140, 161 of 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR. JUSTICE T.R.RAVI
TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942
WA.No.115 OF 2021
AGAINST THE JUDGMENT IN WP(C) 15704/2020(K) OF HIGH COURT OF
KERALA DATED 06.11.2020
APPELLANTS/PETITIONERS:
1 SOUTH INDIA WIRES AND ROPES LTD.
EDATHALA P.O., ALUVA-683561,
REPRESENTED BY ITS AUTHORISED SIGNATORY,
SHRI.K.JAYARAJAN, AGM.
2 SREE GOKULAM INFRA STRUCTURE PVT.LTD.,
SREE GOKULAM TOWER, ARCOT ROAD, CHENNAI-600024,
REPRESENTED BY ITS AUTHORISED SIGNATORY,
SHRI.K.JAYARAJAN, AGM.
BY ADVS.
SRI.DEEPU THANKAN
SMT.UMMUL FIDA
SMT.LAKSHMI SREEDHAR
RESPONDENT/RESPONDENT:
JOSEPH.M.M.
S/O.MATHAI, MATHAVATH HOUSE,
VALAVOOR P.O., PALA, KOTTAYAM-686635.
ADV.SRI.K.A.HAZAN
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
09.02.2021, ALONG WITH WA.1785/2020 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.Nos.1785, 1786, 1787 of 2020 & 31, 49, 54, 55, 56, 57, 58, 59, 60, 65, 66, 83, 84,
85, 86, 87, 90, 91, 104, 115, 118, 125, 136, 137, 140, 161 of 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR. JUSTICE T.R.RAVI
TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942
WA.No.118 OF 2021
AGAINST THE JUDGMENT IN WP(C) 14552/2020(T) OF HIGH COURT OF
KERALA DATED 06.11.2020
APPELLANTS/PETITIONERS:
1 SOUTH INDIA WIRES AND ROPES LIMITED
EDATHALA P.O., ALUVA 683 561
REP.BY ITS AUTHORISED SIGNATORY,
SHRI. K.JAYARAJAN, AGM.
2 SREE GOKULAM INFRA STRUCTURE PVT.LTD.,
SREE GOKULAM TOWER, ARCOT ROAD, CHENNAI-600024,
REPRESENTED BY ITS AUTHORISED SIGNATORY,
SHRI.K.JAYARAJAN, AGM.
BY ADVS.
SRI.DEEPU THANKAN
SMT.UMMUL FIDA
SMT.LAKSHMI SREEDHAR
RESPONDENT/RESPONDENT:
1 VARGHESE.N.M
S/O.MATHAI, NEETUMKARA HOUSE,
THAMARACHAL, KIZHAKKAMBALAM 683 562
ADV.SRI.K.A.HAZAN
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
09.02.2021, ALONG WITH WA.1785/2020 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.Nos.1785, 1786, 1787 of 2020 & 31, 49, 54, 55, 56, 57, 58, 59, 60, 65, 66, 83, 84,
85, 86, 87, 90, 91, 104, 115, 118, 125, 136, 137, 140, 161 of 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR. JUSTICE T.R.RAVI
TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942
WA.No.125 OF 2021
AGAINST THE JUDGMENT IN WP(C) 15582/2020(W) OF HIGH COURT OF
KERALA DATED 06.11.2020
APPELLANTS/PETITIONERS:
1 SOUTH INDIA WIRES AND ROPES LTD
EDATHALA P.O. ALUVA 683 561,
REPRESENTED BY ITS AUTHORISED SIGNATORY,
SHRI. K. JAYARAJAN AGM.
2 SRE GOKULAM INFRA INSTRUCTURE PVT.LTD.,
SREE GOKULAM, TOWER, ARCOT ROD, CHENNAI 600 024,
REPRESENTED BY ITS AUTHORISED SIGNATORY,
SHRI. K. JAYARAJAN, AGM.
BY ADVS.
SRI.DEEPU THANKAN
SMT.UMMUL FIDA
SMT.LAKSHMI SREEDHAR
RESPONDENT/RESPONDENT:
K.D.JOSEPH
S/O. DEVASSY, KUNNATHUPARAMBIL,
EDATHALA P.O. ERNAKULAM 683 561.
