Kerala High Court
The State Of Kerala vs Suhara Beevi on 29 October, 2021
OP(C) No.1935/2021 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
Friday, the 29th day of October 2021 / 7th Karthika, 1943
OP(C) NO. 1935 OF 2021
EP No. 22/2009 in LAR 2/1993 OF SUB COURT, PATHANAMTHITTA.
PETITIONER/ JUDGMENT DEBTOR/ RESPONDENT:
THE STATE OF KERALA REPRESENTED BY THE DISTRICT COLLECTOR,
COLLECTORATE, CIVIL STATION, PATHANAMTHITTA.
RESPONDENTS/ DECREE HOLDERS/ ADDL. CLAIMANTS:
1. SUHARA BEEVI D/O RASAVU RAWTHER PAREED RAWTHER, AYATHIKONI
KIZHAKKETHIL VEEDU, PAZHAKULAM, PADINJARU MURI, PALLICKAL VILLAGE,
ADOOR TALUK
2. ISMAIL RAWTHER, S/O. RASAVU RAWTHER PAREED RAWTHER, AYATHIKONI
KIZHAKKETHIL VEEDU, PAZHAKULAM, PADINJARU MURI, PALLICKAL VILLAGE,
ADOOR TALUK,
3. LAILA BEEVI D/O. RASAVU RAWTHER PAREED RAWTHER, AYATHIKONI
KIZHAKKETHIL VEEDU, PAZHAKULAM, PADINJARU MURI, PALLICKAL VILLAGE,
ADOOR TALUK,
4. SALIKATH BEEVI D/O. RASAVU RAWTHER PAREED RAWTHER, AYATHIKONI
KIZHAKKETHIL VEEDU, PAZHAKULAM, PADINJARU MURI, PALLICKAL VILLAGE,
ADOOR TALUK,
5. P. ABDUL AZEEZ, S/O. RASAVU RAWTHER PAREED RAWTHER, AYATHIKONI
KIZHAKKETHIL VEEDU, PAZHAKULAM, PADINJARU MURI, PALLICKAL VILLAGE,
ADOOR TALUK,
6. ALIMA BEEVI D/O. RASAVU RAWTHER PAREED RAWTHER, AYATHIKONI
KIZHAKKETHIL VEEDU, PAZHAKULAM, PADINJARU MURI, PALLICKAL VILLAGE,
ADOOR TALUK,
7. NAZEER RAWTHER S/O. RASAVU RAWTHER PAREED RAWTHER, AYATHIKONI
KIZHAKKETHIL VEEDU, PAZHAKULAM, PADINJARU MURI, PALLICKAL VILLAGE,
ADOOR TALUK,
8. NAZEEMA BEEVI D/O. RASAVU RAWTHER PAREED RAWTHER, AYATHIKONI
KIZHAKKETHIL VEEDU, PAZHAKULAM, PADINJARU MURI, PALLICKAL VILLAGE,
ADOOR TALUK,
OP (Civil) praying inter alia that in the circumstances stated in
the affidavit filed along with the OP(C) the High Court be pleased to stay
the operation of Exhibit P5 order in EP No. 22/2009 on the files of Sub
Court, Pathanamthitta and all further proceedings in the above case
pending disposal of this Original Petition.
This petition coming on for admission upon perusing the petition and
the affidavit filed in support of OP(C) and upon hearing the arguments of
OP(C) No.1935/2021 2/3
GOVERNMENT PLEADER,for the petitioner, the court passed the following:
O R D E R
Admit.
Issue notice to the respondents through speed post.
There shall be an interim stay of further proceedings in EP No.
22/2009 in LAR No. 2/1993 of the Subordinate Judge's Court, Pathanamthitta
for a period of two months subject to the petitioner depositing 25% of the
amount awarded towards compensation along with interest within the said
period.
Sd/- V.G.ARUN JUDGE
29-10-2021 /True Copy/ Assistant Registrar
OP(C) No.1935/2021 3/3
APPENDIX OF OP(C) 1935/2021
Exhibit P5 CERTIFIED COPY OF THE ORDER DATED 30.09.2021 IN E.P
NO.22/2009 ON THE FILES OF SUB COURT, PATHANAMTHITTA.
