Maniyath Shivaprasad vs Unknown
2021 Latest Caselaw 11719 Ker

Crl.M.Appl/1/2021 IN RPFC 100/2021                       1/2

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                      Present:

                                 THE HONOURABLE MR.JUSTICE V.G.ARUN

                                 Friday,the 9th day of April 2021/19th Chaithra, 1943

                                 Crl.M.Appl.No.1/2021 IN R.P.(FC).No.100/2021

MC No.175/2019 of the FAMILY COURT, THALASSERY.


             For information purpose only
PETITIONER/REVISION PETITIONER:
           MANIYATH SHIVAPRASAD,S/O.GOPALAN, AGED 51 YEARS,
           CHETTIPARAMBATH HOUSE, PACHAPOIKA.P.O., KUTHUPARAMBA, KANNUR DISTRICT,
           PIN-670643.
RESPONDENTS/RESPONDENTS
1. DHANMA V.K., W/O.MANIYATH SIVAPRASAD, AGED 41 YEARS,       MURIYANPARAMBATH
HOUSE, MAMBARAM.P.O., THALASSERY, KANNUR           DISTRICT, PIN -670622.
2. SNEHA.V.K., D/O.MANIYATH SHIVAPRASAD, AGED 19 YEARS,
   MURIYANPARAMBATH HOUSE, MAMBARAM.P.O., THALASSERY, KANNUR              DISTRICT,
PIN -670622.
3. ANUVINDH.V.K(MINOR), S/O.MANIYATH SHIVAPRASAD, AGED 14 YEARS, REPRESENTED
HIS MOTHER, DHANMA.V.K., W/O.MANIYAHT SHIVAPRASAD, AGED 41 YEARS,
MURIYANAPRAMBATH HOUSE, MAMBARAM.P.O., THALASSERY, KANNUR DISTRICT, PIN-670622.


  Application praying that in the circumstances stated therein the High Court be pleased to stay all further

proceedings in pursuance to the judgment dated 5/1/2021 in M.C.No.175/2019 of Family Court, Thalassery to the

extent of allowing the same in part,pending disposal of the above revision petition, so as to secure the ends of

justice.


  This application coming on for admission upon perusing the application and upon hearing the arguments of

M/S. C.A.CHACKO, SHRI.ALEKH THOMAS & C.M.CHARISMA, Advocates for the petitioner,the court

passed the following

                                                     ORDER

Learned counsel for the petitioner submits that the 2nd respondent attained majority on 31.05.2020. Hence, there shall be an interim stay of all further proceedings based on the judgment dated 5/1/2021 in MC.No.175/2019 of the Family Court, Thalassery on condition of the petitioner paying the maintenance due to the 3rd respondent at the rate of Rs.4,000/- and on further condition of the petitioner remitting Rs.50,000/- (Rupees fifty thousand only) towards the arrears of maintenance within one month. On deposit of the amount, the same shall be disbursed to respondents 2 and 3.

09-04-2021 Sd/-

V.G.ARUN,JUDGE

/true copy/ Sd/-

Crl.M.Appl/1/2021 IN RPFC 100/2021 2/2

ASSISTANT REGISTRAR mkm

For information purpose only