ADV.SRI.K.A.HAZAN
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
09.02.2021, ALONG WITH WA.1785/2020 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.Nos.1785, 1786, 1787 of 2020 & 31, 49, 54, 55, 56, 57, 58, 59, 60, 65, 66, 83, 84,
85, 86, 87, 90, 91, 104, 115, 118, 125, 136, 137, 140, 161 of 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR. JUSTICE T.R.RAVI
TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942
WA.No.136 OF 2021
AGAINST THE JUDGMENT IN WP(C) 15706/2020(K) OF HIGH COURT OF
KERALA DATED 06.11.2020
APPELLANTS/PETITIONERS:
1 SOUTH INDIA WIRES AND ROPES LIMITED
EDATHALA P O, ALUVA-683561
REPRESENTED BY IT'S AUTHORIZED SIGNATORY,
SHRI K JAYARAJAN AGM.
2 SREEGOGULAM INFRASTRUCTURE PVT LTD
SREEGOKULAM TOWER,
ARCOT ROAD, CHENNAI-600024,
REPRESENTED BY ITS AUTHORIZED SIGNATORY,
SHRI K JAYARAJAN , AGM.
BY ADVS.
SRI.DEEPU THANKAN
SMT.UMMUL FIDA
SMT.LAKSHMI SREEDHAR
RESPONDENT/RESPONDENT:
NARAYANAN NAIR B.
S/O BALAGOPALAN NAIR,
BHAVANA, MYTHREEPURAM,
THRIKKAKARA, ERNAKULAM-682021.
ADV.SRI.K.A.HAZAN
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
09.02.2021, ALONG WITH WA.1785/2020 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.Nos.1785, 1786, 1787 of 2020 & 31, 49, 54, 55, 56, 57, 58, 59, 60, 65, 66, 83, 84,
85, 86, 87, 90, 91, 104, 115, 118, 125, 136, 137, 140, 161 of 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR. JUSTICE T.R.RAVI
TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942
WA.No.137 OF 2021
AGAINST THE JUDGMENT IN WP(C) 14709/2020(K) OF HIGH COURT OF
KERALA DATED 06.11.2020
APPELLANTS/PETITIONERS:
1 SOUTH INDIA WIRES AND ROPES LTD
EDATHALA P.O., ALUVA - 683 561
REPRESENTED BY ITS AUTHORISED SIGNATORY,
SHRI.K.JAYARAJAN, AGM.
2 SREE GOKULAM INFRA STRUCTURE PVT.LTD.
SREE GOKULAM TOWER, ARCOT ROAD, CHENNAI - 600 024
REPRESENTED BY ITS AUTHORISED SIGNATORY,
SHRI.K.JAYARAJAN, AGM.
BY ADVS.
SRI.DEEPU THANKAN
SMT.UMMUL FIDA
SMT.LAKSHMI SREEDHAR
RESPONDENT/RESPONDENT:
IBRAHIM O.K.,
S/O.KOCHUMUHAMMAD,
ONODY HOUSE, EDATHALA P.O.,
ALUVA, ERNAKULAM - 683 108.
ADV.SRI.K.A.HAZAN
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
09.02.2021, ALONG WITH WA.1785/2020 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.Nos.1785, 1786, 1787 of 2020 & 31, 49, 54, 55, 56, 57, 58, 59, 60, 65, 66, 83, 84,
85, 86, 87, 90, 91, 104, 115, 118, 125, 136, 137, 140, 161 of 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR. JUSTICE T.R.RAVI
TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942
WA.No.140 OF 2021
AGAINST THE JUDGMENT IN WP(C) 13852/2020(F) OF HIGH COURT OF
KERALA DATED 06.11.2020
APPELLANTS/PETITIONERS:
1 SOUTH INDIA WIRES AND ROPES LTD
EDATHALA P.O. , ALUVA-683561,
REPRESENTED BY ITS AUTHORISED SIGNATORY,
SHRI. K.JAYARAJAN AGM.
2 SREE GOKULAM INFRA STRUCTURE PVT. LTD.,
SREEGOULAM TOWER, ARCOT ROAD, CHENNAI-600024,
REPRESENTED BY ITS AUTHORISED SIGNATORY,
SHRI. K.JAYARAJAN AGM.
BY ADVS.
SRI.DEEPU THANKAN
SMT.UMMUL FIDA
SMT.LAKSHMI SREEDHAR
RESPONDENT/RESPONDENT:
REGHUNANDANAN P.K
S/O. K.K.MENON, PURAVARIKKAL RAJBHAVAN,
MARAMPILLY P.O., ALUVA,
ERNAKULAM-683105.
ADV.SRI.K.A.HAZAN
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
09.02.2021, ALONG WITH WA.1785/2020 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.Nos.1785, 1786, 1787 of 2020 & 31, 49, 54, 55, 56, 57, 58, 59, 60, 65, 66, 83, 84,
85, 86, 87, 90, 91, 104, 115, 118, 125, 136, 137, 140, 161 of 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR. JUSTICE T.R.RAVI
TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942
WA.No.161 OF 2021
AGAINST THE JUDGMENT IN WP(C) 14779/2020(V) OF HIGH COURT OF
KERALA DATED 06.11.2020
APPELLANTS/PETITIONERS:
1 SOUTH INDIA WIRES AND ROPES LTD.
EDATHALA P.O, ALUVA 683561
REPRESENTED BY ITS AUTHORISED SIGNATORY,
SHRI K. JAYARAJAN, AGM
2 SREEGOKULAM INFRA STRUCTURE PVT. LTD,
SREEGOKULAM TOWER, ARCOT ROAD, CHENNAI 600 024
REPRESENTED BY ITS AUTHORISED SIGNATORY,
SHRI K. JAYARAJAN, AGM
BY ADVS.
SRI.DEEPU THANKAN
SMT.UMMUL FIDA
SMT.LAKSHMI SREEDHAR
RESPONDENT/RESPONDENT:
JOY GEORGE P.
S/O. GEORGE, PATTILAKUZHIYIL,
KUNNAKKAL P.O, ERNAKULAM 682 316
ADV.SRI.K.A.HAZAN
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
09.02.2021, ALONG WITH WA.1785/2020 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.Nos.1785, 1786, 1787 of 2020 & 31, 49, 54, 55, 56, 57, 58, 59, 60, 65, 66, 83, 84,
85, 86, 87, 90, 91, 104, 115, 118, 125, 136, 137, 140, 161 of 2021
ALEXANDER THOMAS & T.R.RAVI, JJ.
=============================
W. A. No.1785 of 2020 [Arising out of judgment dated 06.11.2020 in W.P.(C).No.14935 of 2020],
W. A. No.1786 of 2020 [Arising out of judgment dated 06.11.2020 in W.P.(C).No.14271 of 2020],
W. A. No.1787 of 2020 [Arising out of judgment dated 06.11.2020 in W.P.(C).No.15093 of 2020],
W. A. No.31 of 2021 [Arising out of judgment dated 06.11.2020 in W.P.(C).No.15448 of 2020],
W. A. No.49 of 2021 [Arising out of judgment dated 06.11.2020 in W.P.(C).No.13813 of 2020],
W. A. No.54 of 2021 [Arising out of judgment dated 06.11.2020 in W.P.(C).No.14366 of 2020],
W. A. No.55 of 2021 [Arising out of judgment dated 06.11.2020 in W.P.(C).No.14298 of 2020],
W. A. No.56 of 2021 [Arising out of judgment dated 06.11.2020 in W.P.(C).No.15217 of 2020],
W. A. No.57 of 2021 [Arising out of judgment dated 06.11.2020 in W.P.(C).No.14671 of 2020],
W. A. No.58 of 2021 [Arising out of judgment dated 06.11.2020 in W.P.(C).No.15871 of 2020],
W. A. No.59 of 2021 [Arising out of judgment dated 06.11.2020 in W.P.(C).No.13978 of 2020],
W. A. No.60 of 2021 [Arising out of judgment dated 06.11.2020 in W.P.(C).No.15701 of 2020],
W. A. No.65 of 2021 [Arising out of judgment dated 06.11.2020 in W.P.(C).No.14160 of 2020],
W. A. No.66 of 2021 [Arising out of judgment dated 06.11.2020 in W.P.(C).No.14985 of 2020],
W. A. No.83 of 2021 [Arising out of judgment dated 06.11.2020 in W.P.(C).No.15702 of 2020],
W. A. No.84 of 2021 [Arising out of judgment dated 06.11.2020 in W.P.(C).No.15870 of 2020],
W. A. No.85 of 2021 [Arising out of judgment dated 06.11.2020 in W.P.(C).No.15581 of 2020],
W. A. No.86 of 2021 [Arising out of judgment dated 06.11.2020 in W.P.(C).No.15578 of 2020],
W. A. No.87 of 2021 [Arising out of judgment dated 06.11.2020 in W.P.(C).No.15073 of 2020],
W. A. No.90 of 2021 [Arising out of judgment dated 06.11.2020 in W.P.(C).No.13708 of 2020],
W. A. No.91 of 2021 [Arising out of judgment dated 06.11.2020 in W.P.(C).No.15548 of 2020],
