Wednesday vs Dr.Abraham Rajan Mathews
2021 Latest Caselaw 11159 Ker

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                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                               Present:
                THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                                  &
                  THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH

                        Wednesday,the 7th day of April 2021/17th Chaithra, 1943
            For information          purpose only
                    IA/1/2021 IN Mat.Appeal/262/2021
Against OP No.421/2013 of the FAMILY COURT, THIRUVALLA
PETITIONER/APPELLANT
        DR.ABRAHAM RAJAN MATHEWS,AGED 65,
        S/O.ABRAHAM MATHEWS, 805 283-DAVIE STREET, VANCOUVER, BC, V6B
        5T6, CANADA, RAJAN COTTAGE, ANJILITHANAM MURI, KUNNAMTHANAM
        VILLAGE, MALLAPPALLY TALUK, PATHANAMTHITTA DISTRICT,
        REPRESENTED BY HIS POWER OF ATTORNEY SUSEELA T.D., AGED 58
        YEARS, W/O.RAVINDRANATH, ILAYASSERIL HOUSE, THRIKODITHANAM
        P.O., CHANGANACHERRY TALUK, PIN-686105.
RESPONDENTS/RESPONDENTS
1.MRS.ACHAMA MATHEWS @ ACHAMMA JOSEPH,AGED 63 YEARS,
      D/O.LATE CHENAPPADIYIL EAPEN GEORGE, 34, SANDWAY DRIVE,
      BRAMPTON, ON L7 A 2T9, CANADA REPRESENTED BY POWER OF
      ATTORNEY HOLDER, K.J.JOSEPH, AGED 61, S/O.LATE K.J.JOHN, 35/407B,
      YMJ ROAD, NORTH JANATHA, PALARIVATTOM, KOCHI-25.
2.SUSANNA MATHEWS,
      D/O.ABRAHAM RAJAN MATHEWS,AGED 34, RAJAN COTTAGE,
      ANJILITHANAM MURI, KUNNAMTHANAM VILLAGE, MALLAPPALLY
      TALUK, PATHANAMTHITTA DISTRICT, NOW RESIDING AT: 805 283-DAVIE
      STREET VANCOUVER, BC, V6B 5T6, CANADA, POWER OF ATTORNEY
      HOLDER, MRS.SUJATHA RAJAN, THATTARUPARAMBIL, KOTTAYAM P.O.,
      KOTTAYAM-686001.
    Application praying that in the circumstances stated in the affidavit filed therewith the High
Court be pleased to stay the operation and implementation of the Judgment in the O.P.No.421
of 2013 dated 31-12-2020 of Family court, Thiruvalla 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 M/S. S.SREEKUMAR (SR.),
HARIKRISHNAN S., AJAY BEN JOSE, MANJUNATH MENON, P.MARTIN JOSE,
P.PRIJITH, R.GITHESH, SACHIN JACOB AMBAT and THOMAS P.KURUVILLA,
Advocates for the applicant, the court passed the following:
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                                         ORDER

There shall be an interim order restraining the respondents from alienating the property and committing waste. Post along with Mat.A.No.264/2021.

For information purpose only 07-04-2021 Sd/-

A.MUHAMED MUSTAQUE,JUDGE

Sd/-

KAUSER EDAPPAGATH,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR