State Of Kerala vs Suresh Kumar M.T
2021 Latest Caselaw 15599 Ker

LA.App. No.159/2021                         1/2

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                          THE HONOURABLE MR.JUSTICE C.S.DIAS
               Friday, the 23rd day of July 2021 / 1st Sravana, 1943
                      IA.NO.1/2021 IN LA.APP. NO. 159 OF 2021
                     LAR 10/2018 OF SUB COURT, PALA, KOTTAYAM
   APPLICANT/APPELLANT/RESPONDENT IN LAR:

           STATE OF KERALA REPRESENTED BY THE DISTRICT COLLECTOR,KOTTAYAM

   RESPONDENT/RESPONDENT/CLAIMANT IN LAR:

           SURESH KUMAR M.T,
           MAJAPPALLYKUNNEL HOUSE,PONKUNNAM P.O-686506

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the execution
   of the award in LAR No. 10/2018 before the Sub Court,Pala,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.159/2021                           2/2

                                       C.S DIAS,J.
                                   ---------------------------
                                 LAA No.159 of 2021
                                  -----------------------------
                             Dated this the 23rd July, 2021.

                                              ORDER

Admitted.

Issue notice to the respondent.

Post after three months

I.A No.1/2021

This is an application filed to stay the execution of the award

in L.A.R. No.10/2018 on the file of the Subordinate Judges Court,

Pala.

After considering the averments in the affidavit filed in

support of the application and perusing the impugned judgment, I

am satisfied that the impugned award has to be stayed. Hence, I

stay all further proceedings pursuant to the award in L.A.R

No.10/2018 on condition that the petitioner deposits 50% of the

compensation amount with proportionate interest and costs within

a period of 60 days from today. The respondent/claimant would be

at liberty to move the Tribunal for withdrawal of the deposited

amount,in accordance with law.

         ma/23.07.2021                                Sd/-   C.S.DIAS, JUDGE




23-07-2021                      /True Copy/                       Assistant Registrar