G. SUBBAMMAL Vs. THE REGISTRAR (JUDICIAL)

JUDGEMENT

(1.) HEARD Mr.S.Anwar Sameem, learned counsel for the petitioner and Mr.D.Venkatesh, learned counsel for the respondent.

(2.) THIS writ petition has been filed by the petitioner, praying for a direction to the respondent to forthwith disburse the interest accrued on the deposit made with him to the petitioner, pursuant to the order in Contempt Petition (MD)No. 231 of 2008.

(3.) IN the counter affidavit filed by the respondent, apart from setting out the facts which led to the deposit of a sum of Rs. 3,50,000/ - with him, in paragraphs 9, 10 and 11, it is stated as follows: