Friday vs The Special Tahsildar (La)
2021 Latest Caselaw 11736 Ker

IA/2/2020 IN LA.App. 13/2020                           1/2



                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                    Present:
                        THE HONOURABLE MR. JUSTICE A.HARIPRASAD
                                                       &
                    THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.

                               Friday,the 9th day of April 2021/19th Chaithra, 1943
            For information         purpose only
                     IA 2/2020 IN LA.App. 13/2020
Against LAR No.27/2013 of the ADDITIONAL SUB COURT, THALASSERY
APPLICANTS/APPELLANTS/RESPONDENTS IN L.A.R
1. THE SPECIAL TAHSILDAR (LA)
     THALASSERY.
2. THE DIVISIONAL FOREST OFFICER
     KANNUR.
3. THE GOVERNMENT OF KERALA
     REPRESENTED BY DISTRICT COLLECTOR, KANNUR.
RESPONDENTS/RESPONDENTS/CLAIMANTS IN L.A.R
1. PULIKKAL THOMAS
     S/O. JOSEPH, KOTTIYOOR P.O., NELLIYODI-670 651.
2. MATHEW PULIKKAL
     S/O. JOSEPH, PULIKKAL HOUSE, KOTTIYOOR P.O., NELLIYODI.(DIED)
     -670651.
3. PULIKKAL DEVASSYA
     S/O. JOSEPH, PULIKKAL HOUSE, KOTTIYOOR P.O., NELLIYODI-670651.
4. PULIKKAL MARY
     D/O. JOSEPH, PULIKKAL HOUSE, KOTTIYOOR P.O., NELLIYODI-670651.
5. THRESSYA
     D/O. JOSEPH, PULIKKAL HOUSE, KOTTIYOOR P.O., NELLIYODI-670651.
6. ELIYAMMA
     W/O. LATE MATHEW, PULIKKAL HOUSE, THINDUMMAL, THALAPUZHA
     P.O., WAYANAD DISTRICT-670 644.
7. JOSEPH P.M.
     S/O. MATHEW (LATE), PULIKKAL HOUSE, THINDUMMAL, THALAPUZHA
     P.O., WAYANAD DISTRICT-670 644.
8. CHACKO P.M.
     S/O. MATHEW (LATE), PULIKKAL HOUSE, THINDUMMAL, THALAPUZHA
     P.O., WAYANAD DISTRICT-670 644.

  Application praying that in the circumstances stated in the affidavit filed therewith the High
 IA/2/2020 IN LA.App. 13/2020                    2/2

Court be pleased to stay the execution of the award in L.A.R. No. 27/2013 before the Addl.
Sub Court, Thalassery in the interest of justice.
  This application coming on for orders upon perusing the application and the affidavit filed in
support thereof, and upon hearing the arguments of GOVERNMENT PLEADER, for the
applicants and of M/S GEORGE MECHERIL, JOJO JOSEPH, Advocates for the R1 and R3
to R7, the court passed the following
                                           ORDER

There For shall be aninformation interim stay of execution ofpurpose only the judgment in LAR 27/2013 of the Additional Sub court, Thalassery pending disposal of the Appeal, subject to the condition that the appellants shall deposit 50 % of the entire amount due under the impugned judgment, within one month. On such deposit respondents/claimants will be entitled to withdraw the amount from the reference court. If not deposited as above, the respondents will be entitled to proceed with the execution.

Post along with connected cases. 09-04-2021 Sd/-

A.HARIPRASAD,JUDGE

Sd/-

ZIYAD RAHMAN A.A.,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR