State Of Kerala vs Binoy George
2023 Latest Caselaw 3069 Ker

LA.App. No.43/2022                                  1/1

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                                &
                         THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
                     Monday, the 13th day of March 2023 / 22nd Phalguna, 1944
                              IA.NO.1/2022 IN LA.APP. NO. 43 OF 2022

                      LAR 45/2017 OF II ADDITIONAL DISTRICT COURT,ERNAKULAM

                                                ---

   APPLICANTS/APPELLANTS/RESPONDENTS:

       1. STATE OF KERALA, REPRESENTED BY SPECIAL TAHSILDAR(LA), N.H. NO.1,
          ERNAKULAM, KAKKANAD, PIN-682 030.
       2. THE EXECUTIVE ENGINEER, KSTP, MUVATTUPUZHA,ERNAKULAM DISTRICT,
          PIN-686 661.

   RESPONDENTS/RESPONDENTS/CLAIMANTS:

           BINOY GEORGE, S/O.N.I.GEORGE, NADUKKUDIYIL (H), KARUR KARA,
           KOTHAMANGALAM VILLAGE, KOTHAMANGALAM TALUK, NELLIKKUZHY P.O.,
           PIN-686 691.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay all further
   proceedings pursuant to the award dated 18.5.2020 in L.A.R.No.45/2017 by
   the II Additional District Court, Ernakulam 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 petitioners and of M/S.SRI.ALIAS M.CHERIAN,
   SRI.K.M.RAPHY,SRI.BRISTO S.PARIYARAM,SMT.NEENU ANNA BABU & SRI. AJAI ALIAS
   CHALAPPURAM, Advocates for the respondent, the court passed the following:
                                      ORDER

The execution of the impugned judgment is stayed on condition that the appellants deposit fifty per cent of the award within a period of three months. On deposit, the claimant is permitted to withdraw the same.

13/03/2023 Sd/-A.MUHAMED MUSTAQUE,JUDGE

Sd/-SHOBA ANNAMMA EAPEN,JUDGE

13-03-2023 /True Copy/ Assistant Registrar