Kerala Industrial Technical ... vs R.Ramaswamy
2021 Latest Caselaw 15659 Ker

MFA No.85/2021                              1/2

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                       THE HONOURABLE MRS. JUSTICE MARY JOSEPH
                 Tuesday, the 27th day of July 2021 / 5th Sravana, 1943
                        IA.NO.1/2021 IN MFA(ECC) NO. 85 OF 2021

     ECC 98/2014(WCC NO.47/2007)OF THE COURT OF THE COMMISSIONER FOR EMPLOYEES
                    COMPENSATION(INDUSTRIAL TRIBUNAL),ALAPPUZHA

   APPELLANT/5TH OPPOSITE PARTY:

          KERALA INDUSTRIAL TECHNICAL CONSULTANCY ORGANISATION (KITCO LTD.),
          HEAD OFFICE AT "FEMITH'S", PUTHIYA ROAD, NH BYPASS, VENNALA,
          KOCHI-682028 (THROUGH ITS MANAGING DIRECTOR AND REPRESENTED BY ITS
          JT. GENERAL MANAGER)

   RESPONDENTS/APPLICANT AND 1 TO 4 AND 6TH OPPOSITE PARTIES:

      1. R.RAMASWAMY, S/O. LATE RANGASWAMY, PANNAIPATTI, ERIYAD POST,
         VELASUNDOOR TALUK, DINDIGUL, MAVATTOM.
      2. KERALA TOURISM DEVELOPMENT CORPORATION, THAMBANOOR,
         THIRUVANANTHAPURAM, REPRESENTED BY ITS MANAGING DIRECTOR.
      3. M/S. UNIT INFRASTRUCTURE, 1ST FLOOR, VYAPARI BHAVAN, DOOR NO.
         40/548, CALICUT.
      4. M/S. PETER & SHAJI, 25/421, MANATHU PADOM ROAD, CHANGAMPUZHA NAGAR,
         KOCHI.
      5. DISTRICT TOURISM PROMOTION COUNCIL, VIDYA NAGAR POST, KASARGOD,
         BAKEL RESORT DEVELOPMENT CORPORATION, REPRESENTED BY ITS CHAIRMAN.
      6. DEPARTMENT OF TOURISM, GOVERNMENT OF KERALA, OFFICE OF PARKVIEW,
         PALAYAM, TRIVANDRUM, KERALA, REPRESENTED BY ITS DIRECTOR.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   and implementation of the judgment dated 12.02.2021 in ECC No.98/2014(WCC
   No.47/2007) and also direct the Commissioner for Employees Compensation
   (Industrial Tribunal, Alappuzha) not to disburse the amount of
   Rs.8,65,788.00(Rupees Eight Lakh Sixty-Five Thousand Seven Hundred Eighty
   Eight only calculated up to 30 Jun 2021)deposited by the petitioner as a
   pre requirement for filing the appeal to the 1st respondent during the
   pendency of the appeal.

        This Application coming on for orders, upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of M/S E.K.NANDAKUMAR (SR.), M.GOPIKRISHNAN NAMBIAR, K.JOHN MATHAI, JOSON
   MANAVALAN, KURYAN THOMAS, PAULOSE C. ABRAHAM, RAJA KANNAN , Advocates for
   the applicant and of MR THOUFEEK AHAMMED Advocate for respondent 2 and
   MR.SANTHIRAM,Advocate for respondent 6 , the court passed the following:
 MFA No.85/2021                                    2/2

                                             ORDER

There shall be a stay of disbursal of Rs.8,65,788/- deposited by the petitioner/appellant as a pre requirement for filing the appeal to the 1st respondent for a period of two months.

Post after two months.

Sd/-

MARY JOSEPH

JUDGE

27-07-2021 /True Copy/ Assistant Registrar