P.Kannayeeram vs Elango

R. Suresh Kumar, J

When this Contempt petition came up for hearing on 17.06.2019, this Court passed the following orders:

"2. Pursuant to the said order, the respondent appeared before this Court today. The learned counsel for the respondent has filed a calculation memo and has also produced a cheque in the name of the Registrar, Madurai Bench of Madras High Court, in W.P.(MD)No.7720 of 2010 for a sum of Rs.3 lakhs drawn on 14.06.2019.

3.However, the leaned counsel for the petitioner, in turn, has filed a calculation memo and there is a difference between the calculation memo filed by the petitioner as well as the respondent Transport Corporation with regard to the arrears payable by the respondent to the petitioner.

4.Insofar as the quantum of arrears is concerned, both the parties have filed a memo and the figure finds in both the memos is differed, let the petitioner as well as the respondent in the presence of the respective counsel can sit and sort out the issue and accordingly, the actual arrears with nominal interest payable from the date of due till the date of payment at the rate of 6% per annum, shall be calculated and the actual amount with interest shall be arrived at by both the parties and accordingly, a memo of calculation for final amount arrived at after negotiation, shall be filed before this Court during the next hearing date. In the meanwhile, the respondent shall deposit this cheque for the said sum of Rs.3 lakhs in the account of W.P. (MD)No.7720 of 2010 and the same shall be kept deposited by the Registrar in a no lien account / suspense account till further orders to be passed by this Court. It is made clear that the said amount shall not carry any interest from the date of deposit."

2.Pursuant to the said order, it seems that on 27.06.2019 both parties sat together and sort out the issue and ultimately, they reached conclusion, which has been reduced in writing signed by both parties and the same has been filed before this Court. The relevant portion of the said agreement reads thus:

"5) இதன் அ ழ ப ; படை யில் 2 7 . 0 6 . 2 0 1 9 தெதி ய ன்று இருதர ப் ப pனரும் செர் ந் து n ப ச p வர்';க ப் பட வெண்ழ ய ப ணி இறுதி வித்தி ய hச ப ண ப் ப லன்க ள ; ம ற்றும் அ னைத் து வித்தி ய hச டிதாகை வி ப ரத்தினை n ப ச p இறுதி ய h க Rs.3,79,986/- (Three lakhs Seventy     Nine     Thousand Nine Hundred and       Eighty Six) டிதாகை யினை வர்';க மு ழவஜ எ டுக்கப் பட்டு ள் ள து .

2 0 1 9 ஆம் ஆண்டு கூ P ன ; மாதம்

2 7 ந ; தெதி P.கண்ணா ய p ர ம ; தடி ப டி ப ரும h ள . எண். 0 6 ஏ சர!;வதி இல்லம்ஃ 3 வ து டிதருஃ

ம P ன hட்சி ந க ர்ஃ ம துi ர என் ற

விலாசத்தில் வசித் து வரும் ந h ன ; தமிர்; ந h டு அ ர சு ப ;

n ப hக் கு வரத் து க ; கர்கம் (ம துரை) லிட் ம துi ர மண்டலத்தில் து i ண n மலா ள h ; மு ன ; ந ட ந்த n பச்சுவார்தை யில் மெ லெ கண்ட வி ப ர';க ள ; ம ற்றும் மெ ற் ப ழ டிதாகை யினை டி ப ற ;றுக்டிகா ள ; ள

மு பு மன துடன் சம்மதம் டிதரிவிக்கிn ற ன்.

நிருவாக தரப்பஜ அலுவலர்கள்

1)      துணை மெலாளர்

2)      மு.நி.கண்காணிப்பாளர்

3)      கண்காணிப்பாளர்

P.கண்ணாயிரம்

3.Today when the matter is taken up for hearing, the learned counsel appearing for the respondent submits that pursuant to the said agreement, apart from the sum of Rs.3 lakhs, which has already been deposited, as directed by this Court in name of the Registrar of this Court, the remaining amount of Rs.79,986/- has been paid to the petitioner by way of a cheque.

4.The learned counsel appearing for the petitioner submits that the petitioner has received the cheque for a sum of Rs.79,986/- and in view of the same, the petitioner may be permitted tp withdraw the said amount of Rs.3 lakhs lying in no lien account / suspense account in the name of the Registrar of this Court.

5.In view of the settlement entered into between the parties, which has been reduced in writing, signed by both parties and both have acted upon, no further order is required to be passed in this Contempt petition.

6.The Registry is directed to give a payment out to the petitioner for a sum of Rs.3 lakhs, which has already been deposited, by getting proper identification as well as acknowledgment from the petitioner as well as the learned counsel on record for the petitioner, immediately.

7.With this direction, this Contempt petition is closed.