Skaria B vs K.S. Pradeepkumar
2022 Latest Caselaw 2142 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
   THURSDAY, THE 24TH DAY OF FEBRUARY 2022 / 5TH PHALGUNA, 1943
                        CON.CASE(C) NO. 1810 OF 2021
             [JUDGMENT DATED 8.4.2021 IN WP(C) 100 OF 2021]
PETITIONERS/PETITIONERS:

    1        SKARIA B, AGED 59 YEARS,
             S/O. BENNIAM, PUTHENPURAKKAL HOUSE, KAPPIL EAST,
             KRISHNAPURAM POST, ALAPPUZHA DISTRICT, PIN - 690533.

    2        JASEETHA C.A, W/O.K.J. MATHEW, AGED 59 YEARS,
             KONNULLY HOUSE, MANDAKKARA ROAD, COCHIN - 682018,
             ERNAKULAM DISTRICT.

    3        M.N. SREEKUMARI, AGED 59 YEARS,
             W/O. SASIDHARAN N.N., NEDUNGATHURUTHIL HOUSE,
             EROOR NORTH POST, PIN - 682306, ERNAKULAM DISTRICT.

             BY ADV P.K.RAVI SANKAR


RESPONDENT/2ND RESPONDENT:

             K.S. PRADEEPKUMAR, AGED 55 YEARS,
             FATHER'S NAME NOT KNOWN TO THE PETITIONERS,
             MANAGING DIRECTOR, KERALA STATE HANDLOOM DEVELOPMENT
             CORPORATION LIMITED, THILLERI ROAD, KANNUR - 670001.

             BY ADVS.M.GOPIKRISHNAN NAMBIAR
             K.JOHN MATHAI
             JOSON MANAVALAN
             KURYAN THOMAS
             PAULOSE C. ABRAHAM
             RAJA KANNAN


     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 24.02.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1810 OF 2021
                                    -2-

                                JUDGMENT

This contempt case has been filed on the

allegation that, in spite of the directions in the

judgment of this Court dated 08.04.2021 in W.P.(C)

No.100/2021, the leave surrender benefits have not

been paid to the petitioners, though it is

conceded that the amounts of gratuity had been so.

2. I do not propose to speak on the merits of

the contentions of the petitioners in this

contempt case at this stage, because through an

order of this date in Review Petition No.97/2022,

I have made certain additional requisition to the

respondent.

In the afore circumstances and since this

Court is now seized of the merits of the

contentions in R.P.No.97/2022, I close this

contempt case, with liberty to the petitioners to

approach this Court again, if so required in CON.CASE(C) NO. 1810 OF 2021

future, depending upon the decision to be taken by

this Court in the aforementioned Review Petition.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv CON.CASE(C) NO. 1810 OF 2021

APPENDIX OF CON.CASE(C) 1810/2021

PETITIONER ANNEXURES

ANNEXURE A TRUE COPY OF THE JUDGMENT DATED 8.4.

2021 IN WP(C) NO. 100 OF 2021.

ANNEXURE B TRUE COPY OF THE PROCEEDINGS DATED 7.12.2019 OF LEAVE SURRENDER WITH RESPECT TO THE 1ST PETITIONER.

RESPONDENT'S/S ANNEXURES :

ANNEXURE R1(a) TRUE COPY OF THE LIST PERTAINING PREPARED BY KERALA STATE HANDLOOM DEVELOPMENT CORPORATION REGARDING TERMINAL SURRENDER UP TO 30.11.2020.

//TRUE COPY// P.A. TO JUDGE