Kerala High Court
For Information Purpose Only vs Power Grid Corporation Of India ... on 8 April, 2021
IA/2/2017 IN CRP 673/2017 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
Thursday,the 8th day of April 2021/18th Chaithra, 1943
IA 2/2017 (IA 3301/2017) IN CRP 673/2017
For information purpose only
OP(ELE) No.493/2011 of the II ADDITIONAL DISTRICT COURT -II, KOLLAM
PETITIONER/PETITIONER
POWER GRID CORPORATION OF INDIA LTD.,
400KV SUB STATION, PALLIPPURAM P.O., THIRUVANANTHAPURAM,
REP. BY ITS DEPUTY GENERAL MANAGER, G. AMBIKA DEVI.
RESPONDENT/RESPONDENT
1. K.SEBASTIN,
PARASSERI VEEDU, IRULANKADU, ARYANKAVU
VILLAGE,PATHANAPURAM TALUK, KOLLAM - 691 001.
2. SPECIAL REVENUE OFFICER (COMPENSATION),
POWER GRID CORPORATION OF INDIA LTD.,
THIRUVANANTHAPURAM - 695 001.
Application praying that in the circumstances stated in the affidavit filed therewith the
High Court be pleased to stay the execution of the judgment dated 02.06.2017 passed in
OP(Ele) 493/2011, on the files of the Addl. District Judge II, Kollam till the disposal of the
above case in the interest of justice.
This application coming on for orders upon perusing the application and the affidavit
filed in support thereof, and this Court's order dated 4.2.2021 and upon hearing the arguments
of SRI.E.M.MURUGAN, Advocate for the petitioner, SMT.G.VIDYA, Advocate for R1 and
of GOVERNMENT PLEADER for R2, the court passed the following:
[P.T.O]
msv/2 13.4.21
BECHU KURIAN THOMAS, J.
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I.A.No.3301 of 2017
in
Civil Revision Petition No.673 of 2017
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Dated this the 8th day of April, 2021
For information
ORDpurpose
ER only
It is submitted by the learned counsel for the
respondent that the amount directed to be deposited as
a condition precedent for the grant of stay has not been
deposited.
2. The learned counsel for the petitioner stoutly
denies the said submission and submits that as per
specific instructions received through the mobile phone,
the revision petitioner's officers have submitted that the
amount, as directed, has been deposited. The aforesaid
submission is recorded.
3. Learned counsel for the respondent submits
that the respondent is an 87 year old person who is
facing severe financial difficulties.
Taking into reckoning the aforesaid submission,
interim order shall stand extended by a further period of
Civil Revision Petition No.673 of 2017
six months on condition that the petitioner deposit a
further amount equal to 25% of the decretal debt along
For information purpose only
with interest and costs apart from the 50% already
directed to be deposited, before 27.05.2021. On deposit
of the aforesaid amount respondent is permitted to
withdraw the same.
Post on 27.05.2021.
Sd/-
BECHU KURIAN THOMAS
JUDGE
scs
/true copy/ Sd/- ASSISTANT REGISTRAR
