D.K.Prithwiraj vs Arun Thejus

OP(C) No.1023/2022                                1/2

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                               THE HONOURABLE MR.JUSTICE C.S.DIAS
                     Friday, the 17th day of June 2022 / 27th Jyaishta, 1944

                                     OP(C) NO. 1023 OF 2022


                OS 698/2013 OF ADDL.MUNSIFF COURT-IV, THIRUVANANTHAPURAM

   PETITIONER/PETITIONER/3RD DEFENDANT:

          D.K.PRITHWIRAJ, AGED 46 YEARS, S/O.DAMODHARAN PILLAI, TC 1060/20,
          RAJATH, KOLLUR GARDENS, KANNANMOOLA, MEDICAL COLLEGE.P.O.,
          THIRUVANANTHAPURAM PRESENTLY WORKING AS ASSISTANT COMMISSIONER OF
          POLICE, SHANGHUMUKHAM SUB DIVISION, THIRUVANANTHAPURAM -695 007.

   RESPONDENTS/COUNTER PETITIONERS/PLAINTIFF & DEFENDANTS 1 AND 2:

      1. ARUN THEJUS, AGED 35 YEARS, T.C 34/915-1, OPP. ST.ANNS CHURCH,
         SHANGHUMUGHAM WARD THIRUVANANTHAPURAM - 695 008.
      2. GOVERNMENT OF KERALA, REPRESENTED BY CHIEF SECRETARY, GOVERNMENT
         SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
      3. NAZRUDEEN, CIRCLE INSPECTOR OF POLICE, MEDICAL COLLEGE POLICE
         STATION, THIRUVANANTHAPURAM - 695 011.


        Op (civil) praying inter alia that in the circumstances stated in
   the affidavit filed along with the OP(C) the High Court be pleased to stay
   all further proceedings in O.S. No.698/2013 by the Addl. Munsiff Court IV
   (RCC) Thiruvananthapuram, Pending disposal of the original petition, for
   the ends of justice.


        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of OP(C) and upon hearing the arguments of
   SRI.SUMAN CHAKRAVARTHY, Advocate for the petitioner, the court passed the
   following:

                                              ORDER

Admitted. Issue notice to the respondents. On a consideration of the pleadings and materials on record and hearing the learned counsel appearing for the petitioner and taking note of Ext.P3 judgment passed by the Sessions Court, Thiruvananthapuram, I am satisfied that the petitioner has made out a prima facie case. Hence, I stay all further proceedings in O.S No.698/2013 of the Court of the Addl. Munsiff-IV (RCC), Thiruvananthapuram for a period of three months.

                                                        Sd/- C.S.DIAS, JUDGE




17-06-2022                          /True Copy/                          Assistant Registrar
 OP(C) No.1023/2022                 2/2

                      APPENDIX OF OP(C) 1023/2022

Exhibit -P3          TRUE COPY OF THE JUDGMENT DATED 18.12.2014 IN

CRL.APPEAL NO.564/2012 BY THE SESSIONS COURT, THIRUVANANTHAPURAM