Against Op No.461/2018 Of The ... vs Rejitha.M.S
2021 Latest Caselaw 6170 Ker

IA/1/2020 IN Mat.Appeal 847/2020          1/2



                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       Present:
            THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                         &
                        THE HONOURABLE MR.JUSTICE C.S.DIAS

                 Friday,the 19th day of February 2021/30th Magha,1942
    For information            purpose only
             IA/1/2020 IN Mat.Appeal/847/2020


Against OP No.461/2018 of the FAMILY COURT, NEDUMANGAD


PETITIONER/APPELLANT/RESPONDENT

      REJITHA.M.S,
      W/O.REJI KUMAR.V.,AGED 33 YEARS, SIVAGANGA", TC VP XI/927, TRA
      421, NEAR MAHAVISHNU TEMPLE, KODUNGANOOR P.O.,
      THIRUVANANTHAPURAM, NOW RESIDING AT VNRA 26, EDAVILAKOM
      LANE, VALIYAVILA, THIRUVANANTHAPURAM-695 006.

RESPONDENT/RESPONDENT/PETITIONER

      REJI KUMAR.V,
      S/O.VIKRAMAN NAIR, AGED 42 YEARS, SIVAGANGA", TC VP XI/927, TRA
      421, NEAR MAHAVISHNU TEMPLE, KODUNGANOOR P.O.,
      THIRUVANANTHAPURAM-695 013, RESIDING AT KP 8/673,
      KUNNUVILAKATHU VEEDU, AYANICADU, KARAKULAM P.O.,
      THIRUVANANTHAPURAM-695 564 .



Application praying that in the circumstances stated in the affidavit filed
therewith the High Court be pleased to stay the operation of the Judgment dated
25-08-2020 in O.P.No.461/2018 of the Family Court, Nedumangad, till the final
disposal of the above appeal.



  This application again coming on for orders, upon perusing the application and
the affidavit filed in support thereof,and this court's order dated 20-01-2021, and
upon hearing the arguments of MR. SABU S.(KALLARAMOOLA), Advocate for the
applicant, the court passed the following
 IA/1/2020 IN Mat.Appeal 847/2020         2/2

                                    ORDER

Interim order extended until further orders.

19-02-2021 Sd/-

A.MUHAMED MUSTAQUE,JUDGE

For information purpose only Sd/-

C.S.DIAS,JUDGE

/true copy/ Sd/-

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