P.SREEKUMARAN NAIR Vs. THIRUVANANTHAPURAM CORPORATION

JUDGEMENT

(1.) THE complaint of the petitioner is regarding non payment of the bill amount due to him for contract works successfully executed and completed by him. According to the petitioner, the final bill was submitted by him as early as in May 2011, which is Ext.P6. A total amount in excess of Rs.14,00,000/-(Rupees fourteen lakhs only) is due to him. Though more than an year has elapsed, he complains that the said amount has not been paid to him. He therefore seeks the issue of appropriate directions for payment of the said amount.

(2.) COUNSEL for the petitioner submits that the petitioner is facing financial problems and relies on Ext.P10 and Ext.P11 letters issued by his bank, directing him to regularize his cash credit account which has exceeded the limit sanctioned to him. Therefore the petitioner seeks the issue of some directions for payment of the bill amount at the earliest.

(3.) I have heard Adv. V.S. Sudheer who appears for the petitioner and the Senior Counsel Sri. Nandakumara Menon who appears for the respondent.