State Of Kerala vs N.E.Abraham
2022 Latest Caselaw 7312 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                THE HONOURABLE MR. JUSTICE P.SOMARAJAN
        THURSDAY, THE 23RD DAY OF JUNE 2022 / 2ND ASHADHA, 1944
                           ARB.A NO. 2 OF 2022
AGAINST THE ORDER/JUDGMENT DATED 21.01.2011 IN OP(ARB)NO. 226/1995
              OF PRINCIPAL SUB COURT, THIRUVANANTHAPURAM
APPELLANTS/RESPONDENTS IN O.P(ARB):

    1       STATE OF KERALA REPRESENTED BY THE SECRETARY,
            IRRIGATION DEPARTMENT, GOVERNMENT SECRETARIAT,
            THIRUVANANTHAPURAM.
    2       THE SUPERINTENDING ENGINEER,
            K.I.P. CIRCLE, KOLLAM

            BY ADV GOVERNMENT PLEADER


RESPONDENT/PETITIONER IN O.P(ARB):

            N.E.ABRAHAM,
            GOVERNMWNT CONTRACTOR, NJATTUMKALAYIL,
            KADAYIRIP (P.O.), KOLANCHERY

            BY ADV BENNY VARGHESE


     THIS    ARBITRATION   APPEALS   HAVING   COME   UP   FOR   HEARING   ON
23.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 ARB.A NO. 2 OF 2022
                                2

                             JUDGMENT

The appeal stood barred by limitation. Hence, the

appeal is dismissed.

Sd/-

P.SOMARAJAN JUDGE msp