George Varghese vs State Of Kerala
2021 Latest Caselaw 14486 Ker

LA.App. No.144/2021                        1/2

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                          THE HONOURABLE MR.JUSTICE C.S.DIAS
              Tuesday, the 13th day of July 2021 / 22nd Ashadha, 1943
                       IA.1/2021 IN LA.APP. NO. 144 OF 2021
           LAR 41/2014 OF II ADDITIONAL SUB COURT, THIRUVANANTHAPURAM.
   PETITIONER:

           GEORGE VARGHESE
           EBENEZER COTTAGE,
           KESAVADASAPURAM,PATTAM
           THIRUVANANTHAPURAM
           695004



   RESPONDENTS:

           1.STATE OF KERALA,
             REPRESENTED BY THE DISTRICT COLLECTOR, THIRUVANANTHAPURAM-695001
           2.UMMEN GEORGE, EBENEZER COTTAGE,
             KESAVADASAPURAM, THIRUVANANTHAPURAM-695004
           3.ABRAHAM GEORGE,EBENEZER COTTAGE,
             KESAVADASAPURAM, THIRUVANANTHAPURAM-695004
           4.IVAN GEORGE,EBENEZER COTTAGE,
             KESAVADASAPURAM,THIRUVANANTHAPURAM-695004

                 Application praying that in the circumstances stated in the
           affidavit filed therewith the High Court be pleased to stay of the
           Judgment in LAR No.41/2014 on the file of the II Additional Sub
           Judge, Thiruvananthapuram.

        This application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of M/s SRI. PUSHPARAJAN KODOTH,SRI.K.JAYESH MOHANKUMAR, SMT.VANDANA
   MENON,SRI.VIMAL VIJAY,SMT.RESHMA T.R, Advocates for the petitioner and the
   GOVERNMENT PLEADER, for the respondent no.1, the court passed the
   following:
 LA.App. No.144/2021                                  2/2



                                                  C.S.DIAS,J
                                                -----------------
                                           LAA.No.144 of 2021
                                      -------------------------------------
                                  Dated this the 13th day of July, 2021

                                                 ORDER

Admitted.

Learned Government Pleader takes notice for the 1 st respondent.

Issue urgent notice by speed post to respondents 2 to 4. The appellant

shall pay the balance court fee within a period of fifteen days.

Post on 12.8.2021.

I.A.No.1 of 2021

This is an application filed to stay the operation of the judgment

in LAR.No.41 of 2014 on the file of the II Additional Subordinate Judge's

Court, Thiruvananthapuram.

After considering the averments in the affidavit filed in support of

the application, perusing the impugned judgment and hearing the

learned counsel appearing for the petitioner, I am satisfied that the

disbursement of the compensation and all further proceedings pursuant

to the impugned judgment in LAR No.41 of 2014 on the file of the II

Additional Sub Judge, Thiruvananthapuram has to be stayed. Hence, I

stay all further proceedings in LAR No.41 of 2014 and the disbursement

of the compensation for a period of one month.

Sd/-

C.S.DIAS, JUDGE pm

13-07-2021 /True Copy/ Assistant Registrar