State Of Kerala vs Samuel Varghese
2022 Latest Caselaw 7313 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. 5 OF 2021
AGAINST THE ORDER/JUDGMENT DATED 21.12.2016 IN OP(ARB)NO. 468/2009
                      OF DISTRICT COURT, KOLLAM
APPELLANTS/PETITIONERS IN OP:

    1       STATE OF KERALA REPRESENTED BY SECRETARY TO THE
            GOVERNMENT,IRRIGATION DEPARTMENT,(WATER
            RESOURCES),GOVERNMENT SECRETARIAT,THIRUVANANTHAPURAM.
    2       THE SUPERINTENDING ENGINEER,
            K.I.P-R.B CIRCLE,PULAMON(P.O),KOTTARAKKARA.
    3       THE EXECUTIVE ENGINEER,
            K.I.P-I.B DIVISION NO.5,KOLLAM.

            BY ADV GOVERNMENT PLEADER


RESPONDENTS/RESPONDENTS IN THE OP:

    1       SAMUEL VARGHESE,
            GOVERNMENT CONTRACTOR,KANDATHILPARAMBIL
            HOUSE,MUTTOM..P.O,HARIPPADU.
    2       N.SUKUMARAN (RETD.DISTRICT JUDGE),
            TRIVENI,VARRIAM ROAD,ERNAKULAM,
            COCHIN-682016.

            BY ADVS.
            SRI.K.BABU THOMAS
            SMT.MARYKUTTY BABU


     THIS    ARBITRATION   APPEALS   HAVING   COME   UP   FOR   HEARING   ON
23.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 ARB.A NO. 5 OF 2021
                                2

                             JUDGMENT

The appeal stood barred by limitation. Hence, the

appeal is dismissed.

Sd/-

P.SOMARAJAN JUDGE msp