A SHANMUGHAM Vs. OFFICIAL LIQUIDATOR

JUDGEMENT

(1.) C.A. No. 206 of 1992 has been filed by the applicant, A. Shanmugham, to set aside the order of the learned official liquidator dated December 11, 1991, in Claim No. 194 in so far as it relates to the closure compensation and to direct the respondent, official liquidator, to award interest at 18 per cent. per annum on the admitted amount and to pass such other orders as may be deemed fit and proper.

(2.) C.A. No. 207 of 1992 has been filed by the said applicant, A. Shanmugham, to set aside the various orders made in various claims as set out in the annexure to the application, in so far as it relates to the closure compensation.

(3.) C.A. No. 206 of 1992 was filed by Mr. A. Shanmugham in his personal capacity. C.A. No. 207 of 1992 was filed by him in his capacity as vice-president of Madras Pen and Ink Factory Workers' Union and representing the workmen of the company in liquidation. In the annexure to C.A. No. 207 of 1992, the names of the claimants and other particulars, viz., claim number, claim amount, amount granted and amount rejected, have been furnished with reference to the company in liquidation. Both the matters were heard together by consent of parties. Originally, the learned official liquidator alone was impleaded as respondent in these applications. In view of the importance of the questions of law raised by the applicant herein and also by the learned official liquidator assisting the court at the time of hearing, the legal heirs of the late Sanjeevi, viz., respondents Nos. 2 to 7, were ordered to be impleaded. The State Bank of Hyderabad was also ordered to be impleaded as the either respondent since the issue raised has to be decided in the presence of the State Bank of Hyderabad who is a secured creditor.