DHINA KOOLI THOZHILALAR SANGAM Vs. T. KAMAKSHI

JUDGEMENT

(1.) The contempt petition has been instituted to punish the respondents for their willful disobedience of the order of this Court dtd. 16/10/2023 passed in Writ Appeal No.914 of 2020.

(2.) The order of the Division Bench reads as under:

(3.) Mrs.D.Geetha, the learned Counsel appearing on behalf of the petitioner Sangam would refer the recorded findings during the hearing of the present contempt petition and submit that the calculations submitted by the petitioner Sangam has been taken on record. Therefore, now the respondents cannot turn around and produce their own calculations in the present contempt petition, which would be lesser than that of the calculation made by the petitioner Sangam. Further, it is contended that the calculations submitted by the petitioner Sangam was agreed upon by the respondents during the course of earlier hearings and at that point of time the respondents have not filed any calculation. Therefore, the said calculation of the petitioner is to be accepted for the purpose of settling 40% of the occupational wages. At the outset, it is contended that what transpired during the course of writ appeal hearing is that the calculation submitted by the petitioner Sangam is agreed upon. Therefore, the payments are to be settled based on the said calculation.