For Information Purpose Only vs Vishnumaya S
2021 Latest Caselaw 11564 Ker

IA/1/2021 IN Mat.Appeal 252/2021              1/1


                   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
                             IA/1/2021 IN Mat.Appeal/252/2021
Against OP No.833/2017 of the FAMILY COURT, ALAPPUZHA

            For information purpose only
PETITIONER/APPELLANT
        VISHNUMAYA S,AGED 30 YEARS,
        D/O. SURESH BABU.T., USHASREE, SURENDRAPURAM,PAZHAVEEDU P.O.,
        ALAPPUZHA-688 009
RESPONDENTS/RESPONDENTS
      ARUNDAS M,AGED 35 YEARS,
      S/O. A.K.MOHANDAS, ARUNYA, SOUTHKOCHUMURI, OACHIRA P.O.,
      ALAPPUZHA-690 526
    Application praying that in the circumstances stated in the affidavit filed therewith the High
Court be pleased to pass an order attachment before judgment of the property scheduled
hereunder, owned and possessed by the respondent 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 MR. K.A.MANZOOR ALI, Advocate
for the applicant, and of M/S.MATHEW KURIAKOSE (CAVEATOR) and
J.KRISHNAKUMAR, Advocates for the respondent, the court passed the following
                                         ORDER

No averment has been made warranting attachment before judgment. Accordingly, IA is dismissed.

Post the matter in usual course. 08-04-2021 Sd/-

A.MUHAMED MUSTAQUE,JUDGE

Sd/-

KAUSER EDAPPAGATH,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR