C.K.MATHEW Vs. KUMARAMPUTHUR GRAMA PANCHAYAT

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned counsel appearing for the respondent Panchayat.

(2.) PETITIONER was the Convenor of a Benficiary Committee. On 14/5/98, he entered into an agreement with the respondent Panchayat by which the work of rennovation of a panchayat pond was entrusted to him. Admittedly, a total amount of Rs.57,500/- was paid to the petitioner for executing the work. Although it is the case of the petitioner that he started the work and also expended Rs.49,500/-, the work was discontinued. PETITIONER also says that in the meanwhile, due to sickness, he also retired from the Beneficiary Committee.

(3.) HAVING regard to the case of the petitioner that he is sick and an aged person, I direct that the petitioner shall pay this amount in 10 equal monthly instalments, which shall be without any liability for interest. The first instalment shall be paid on or before 15/10/12 and the subsequent instalments will be paid on or before 15th of every succeeding month. Subject to payment as above, recovery proceedings now initiated shall be kept in abeyance and in case of default, respondents will be free to recover the amount. It is directed that once payment is made as above, the entire liability arising out of the agreement dated 14/5/1998 will stand discharged. Writ petition is disposed of as above.