AI Structured Summary
Not yet generated for this judgment
Judgment
The petitioner has purchased a vehicle which was registered in the State of Karnataka on 12.07.2010. The petitioner was permitted to bring that
vehicle in the State of Kerala vide NOC issued on 28/02/2019, upon the vehicle being purchased by him. This fact is clear from the vehicle purchasing
status at Ext.P3. Limited grievance of the petitioner is to the effect that the 1st respondent is not receiving contribution dues in respect of that vehicle
bearing registration No. KL-38-H-1427 from 01.03.2019 onwards.
Heard both sides.
The learned counsel for the 1st respondent submits that the 1st respondent shall receive contribution towards Kerala Motor Transport Workers
Welfare Fund regarding this vehicle for the period from 01.03.2019, immediately as soon as the same is offered by the petitioner.
In the light of this statement, the petition is disposed of with a direction to the 1st respondent to pay the dues in respect of Kerala Motor Transport
Workers Welfare Fund for the vehicle bearing registration No. KL-38-H-1427 with effect from 1.03.2019 within a period of two weeks from today. If
the petitioner approaches the 1st respondent for payment of such dues, the 1st respondent shall accept the same.