Power Grid Corporation Of India ... vs Amminnikutty
2021 Latest Caselaw 16361 Ker

CRP No.638/2018                                   1/1




                          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT
                             THE HONOURABLE MR.JUSTICE V.G.ARUN
                  Wednesday, the 4th day of August 2021 / 13th Sravana, 1943
                   IA.NO.1/2018 (I.A. NO.1834/2018) IN CRP NO. 638 OF 2018

                  OP(ELE) 147/2010 OF ADDITIONAL DISTRICT COURT-I, KOZHIKODE

   PETITIONER/PETITIONER:

          POWER GRID CORPORATION OF INDIA LTD., REP.BY ITS ADDITIONAL GENERAL
          MANAGER,UGRAPURAM, AREACODE.P.O, ERNAD TALUK, MALAPPURAM .

   RESPONDENT/RESPONDENT:

          AMMINNIKUTTY, W/O MATHEW, PURATHETTU HOUSE,VELANKODE PO, KODENCHERY,
          KOZHIKODE TALUK.


        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 28.3.2018 passed in OP(Ele) 147/2010, on the files
   of the Addl.District Judge-I, Kozhikode 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 upon hearing the arguments
   of SRI.E.M.MURUGAN, Advocate for the petitioner and of SRI.O.D.SIVADAS,
   Advocate for the respondent, the court passed the following:

                                             ORDER

There shall be an interim stay of further proceedings based on the order in OP(Ele) 147/2010 on the files of the Additional District Judge-I, Kozhikode for a period of two months, on condition of the petitioner depositing 50% of the amount ordered towards compensation, with interest till date, within two months.

Sd/-

V.G.ARUN

JUDGE

04-08-2021 /True Copy/ Assistant Registrar