Power Grid Corporation Of India ... vs Yoyak.C.V
2023 Latest Caselaw 2098 Ker

CRP No.619/2018                                   1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                             THE HONOURABLE MR.JUSTICE C.S.DIAS
                   Friday, the 3rd day of February 2023 / 14th Magha, 1944
                     IA.NO.1/2018 (IA 1778/2018) IN CRP NO. 619 OF 2018

                  OP(ELE) 470/2012 OF ADDITIONAL DISTRICT COURT-I, KOZHIKODE

   PETITIONER/PETITIONER:

          POWER GRID CORPORATION OF INDIA LTD, REP. BY ITS ADDITIONAL GENERAL
          MANAGER, UGRAPURAM, AREACODE P.O, ERNAD TALUK, MALAPPURAM

   RESPONDENT/RESPONDENT:

          YOYAK.C.V, S/O.VARKEY, CHUVATT (H), ENGAPUZHA, P.O.PUTHUPPADI,
          PUTHUPPADI VILLAGE, KOZHIKODE TALUK, KOZHIKODE DISTRICT.


        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 23.03.2018 passed in OP(Ele) 470/2012, on the files
   of the Addl. District Judge-1, Kozhikode 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 and of SRI.V.V.SURENDRAN &
   SRI.P.A.HARISH, Advocates for the respondent, the court passed the
   following:

                                             ORDER

On a consideration of the averments in the affidavit filed in support of the application, I am satisfied that the petitioner has made out a prima facie case for a conditional interim order. Hence, I stay further proceedings in OP(Ele) No.470/2012, on the court of the Addl. District Judge-I, Kozhikode for a period of one month on condition that the petitioner deposits 50% of the compensation amount as per the impugned order before the court below, within 30 days from today. If the said amount is deposited, the same shall be released to the respondent in accordance with law.

                                                        Sd/- C.S.DIAS, JUDGE




03-02-2023                          /True Copy/                                Assistant Registrar