For Information Purpose Only vs State Of Kerala
2021 Latest Caselaw 9702 Ker

IA/1/2021 IN LA.App. 103/2021                     1/3



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

                         Tuesday,the 23rd day of March 2021/2nd Chaithra, 1943
                                     IA 1/2021 IN LA.App.103/2021

            For information purpose only
Against LAR No.48/2012 of the PRINCIPAL SUB COURT,KOLLAM
APPLICANT/APPELLANT/RESPONDENT IN LAR
        STATE OF KERALA
        REPRESENTED BY THE DISTRICT COLLECTOR, KOLLAM.
RESPONDENTS/RESPONDENTS/ADDITIONAL CLAIMANTS IN LAR
1.       SANTHAMMA PILLAI
        W/O. MADHAVA KURUP, NADUVILA MURI, SOORANAD NORTH VILLAGE.
        690561
2.       AMBIKA,
        D/O. SANTHAMMA PILLAI, NADUVILA MURI, SOORANAD NORTH VILLAGE.
        690561

         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 48/2012 on the file of
Principal Sub Judge, Kollam,in the interest of justice.


         This application coming on for orders on 23.03.2021 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
                        C.S.DIAS, J.
            ======================
                 LA.App No.103 of 2021
            ======================
         Dated this the 23rd day of March, 2021.

                         ORDER

For information purpose only Admitted.

Issue notice to the respondents by speed post.

Post after three months.

I.A No.1/2021

This is an application filed to stay all further

proceedings in LAR 48/2012 on the file of the Court of the

Principal Subordinate Judge, Kollam.

2. After considering the averments in the affidavit

filed in support of the application, perusing the impugned

judgment, and hearing the learned Government Pleader

appearing for the petitioner, I am of the considered

opinion that all further proceedings pursuant to the

judgment in LAR 48/2012 on the file of the Court of the

Principal Subordinate Judge, Kollam has to be stayed.

Hence, all further proceedings in LAR 48/2012 is stayed

LA.App No.103 of 2021

on condition that the petitioner deposits 50% of the

decree amount within a period of one month. The

respondents/claimants would be at liberty to move the For information purpose only court below for withdrawal of the deposited amount.

Sd/-

sks/23.3.2021 C.S.DIAS, JUDGE

/true copy/ Sd/- ASSISTANT REGISTRAR