VIJAYAKUMAR Vs. KERALA CO OPERATIVE TRIBUNAL

JUDGEMENT

(1.) The writ petition preferred in the year 2003 was getting itself dusted, as the writ petitioner was not interested to proceed with it and get it disposed of. The prayer of the writ petitioner is that he may be given the benefits of one time settlement scheme as per Circular No.27/2006, dated 29/06/2006, the validity of which is upto 31/12/2006.

(2.) The learned counsel submitted that the first respondent, Tribunal, had passed Exhibit P4 judgment, allowing the third respondent to realise the suit amount with future interest at the rate of 18% per annum, till the date of realisation of the entire amount.

(3.) The learned counsel appearing for the third respondent submits that an amount of Rs.2,76,000/- is due to the third respondent as on 31/10/2006. The counsel also submitted that the writ petitioner is not bona fide in approaching this Court and he has not re-paid back any amount, due to the third respondent, although the first respondent had passed the judgment on 22/10/2003.