Darmarajan.V.K vs The Kerala State Electricity ...
2021 Latest Caselaw 16996 Ker

CMCP No.1/2020                               1/2

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                        THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                             &
                           THE HONOURABLE MRS. JUSTICE M.R.ANITHA
                 Thursday, the 12th day of August 2021 / 21st Sravana, 1943

                        CMCP NO. 1 OF 2020 IN RFA (INDIGENT) 7/2020




                   OS 123/2012 OF PRINCIPAL SUB COURT,ALAPPUZHA
   PETITIONER/APPELLANT:

          DARMARAJAN.V.K ,AGED 58 YEARS , S/O.KOCHUKUNJU, VARIYAMMURIVELI,
          AVALOOKUNNU P.O., ALAPPUZHA DISTRICT

   RESPONDENTS/RESPONDENTS:

      1. THE KERALA STATE ELECTRICITY BOARD, REPRESENTED BY ITS SPECIAL
         OFFICER, MANAGING COMMITTEE APPOINTED BY GOVERNMENT OF KERALA,
         VYDYUTHIBHAVANAM, PATTOM, THIRUVANANTHAPURAM-695 004
      2. THE ASSISTANT EXECUTIVE ENGINEER, KERALA STATE ELECTRICITY BOARD,
         LINE MAINTENANCE SUB DIVISION, ALAPPUZHA-688 526
      3. A.N.SANU, M/S. A.N. ENGINEERING WORKS, NO.134/6,INDUSTRIAL AREA,
         KAMAKSHY PALAYAM, MAGADI MAIN ROAD, BANGALORE-560 029 AND KOMANA,
         AMBALAPUZHA, ALAPPUZA-688 561
      4. P.G.LAIJU, S/O. GOPALAN, SREERANGAM, STADIUM WARD, ALAPPUZHA-688 001



        Civil Misc. Case(pauper) praying that in the circumstances stated in
   the affidavit filed therewith the High Court be pleased to allow the
   appellant to file appeal as an indigent person against the judgment and
   decree in O.S.No.123 of 2012 of the Sub Judge, Alappuzha.


        This CMCP coming on for orders upon perusing the CMCP and the
   affidavit filed in support thereof and upon hearing the arguments of
   SRI.S.SANAL KUMAR,SMT.BHAVANA V., SMT.T.J.SEEMA, Advocates for the
   petitioners and of SRI RAJU JOSEPH (SR) along with SRI.C.JOSEPH ANTONY,
   Advocates for R1 AND R2,and of Government Pleader, the court passed the
   following:




                            p.t.o
 CMCP No.1/2020                                 2/2




                       ANIL K. NARENDRAN & M.R. ANITHA, JJ.
                     ---------------------------------------------------
                      C.M.C.P.No.1 of 2020 in R.F.A.No.7 of 2020
                    ------------------------------------------------------
                        Dated this the 12th day of August, 2021

                                            ORDER

Anil K. Narendran, J.

The learned Government Pleader seeks time to file a fresh report in

C.M.C.P.

The learned counsel for the petitioner/appellant seeks

adjournment.

Await return of notice on the 3rd respondent.

List on 02.09.2021.

Show the name of Sri.Joseph Antony, the learned counsel for

respondents 1 and 2, in the cause list.

Sd/-

ANIL K. NARENDRAN, Judge

Sd/-

M.R. ANITHA, Judge AV/12/8

12-08-2021 /True Copy/ Assistant Registrar