For Information Purpose Only vs State Of Kerala
2021 Latest Caselaw 10012 Ker

IA/1/2021 IN LA.App. 107/2021                     1/2



                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                               Present:
                                THE HONOURABLE MR.JUSTICE C.S.DIAS

                       Wednesday,the 24th day of March 2021/3rd Chaithra, 1943
                                     IA 1/2021 IN LA.App. 107/2021

            For information purpose only
Against LAR No.9/2018 of the SUB COURT, PALA
APPELLANT/RESPONDENT IN LAR
        STATE OF KERALA
        REPRESENTED BY DISTRICT COLLECTOR, KOTTAYAM.
RESPONDENT/CLAIMANT IN LAR
        AUGUSTHY
        S/O. AUGUSTHY, MUNDACKAL HOUSE, PIZHAKU P.O. KADANADU, 686 506.

  Application praying that in the circumstances stated in the affidavit filed therewith the High
Court be pleased to stay all further proceedings in LAR No.9/2018 on the file of 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 on the same day passed the following
 IA/1/2021 IN LA.App. 107/2021                      2/2




                                             C.S.DIAS, J
                                              -----------------
                                         LAA.No. 107 of 2021
                                    -------------------------------------
                                Dated this the 24th day of March, 2021


            For information purpose only
                         ORDER

Admitted.

Issue notice to the respondents by speed post.

Post after three months.

I.A.No.1 of 2021 This is an application filed to stay the execution of the judgment and decree in LAR No.9

of 2018 on the file of Sub Court, Pala.

After considering the averments in the affidavit filed in support of the application, after

hearing the learned Govt. Pleader, I am satisfied that the judgment and decree in LAR No.9 of

2018 has to be stayed. Hence, I stay all further proceedings in LAR No.9/2018, but on

condition that the petitioner deposits 50% of the compensation amount within a period of one

month from today. The respondent/claimant would be at liberty to move the court below for

withdrawal of the deposited amount.

Sd/-

C.S.DIAS, JUDGE

pm

/true copy/ Sd/-

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