M.Unnikrishna Pillai vs K.Muraleedhara Pillai
2024 Latest Caselaw 18885 Ker

Kerala High Court

M.Unnikrishna Pillai vs K.Muraleedhara Pillai on 28 June, 2024

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR. JUSTICE EASWARAN S.
   FRIDAY, THE 28TH DAY OF JUNE 2024 / 7TH ASHADHA, 1946
                      WP(C) NO. 26417 OF 2018
    IN ID NO.96 OF 2000 OF INDUSTRIAL TRIBUNAL, KOLLAM
PETITIONER:

            M.UNNIKRISHNA PILLAI
            AGED 75 YEARS
            MADATHIL VEEDU, THEKKEMURI, KIZHAKKE
            KALLADA,KOLLAM-691 502.
            BY ADVS.
            SRI.P.RAMAKRISHNAN
            SRI.C.ANIL KUMAR
            SMT.ASHA K.SHENOY
            SRI.T.C.KRISHNA
            SMT.PREETHI RAMAKRISHNAN P-212
            SRI.PRATAP ABRAHAM VARGHESE


RESPONDENTS:

    1       K.MURALEEDHARA PILLAI
            KISHAKKEDATH VEEDU, THEKKEMURI, EAST
            KALLADA,KOLLAM-691 502.
    2       INDUSTRIAL TRIBUNAL KOLLAM
            PIN-691 001.
            BY ADV SMT.VALSAMMA KURIAN JOSE


     THIS     WRIT   PETITION     (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   28.06.2024,     THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.26417/2018


                        JUDGMENT

It is submitted on behalf of the respondents that,

the 1st respondent had expired on 31/01/2022. The legal

heirs of the 1st respondent have not been impleaded in

the writ petition. Hence, the Writ Petition is dismissed

as abated. Petitioner is at liberty to file appropriate

petition for setting aside abatement.

Sd/-

EASWARAN.S, JUDGE rsr

APPENDIX OF WP(C) 26417/2018

PETITIONER EXHIBITS EXHIBIT P1: TRUE COPY OF CLAIM STATEMENT IN I.D.NO.96/2000 FILED BY THE 1ST RESPONDENT BEFORE THE 2ND RESPONDENT INDUSTIRIAL TRIBUNAL, THRISSUR ON 13.02.2001.

EXHIBIT P2: TRUE COPY OF COUNTER STATEMENT FILED BY THE PETITIONER IN I.D.NO.96/2000 DATED 18.02.2002.

EXHIBIT P3: TRUE COPY OF AWARD DATED 23.09.2006 PASSED BY THE INDUSTRIAL TRIBUNAL, KOLLAM IN I.D.NO.96/2000.

EXHIBIT P4: TRUE COPY OF JUDGMENT DATED 20.01.2014 IN WPC NO.34198/2006.

EXHIBIT P5: TRUE COPY OF AWARD DATED 20.04.2018 PASSED BY THE INDUSTRIAL TRIBUNAL, KOLLAM IN I.D.NO.96/2000.