M KANNAN Vs. NANDHA BALAN

JUDGEMENT

(1.) The second respondent herein has filed a writ petition in W.P.(MD)No. 2208 of 2007 seeking a Writ of Mandamus to direct the first respondent herein to pay the pensionary benefits and other monetary benefits payable by the first respondent on account of the demise of the husband of the second respondent herein. When the said writ petition came up for hearing before this Court on 12.04.2007, it was reported that the parties had come to a settlement. In view of the same, the writ petition was disposed of by the learned Judge by issuing the following direction:

(2.) Mrs. M.Muthammal, who is the second respondent in the writ petition filed the present contempt petition alleging that as per the order made in the writ petition, the entire terminal benefits were settled in favour of her, but no amount was paid to her. This according to Mrs. M.Muthammal amounts to contempt of Court.

(3.) During the pendency of this contempt petition, Mrs. M.Muthammal passed away and in her place, her son Mr.M.Kannan has been substituted.