AJITHA KUMARI Vs. STATE OF KERALA

JUDGEMENT

(1.) IN both the cases, the petitioners are the same.

(2.) IN O.P.(R.C).No.915/2013, the petitioners seek for a direction to stay the execution proceedings in R.C.P.No.4/2000 till the disposal of I.A.No.4076/2012 in unnumbered C.M.Appeal of the Sub Court, Irinjalakuda. The petitioners are the legal heirs of plaintiffs in O.S.No.158/2005 of the Munsiff Court, Kodungallur. The suit has been dismissed for default on 02/06/2008 and after the dismissal of the restoration petition, the C.M.Appeal was filed from the said order. In the meanwhile, R.C.P.No.4/2000 was allowed by the Rent Control Court and execution proceedings started. It is at that stage O.P.(R.C.).No.915/2013 was filed by the petitioners.

(3.) IT is submitted by the learned Government Pleader that the possession of the building has already been taken over and it has been demolished also. It is also submitted that the amount of compensation has been deposited in the Principal District Court, Thrissur.