Thursday vs Jayan
2021 Latest Caselaw 11505 Ker

IA/2/2021 IN Mat.Appeal 8/2021                      1/2



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

                          Thursday,the 8th day of April 2021/18th Chaithra, 1943
            For information          purpose only
                     IA/2/2021 IN Mat.Appeal/8/2021
Against OP No.344/2015 of the FAMILY COURT, CHAVARA
PETITIONERS/APPELLANTS
1.JAYAN,AGED 42 YEARS,
     S/O. YESODHARAN, VARAMPEL PUTHEN VEETTIL, PRAYAR NORTH,
     PRAYAR P.O., KOLLAM,PIN-690547.
2.PONNAMMA,AGED 69 YEARS,
     W/O. YESODHARAN, VARAMPEL PUTHEN VEETTIL, PRAYAR NORTH,
     PRAYAR P.O., KOLLAM,PIN-690547.
3.ANITHA,AGED 45 YEARS
     W/O. SASIKUMAR, KATTETHU VEEDU, PRAYAR SOUTH, ALUMPEEDIKA
     P.O., KARUNAGAPPALLY, KOLLAM,PIN-690547.
4.SASIKUMAR,AGED 50 YEARS
     S/O. VASUDEVAN, KATTETHU VEEDU, PRAYAR SOUTH, ALUMPEEDIKA
     P.O., KARUNAGAPPALLY, KOLLAM, PIN-690547.
RESPONDENT/PETITIONER
        AMBILI,
        AGED 42 YEARS, D/O. DAMODHARAN, CHAKKOLAYIL VEEDU,
        KATTANAM, PALLICKAL P.O., MAVELIKKARA, ALAPPUZHA,
        PIN-690503.

  Application praying that in the circumstances stated in the affidavit filed therewith the High
Court be pleased to stay the execution of judgment and decree dated 31.01.2020 in OP
No.344/2015 of Family Court, Chavara 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 SIJU KAMALASANAN, ANJANA
KANNATH, S.REKHA and S.SEETHA, Advocates for the applicants, and of M/S.
M.R.SARIN and S.GREESHMA SHANMUKHAN, Advocates for the respondent, the court
passed the following
 IA/2/2021 IN Mat.Appeal 8/2021                2/2




                                         ORDER

Cost paid.

There shall be an interim Order staying the operation of the impugned judgment on condition that the appellants shall furnish security as to the satisfaction of the Family court within a period of one month. It is open for the appellants to produce the property under For information purpose only attachment is also as a security.

08-04-2021 Sd/-

A.MUHAMED MUSTAQUE,JUDGE

Sd/-

KAUSER EDAPPAGATH,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR