Citation : 2021 Latest Caselaw 21518 Ker
Judgement Date : 29 October, 2021
CRP No.538/2017 1/1
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
IA.NO.2/2017 (I.A. NO.2425/2017) IN CRP NO. 538 OF 2017
OP(ELE) 358/2006 OF ADDITIONAL DISTRICT COURT-I, KOLLAM
PETITIONER/PETITIONER:
POWER GRID CORPORATION OF INDIA LTD, PONGUMOODU, THIRUVANANTHAPURAM,
REPRESENTED BY ITS DEPUTY GENERAL MANAGER, G.AMBIKA DEVI.
RESPONDENT/RESPONDENT:
VILASINI, AGED 51 YEARS, W/O.PODIYAN, MINI SADANAM, MATHIRA MURI,
MANGODE VILLAGE, KOTTARAKKARA.
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay the execution
of the judgment dated 16.10.2015 passed in OP(Ele) 358/2006, on the files
of the Addl. District Judge I, Kollam till the disposal of the above case
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 SRI.E.M.MURUGAN, Advocate for the petitioner, the court passed the
following:
ORDER
Await return of notice.
Learned counsel for the petitioner submits that 50% of the amount awarded towards the compensation is already been deposited in the court below, inspite of which the execution is being proceeded with.
In such circumstances there shall be an interim stay of further proceedings based on the order in OP(Ele) 358/2006 on the files of the Addl. District Judge-I, Kollam for one month.
Petitioner is permitted to serve the copy of the petition to the counsel appearing for the respondent before the court below.
Post immediately after service of notice.
Sd/- V.G.ARUN, JUDGE
29-10-2021 /True Copy/ Assistant Registrar
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