C.V.Karthikeyan, J
1. Mr.G.Nanmaran, learned Special Government Pleader, takes notice for 1st respondent and Mr.R.Bharath Kumar, learned counsel, takes notice for respondents 26 and 27.
2. Notice to the respondents 2 to 25 and 28 to 31 through Court as well as privately returnable by 15.12.2025.
3. This application has been filed, seeking interim stay of the judgment and decree dated 24.08.2023 in LAOP.No.116 of 1992 on the file of the I Additional Sub-Court, Coimbatore.
4. It is contended that stay should be granted pending the application, which had been filed in CMP.No.30560 of 2025 to condone the delay in filing the appeal suit, challenging the said judgment.
5. The learned Additional Solicitor General, who had appeared for the appellant, stated that an Execution Petition has been filed and independently, in parallel proceedings in a Civil Revision Petition, a learned Single Judge had directed that the Execution Petition should be disposed of on or before 19.12.2025.
6. The learned Additional Solicitor General claims that the appellants are prepared to deposit the entire claim amount, but seeks some time to that effect.
7. However, to show bona fide, let 50% of the claim amount be deposited on or before 15.12.2025 and further directions would be issued for deposit of the balance 50% after giving sufficient time to the appellant herein.
8. There has been a representation on behalf of the respondents 26 and 27. The learned counsel claims that the acquisition was of the year 1984 and the award was of the year 1989 and that all the claimants have attained age of seniority and are well advanced in age. Their interest will certainly be taken care of.
9. There shall be an order of interim stay on condition to deposit 50% of the claim amount and the same shall be deposited on or before 15.12.2025.
10. Call the matter on 15.12.2025 to report deposit of 50% of the award amount.
