V VIJAYAKUMARAN NAIR Vs. AMARAVILA CHUDUKAL ULPADAKA KRAYA

JUDGEMENT

(1.) One Sri.V.Vijayakumaran Nair, resident of Poojappura, Thiruvananthapuram is the appellant in this appeal. Being aggrieved by the orders passed by this Court in W.P.(C).No.34639 of 2005 dated 20.2.2006, he is prosecuting this appeal after obtaining leave from this Court.

(2.) The 1st respondent is a Society registered under the provisions of the Kerala Co-operative Societies Act. The Society has not discharged its liability under the provisions of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952. To recover the aforesaid amount, the respondents 3 and 4 in the appeal have attached an immovable property measuring an extent of 79 cents of land in Re-survey No.84 situate at Neyyattinkara Village.

(3.) The appellant is interested in purchasing the property. Therefore, his learned counsel would submit that whatever amount that is due as on today to the respondents 3 and 4, he would discharge the same in 45 days after intimation of the amounts due to them by respondents 3 and 4 and obtain No Objection Certificate from respondents 3 and 4 to execute a sale deed in his favour by 1st respondent-Society. The suggestion made by Sri.E.K.Nandakumar, learned counsel appearing for the appellant is not resisted by learned counsel appearing for respondents 3 and 4 as well as the learned counsel appearing for the 1st respondent-Society.