- (1.) IT is stated by the counsel for the contemnor -respondent that part of the retiral dues, which was due, had been paid to the husband of the petitioner earlier and the balance amount towards retiral dues is now being paid to the widow of the deceased employee through her counsel and a cheque of Rs. 78,567/ - has been handed over to the counsel for the petitioner.
(2.) COUNSEL for the respondent -contemnor, therefore, submitted that the order stands complied. Counsel for the petitioner, however, submitted that the statutory interest on the amount has not been paid, which is beyond dispute.
(3.) THIS , in my view, cannot be a subject matter of contempt unless the order passed by the learned Single Judge indicates as to what is the amount that is payable to the petitioner by way of interest. Time and again, it has been recorded by this Court that computation of amount to be paid to the petitioner cannot be allowed to be adjudicated by way of a petition for contempt.;