COMMISSIONER PROVIDENT FUND ORGANISATION Vs. NEPC AIRLINES

JUDGEMENT

(1.) The defendants in O.S.No. 2585 of 2004 on the file of the II Additional District Munsif Court at Coimbatore are the appellants herein.

(2.) O.S.No. 2585 of 2004 had been filed by the respondents seeking a Judgment and Decree restraining the defendants therein from recovering the due of Rs.90.00 lakhs as employer and employee contribution from the second and third plaintiffs by grant of permanent injunction and for costs of the suit. By Judgment dtd. 22/2/2006, the learned II Additional District Munsif at Coimbatore had decreed the suit.

(3.) The appellants herein / defendants in the suit then filed A.S.No. 87 of 2006 before the Sub Court at Coimbatore. By Judgment dtd. 8/9/2006, the Appeal Suit was dismissed with costs, necessitating the filing of the Second Appeal.