For Information Purpose Only vs K.V.Jayakumar
2021 Latest Caselaw 6663 Ker

IA/1/2021 IN Mat.Appeal 146/2021         1/1

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

             Wednesday,the 24th day of February 2021/5th Phalguna, 1942

   For      information                purpose only
                     IA/1/2021 IN Mat.Appeal/146/2021
Against OP No.121/2016 of the FAMILY COURT, OTTAPPALAM
PETITIONER/RESPONDENT
      K.V.JAYAKUMAR,AGED 32 YEARS
      S/O. K.V.KUMARAN, PLOT NO 365, SALES ASSISTANT MANAGER, KIADB
      INDUSTRIAL AREA, SOMPURA 1st STAGE, DOBBASPET, NELAMANGALA
      TALUK, BANGALORE RURAL-562 111.
RESPONDENT/PETITIONER
      AASHA VISWANATH.V.V,AGED 31 YEARS,
      D/O. VISWANATHAN P.K, NO III, SURABHI, SAJITHA COMPLEX,
      KOTTATHARA P.O.SHOLAYUR, MANNARKKAD TALUK, PIN-678 581,
      REPRESENTED BY MUKTHYAR AGENT FATHER VISWANATHAN, S/O
      UNNIKIRSHNAN NAMBIAR

     Application praying that in the circumstances stated in the affidavit filed
therewith the High Court be pleased to stay all further proceedings pursuant to
the Judgment in OP No.121/2016 on the file of the Family Court, Ottappalam, to
meet the ends 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 M/S
T.G.RAJENDRAN and T.R.TARIN, Advocates for the applicant, the court passed
the following
                                     ORDER

There shall be an interim order staying the operation of Judgment in O.P. No.121/16 on condition that the Petitioner furnishes security to the satisfaction of the Family Court for the decree amount within a period of one month. Post on 25/8/2021.

24-02-2021 Sd/-

A.MUHAMED MUSTAQUE,JUDGE

Sd/-

C.S.DIAS,JUDGE

Sd/-

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