C.D.Philipose Alias Devassi vs Aleena A. Philip
2021 Latest Caselaw 16165 Ker

Mat.Appeal No.412/2021                          1/2

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                               &
                          THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
             Tuesday, the 3rd day of August 2021 / 12th Sravana, 1943
                    IA.NO.1/2021 IN MAT.APPEAL NO. 412 OF 2021
               OP(Money) 329/2016 OF FAMILY COURT, CHAVARA, KOLLAM
   APPELLANT/FIRST RESPONDENT:

           C.D.PHILIPOSE ALIAS DEVASSI, AGED 61 YEARS AGED 61 YEARS, S/O
           SEBASTIAN, ALEENA DREAMLAND, CHAMBAKKATTU, CHERTHALA VILLAGE, NEAR
           PERUMPARA JUNCTION, CHERTHALA P.O., ALAPPUZHA

   RESPONDENTS/PETITIONER AND RESPONDENTS 2 & 3:

       1. ALEENA A. PHILIP AGED 25 YEARS , D/O C.D.PHILIPOSE @ DEVASSI,
          EDAYILTHOPPU, NEENDAKARA VILLAGE, NEENDAKARA P.O. KOLLAM-691582
       2. SUB-TREASURY OFFICER SUB-TREASURY OFFICE, CHERTHALA P.O., ALAPPUZHA
          - 688 524
       3. DEPUTY DIRECTOR OF EDUCATION, CHERTHALA SUB DISTRICT, CHERTHALA
          P.O.-688 524

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the execution
   of the decree and judgment dated 27.04.2021 in O.P(Money) 329/2016 in the
   file of the Hon'ble Family Court,Chavara till the final disposal of the
   memorandum of appeal on merits by this Hon'ble Court

        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 ABRAHAM P.GEORGE, M.SANTHY, Advocates for the applicant, the court
   passed the following:
 Mat.Appeal No.412/2021                      2/2

                                       ORDER

The execution of the impugned judgment is stayed on condition that the appellant furnish Security to the satisfaction of the Family Court within a period of two months.

Post on 3.11.2021

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

DR. KAUSER EDAPPAGATH

JUDGE

03-08-2021 /True Copy/ Assistant Registrar