C.S.Sasidharan vs Suseela Sasidharan
2021 Latest Caselaw 23965 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                     &
                  THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
        Monday, the 13th day of December 2021 / 22nd Agrahayana, 1943
                          MAT.APPEAL NO. 791 OF 2020
                   OP 1134/2014 OF FAMILY COURT, KOTTAYAM
APPELLANT/1ST RESPONDENT:

     C.S.SASIDHARAN, AGED 72 YEARS, S/O.K.V.CHAKRAPANI, SOUPARNIKA,
     KULASEKHARAMANGALAM P.O., VAIKOM 686 608, NOW RESIDING AT
     CHAVAKKATTUKUZHI HOUSE, BRAHMAMANGALAM P.O., THALAYOLAPARAMBU,
     VAIKOM 686 605

    BY ADVS.A.BALAGOPALAN, M.N.MANMADAN,M.S.IMTHIYAZ
    AHAMMED, P.SEENA, VISWANATH SALISH, RALITZINE MENDEZ
RESPONDENTS/PETITIONER AND RESPONDENTS 2 TO 7:

  1. SUSEELA SASIDHARAN, AGED 71 YEARS, W/O.C.S.SASIDHARAN, SOUPARNIKA,
     KULASEKHARAMANGALAM P.O., VAIKOM 686 608.
  2. SREELATHA, AGED 55 YEARS, D/O.CHEKKUTTY, KUNNATH PUTHENVEEDU, HOUSE
     NO.48/773, BEYPORE P.O., KOZHIKODE 673 015.
  3. MONOR SREESANKAR SASIDHARAN, AGED 10 YEARS, S/O.SASIDHARAN, KUNNATH
     PUTHENVEEDU, HOUSE NO.48/773, BEYPORE P.O., KOZHIKODE: 15
     REPRESENTED BY HIS GUARDIAN AND MOTHER SREELATHA AGED 55
     YEARS,D/O.CHEKKUTTY, KUNNATH PUTHENVEEDU, HOUSE NO.48/773, BEYPORE
     P.O., KOZHIKODE: 673 015
  4. PRAKASHINI, AGED 75 YEARS, W/O.DAMODARAN, ASWATHY NIVAS,
     BRAHMAMANGALAM P.O., THALAYOLAPARAMBU, VAIKOM 686 605
  5. CHANDRAHASAN, AGED 65 YEARS, S/O.CHAKRAPANI, CHAVAKKATTUKUZHI
     (MUTTATHIL) HOUSE, BRAHMAMANGALAM P.O., THALAYOLAPARAMBU, VAIKOM 686
     605
  6. K.V.CHAKRAPANI, AGED 99 YEARS, S/O.VAVA, CHAVAKKATTUKUZHI
     (MUTTATHIL) HOUSE, BRAHMAMANGALAM P.O., THALAYOLAPARAMBU, VAIKOM 686
     605
  7. DAMODARAN, AGED 79 YEARS, S/O.LATE KUNJU ASWATHY NIVAS,
     BRAHMAMANGALAM P.O., THALAYOLAPARAMBU, VAIKOM 686 605

    BY ADVS.T.N.JAYADEVAN,K.S.BABU, MINU SIBY ROY AND BABU SHANKAR FOR
    RESPONDENT NO.1
     This Matrimonial appeal having come up for orders on 13.12.2021 upon
perusing this courts order dated 2/12/2020 and 4/03/2021 inIA 1/2020, the
court on the same day passed the following:



                                                       P.T.O.
                         A.MUHAMED MUSTAQUE &
                            SOPHY THOMAS, JJ.
                      ------------------------------------
                         Mat. Appeal No.791 of 2020
                      ------------------------------------
                  Dated this the 13th day of December, 2021

                                  ORDER

A.Muhamed Mustaque, J.

In this appeal, there is an order of status quo. That is

being continued. It is to be noted that, one of the reliefs

granted to the respondents is as against forcible eviction of the

1st respondent from the house in item No.1 and from causing

obstruction to her possession of item No.1 to 4.

2. It is submitted by the learned counsel for respondents

that, on the strength of status quo order, 1st respondent has

been thrown out. This has been denied by the learned counsel

for the appellant.

3. Anyway, we make it clear that the status quo order

will not cover relief (c) granted in the impugned judgment.

Post the matter in usual course, along with Mat.Appeal

No.805 of 2020. Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

SOPHY THOMAS JUDGE smp 13-12-2021 /True Copy/ Assistant Registrar