State Of Kerala vs Santhamma Sasidharan
2024 Latest Caselaw 26782 Ker

Kerala High Court

State Of Kerala vs Santhamma Sasidharan on 5 September, 2024

Author: T.R.Ravi

Bench: T.R.Ravi

LA.App. No.41/2024                            1/2

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                           THE HONOURABLE MR. JUSTICE T.R.RAVI
                Thursday, the 5th day of September 2024 / 14th Bhadra, 1946

                          IA.NO.1/2024 IN LA.APP. NO. 41 OF 2024



                           LAR 89/2014 OF SUB COURT, THODUPUZHA




APPLICANTS/APPELLANTS/RESPONDENTS:


1.STATE OF KERALA, REPRESENTED BY THE DISTRICT COLLECTOR,IDUKKI,

  PIN - 685603.


2.THE EXECUTIVE ENGINEER, PWD (ROADS) DIVISION,PAINAVU P.O.,IDUKKI,

  PIN - 685603.


RESPONDENTS/RESPONDENTS/CLAIMANTS:


1.SANTHAMMA SASIDHARAN, W/O SASIDHARAN,MUNDACKAL HOUSE,ARIKKUZHA,

  MANAKKAD VILLAGE,THODUPUZHA, PIN - 685608.


2.SARANYA, D/O LATE.SASIDHARAN,MUNDAKKAL HOUSE,ARIKKUZHA,MANAKKAD VILLAGE,

  THODUPUZHA, PIN - 685608.


3.SHARI, D/O LATE SASIDHARAN,MUNDACKAL HOUSE,ARIKKUZHA ,MANAKKAD VILLAGE,

  THODUPUZHA, PIN - 685608.


        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 judgment and decree dated 30.09.2022 in
   L.A.R.No.89/2014 of the Subordinate Judge, Thodupuzha, in the interest of
   justice.

                                                                              P.T.O.
 LA.App. No.41/2024                          2/2




        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 Applicants and of M/S. V.RAJENDRAN
   (PERUMBAVOOR), N.RAJESH, S.SATHYAN, GOPAKUMAR P. & ANAINA VARGHESE,
   Advocates for the respondents, the court passed the following:
                                      ORDER

There will be an interim stay as prayed for, on condition that the appellants deposit half of the amounts awarded before the trial court within one month from today. The respondents are permitted to withdraw the amounts so deposited.

Sd/- T.R.RAVI, JUDGE

05-09-2024 /True Copy/ Assistant Registrar