Alphonse Maria Raju vs M.R.Kumar
2021 Latest Caselaw 10450 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

             THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

   FRIDAY, THE 26TH DAY OF MARCH 2021 / 5TH CHAITHRA, 1943

          Con.Case(C).No.677 OF 2021 IN WP(C). 28316/2020

   JUDGMENT IN WP(C) 28316/2020(L) OF HIGH COURT OF KERALA
                        DATED 17.2.2021
                     -------------------

PETITIONER :-

            ALPHONSE MARIA RAJU, AGED 27 YEARS
            D/O.RAJU K. MATHEWS, 33/985 A, KATTIMATTOM HOUSE,
            MAHILASAMAJOM ROAD, CHALIKKAVATTOM,
            VENNALA P.O, COCHIN - 682 028

            BY ADV. SRI.GEORGE MECHERIL

RESPONDENTS :-

      1     M.R.KUMAR
            AGE AND NAME OF FATHER NOT KNOWN TO THE PETITIONER,
            CHAIRMAN, LIFE INSURANCE CORPROATION OF INDIA,
            CENTRAL OFFICE, MUMBAI - 400 021

      2     K.KADIRESAN,
            AGE AND NAME OF FATHER NOT KNOWN TO THE PETITIONER,
            ZONAL MANAGER, LIFE INSURANCE CORPORATION OF INDIA,
            ZONAL OFFICE, SOUTH ZONE, ANNA SALAI,
            CHENNAI - 600 002

      3     RADHAKRISHNAN P,
            AGE AND NAME OF FATHER NOT KNOWN TO THE PETITIONER,
            SENIOR DIVISIONAL MANAGER,
            LIFE INSURANCE CORPORATION OF INDIA,
            DIVISIONAL OFFICE, M.G ROAD, ERNAKULAM,
            COCHIN - 682 011

            BY ADV. SRI.S.EASWARAN, SC


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 26.03.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con.Case(C).No.677 OF 2021

                                 -: 2 :-


                              JUDGMENT

Dated this the 26th day of March, 2021

It is submitted by the learned counsel appearing on either side

that the directions contained in the judgment have been complied

with. The Contempt of Court Case is, accordingly, closed.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/31.3.2021 Con.Case(C).No.677 OF 2021

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE A1 A TRUE COPY OF THE JUDGMENT DATED 17-02-2021 IN WPC 28316 OF 2020

//TRUE COPY//

P.A. TO JUDGE