W. A. No.104 of 2021 [Arising out of judgment dated 06.11.2020 in W.P.(C).No.14225 of 2020],
W. A. No.115 of 2021 [Arising out of judgment dated 06.11.2020 in W.P.(C).No.15704 of 2020],
W. A. No.118 of 2021 [Arising out of judgment dated 06.11.2020 in W.P.(C).No.14552 of 2020],
W. A. No.125 of 2021 [Arising out of judgment dated 06.11.2020 in W.P.(C).No.15582 of 2020],
W. A. No.136 of 2021 [Arising out of judgment dated 06.11.2020 in W.P.(C).No.15706 of 2020],
W. A. No.137 of 2021 [Arising out of judgment dated 06.11.2020 in W.P.(C).No.14709 of 2020],
W. A. No.140 of 2021 [Arising out of judgment dated 06.11.2020 in W.P.(C).No.13852 of 2020],
W. A. No.161 of 2021 [Arising out of judgment dated 06.11.2020 in W.P.(C).No.14779 of 2020],
=============================
Dated this the 9th day of February, 2021
JUDGMENT
ALEXANDER THOMAS, J.
Heard Sri.Deepu Thankan, the learned counsel appearing for the
appellants and Sri.K.A.Hazan, the learned counsel appearing for the
respondents workmen in these cases.
W.A.Nos.1785, 1786, 1787 of 2020 & 31, 49, 54, 55, 56, 57, 58, 59, 60, 65, 66, 83, 84,
85, 86, 87, 90, 91, 104, 115, 118, 125, 136, 137, 140, 161 of 2021
2. It is now apprised to this Court by both sides that as the matter
in these Writ Appeals has arisen out of the common judgment rendered by
the Court in various Writ Petitions including the present Writ Appeals, and
that the Division Bench of this Court has already rendered judgment dated
23.11.2020 in W.A.No.1506/2020 [arising out of W.P.(C)No.13679/2020],
mainly upholding the judgment of learned Single Judge in the above
W.P(C)s but only reducing the rate of interest from 9% to 7% etc., and that
the matter in issue is covered by the said Division Bench judgment dated
23.11.2020, rendered in W.A.No.1506/2020 etc. The judgment of the
Division Bench of this Court rendered on 23.11.2020 in W.A.No.1506/2020
[arising out of W.P.(C)No.13679/2020] reads as follows:
"The appeal has been filed by the petitioner in W.P.(C)
No.13679/2020. In fact, this is the first case in the batch of writ
petitions, that came to be decided by the learned single Judge. The
writ petitions were filed challenging an order passed by the
Labour Court in a batch of claim petitions under Section 33C(2) of
the Industrial Disputes Act, 1947 [for short, 'ID Act']. The workmen
were persons who had retired from the service of the first
appellant Company prior to 31.12.2010. An agreement came to be
executed between the Union and the Management agreeing to
settle the dues due to those persons, who were superannuated
prior to 31.12.2010 and also who were on the rolls of the Company
as on 31.12.2010. The company was initially wound up, but later
this Court had recalled the winding up order. disposing of the
Company Petitions, While several claims were made by the
workmen, who were superannuated prior to 31.12.2010. However,
on account of the dispute raised, they were permitted to move the
appropriate forum for adjudication of their claims. Pursuant to
the said direction in Company Appeal Nos.7 and 8 of 2017, the
workmen had preferred the claim before the Labour Court under
Section 33C(2) of claims, the Act, 1947. Tribunal After
adjudicating the respective allowed claim nos.II and III and
directed the Management to pay interest on the said claims at 9%
p.a. These batch of cases came to be impugned before the learned
single Judge. The award of claim No. II was partly modified by the
learned single Judge, restricting it to the extent of grant of bonus
W.A.Nos.1785, 1786, 1787 of 2020 & 31, 49, 54, 55, 56, 57, 58, 59, 60, 65, 66, 83, 84,
85, 86, 87, 90, 91, 104, 115, 118, 125, 136, 137, 140, 161 of 2021
at Rs.2,500/-. Claim No.III was upheld.
