S KARUPPIAH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Writ Appeal is filed seeking to set aside the order, dated 19.09.2013, in W.P. No.15746 of 2013. The petitioner in W.P.(MD).No.15746 of 2013 is the appellant herein.

(2.) The short facts, in a nutshell, are as follows:-

(3.) The learned counsel appearing on behalf of the appellant submitted that unless the interest portion of the amount in question is neither discussed in the order dated 06.01.2010, in W.P.(MD).No.8687 of 2009 nor any findings given to that effect, the appellant is entitled to challenge the cause of action arose in W.P.(MD).No.8687 of 2009, at any point of time. He further submitted that though the prayer was made to the effect that the respondents should pay with interest in the Writ Petition in W.P.(MD).No.8687 of 2009, the learned Judge failed to consider the same. He also submitted that even the contractual amount was paid to this appellant, after filing two contempt petitions. In any event, the respondents are liable to pay interest at the rate of 18% for the belated payment made to this appellant.