K.K. Jose vs K. Jayakumar, P. Lathika and Aisha P. Nair

P.R. Ramachandra Menon, J.—This contempt matter has been preferred by the petitioner alleging wilful disobedience of the judgment passed by this Court in W.A. No. 2316 of 2007 dated 15.09.2008.

The learned Government Pleader appearing for the contemnor submits that, pursuant to the verdict passed, the due amount has already been worked out and disbursed to the petitioner, the particulars of which have been furnished in a tabulated form.

The learned Counsel for the petitioner submits that, eventhough amount has been disbursed, there is some error with regard to the calculation and the petitioner is intending to challenge the same by way of separate proceedings.

In the above circumstances, this Court finds that nothing remains to be considered in the contempt matter. Accordingly, the contempt matter is closed without prejudice to the rights and liberties of the petitioner to pursue appropriate proceedings, if any mistake is there with regard to the extent of benefit payable to the petitioner, forming the subject matter of the Writ Appeal.