2. The learned counsel appearing for the appellant
submits that the claim was not at all justifiable insofar as the
Labour court did not have jurisdiction to entertain a claim with
reference to a disputed amount. According to the learned counsel,
the amount legally due to a retired employee had been paid and
what had been claimed by them was in excess of their legal
entitlement, as per the settlement arrived between the workmen
and the Management. Specific reference was made to clause B of
the memorandum of settlement dated 28.02.2011, which reads as
under:
"B.The Workmen will be paid 1.25 months salary
and DA for every completed year of service till
31.12.2010."
The above clause according to the Management was applicable
only to those workmen, who were eligible for the VR scheme.
However, the Tribunal came to a finding that the said claim, which
forms part of the settlement with the workmen, was applicable to
the workmen who have retired prior to 31.12.2010 as well. The
learned single Judge also concurred with the aforesaid view in the
light of the fact that a fact finding authority had already taken a
decision based on appreciation of facts and evidence placed on
record, as rightly observed by the learned single Judge, there is no
reason for this Court to interfere with the said factual findings.
Therefore, we do not think it necessary for us to interfere with the
finding of the Labour court to the extent concurred by the learned
single Judge.
3. The learned counsel for the appellant would submit
that the liability to pay such huge amounts had arisen on account
of the rate of interest that was made applicable from the date of
settlement. Apparently, when there is delay on the part of the
Management in paying the amount, which is found to be legally
due to the workmen, necessarily interest has to be paid. The
Tribunal felt that 9% interest on the amounts payable will be
justified. However, taking into account the overall facts and
circumstances and the fact that for a long period of time, the
company was wound up and a new Management had taken over,
it will be appropriate that the interest is reduced to 7% p.a. We are
of the view that 7% interest will be justified enough to compensate
the delay in paying the amounts. In the result, we dispose of this
writ appeal as under :
i. The order of the Labour Court granting 9%
interest shall stand reduced to 7% p.a.
ii The Management shall pay the amounts due, as
directed by the learned single Judge after recomputing
the aforesaid interest, as expeditiously as possible."
W.A.Nos.1785, 1786, 1787 of 2020 & 31, 49, 54, 55, 56, 57, 58, 59, 60, 65, 66, 83, 84,
85, 86, 87, 90, 91, 104, 115, 118, 125, 136, 137, 140, 161 of 2021
3. Accordingly, it is ordered that these Writ Appeals will also
stand covered and regulated by the directions and orders already issued by
this Court in the judgment dated 23.11.2020 in W.A.No.1506/2020
[arising out of W.P.(C)No.13679/2020]. In other words, these Writ
Appeals will be regulated with the following orders:
i. The order of the Labour Court granting 9% interest shall stand
reduced to 7% p.a.
ii. The management shall pay the due amounts, as directed by the
learned single Judge, after recomputing the aforesaid interest,
as expeditiously as possible.
With these observations and directions, these Writ Appeals will
stand disposed of.
Sd/-
ALEXANDER THOMAS, JUDGE
Sd/-
T.R.RAVI, JUDGE
Pn
