State Of Kerala vs Raveendran
2021 Latest Caselaw 14335 Ker

LA.App. No.77/2020                          1/3

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                          THE HONOURABLE MR.JUSTICE C.S.DIAS
              Thursday, the 8th day of July 2021 / 17th Ashadha, 1943
                       IA.NO.3/2020 IN LA.APP. NO. 77 OF 2020
                     LAR 58/2014 OF PRINCIPAL SUB COURT,KOLLAM
   APPLICANT/APPELLANT/RESPONDENT IN LAR:

           STATE OF KERALA REPRESENTED BY THE DISTRICT COLLECTOR, KOLLAM.

   RESPONDENTS/RESPONDENTS/CLAIMANTS IN LAR :

       1. RAVEENDRAN, ALIYAMMAZHIKAM, THEKKUMKARA, MAYYANADU P O, KOLLAM.
       2. PRASANNAKUMARI, ALIYAMMAZHIKAM, THEKKUMKARA, MAYYANADU P O, KOLLAM.
       3. RAMAMONY, ALIYAMMAZHIKAM, THEKKUMKARA, MAYYANADU P O, KOLLAM.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay all further
   proceedings in pursuance to the Execution Petition filed in LAR No.
   58/2014 on the files of Sub Court,Kollam, 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 petitioner, the court passed the following:
 LA.App. No.77/2020                          2/3


                                      C.S.DIAS, J.
                           ======================
                                  LAA No.77 of 2020
                           ======================
                          Dated this the 8th day of July, 2021.

                                         ORDER

Service is complete. Admitted.

Post after three months.

C.M Appln 2/2020

This is an application filed to condone the delay of

405 days in filing the appeal.

2. Considering the averments in the affidavit filed

in support of the application, and after hearing the

learned Government Pleader appearing for the petitioner,

I am satisfied that the petitioner has stated sufficient

reasons to condone the delay of 405 days in filing the

appeal. Hence, the application is allowed and the delay is

condoned.

IA 3/2020

This is an application filed to stay all further

proceedings in LAR No.58/2014 on the file of the Principal

Subordinate Judge, Kollam.

 LA.App. No.77/2020                              3/3




         LAA No.77 of 2020

2. After considering the averments in the affidavit

filed in support of the application and perusing the impugned

judgment, I am satisfied that the impugned judgment has to

be stayed. Hence, I stay all further proceedings in LAR

58/2014 on condition that the petitioner deposits 50% of the

compensation amount along with proportionate interest and

costs before the court below within a period of two months

from today. The respondents/claimants would be at liberty to

move the court below for withdrawal of the deposited

amount.

Sd/-

         sks/8.7.2021                                 C.S.DIAS, JUDGE




08-07-2021                        /True Copy/                     Assistant Registrar