P P PRADEEPAN Vs. JAYA

JUDGEMENT

(1.) The petitioner has come to this Court raising a grievance that a warrant of arrest is chasing him and that he need some further time to pay the amount. When this petition was admitted, interim directions were issued. The respondent, though served, has not entered appearance. The report of the Family Court shows that the condition for grant of stay has not been complied with. While it is true that an amount of Rs.20,000/- has been deposited, the direction to deposit 10% of the total amount due is not complied with by the said deposit of Rs.20,000/-, reports the Family Court.

(2.) The learned counsel for the petitioner submits that the matter has been settled between the parties now and the petitioner has undertaken to pay the entire amount due under the impugned order within a period of 25 days. If there is such an agreement, it shall be open to the petitioner to report that fact to the Family Court, whereupon the Family Court must pass appropriate orders. The respondent has not entered appearance. The alleged settlement is not confirmed by the respondent. Nothing is produced before Court to evidence such alleged settlement. In these circumstances, we are satisfied that no further direction need be issued in this Writ Petition.

(3.) This Writ Petition is, in these circumstances, dismissed. If, as a matter of fact, there is any such settlement as contended by the learned counsel for the petitioner, the petitioner can report that fact to the Family Court and convince the Family Court of the existence of such agreement. No further directions are necessary from this Court.