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For Information Purpose Only vs Treasa Bency @ Bency. N.L.
2021 Latest Caselaw 6789 Ker

Citation : 2021 Latest Caselaw 6789 Ker
Judgement Date : 25 February, 2021

Kerala High Court
For Information Purpose Only vs Treasa Bency @ Bency. N.L. on 25 February, 2021
OP (FC) 154/2019                         1/2

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      Present:

                    THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                         &

                   THE HONOURABLE MR.JUSTICE DR. KAUSER EDAPPAGATH

             Thursday,the 25th day of February 2021/6th Phalguna, 1942

    For information purpose only
PETITIONER/JUDGMENT DEBTOR
                               OP (FC) No.154/2019(R)

      TREASA BENCY @ BENCY. N.L., W/O.DR.PRECELINE GEORGE,
      (MARRIAGE ANNULLED ON 31/7/2012), D/O.LATE LONAPPAN,
      AGED 31 YEARS, NAISSERY HOUSE, NO.2391/60, VADHYA ROAD,
      KALOOR, ERNAKULAM.

RESPONDENT/DECREE HOLDER
      DR.PRECELINE GEORGE @ ANTONY PRECELINE GEORGE,
      AGED 34 YEARS, S/O.A.T. GEORGE, ARAKKAL HOUSE,
      DOOR NO.36/3137, KATHRIKADAVU, KALOOR P.O.,
      ERNAKULAM, COCHIN - 17, RESIDING AT SURYA GARDENS,
      FLAT NO.5, MAROTTICHUVADU, EDAPPALLY P.O., COCHIN - 24,
      ERNAKULAM, WORKING AS ASST. SURGEON, REG. NO.37755
      PRIMARY HEALTH CENTRE, ELAMBULASSERY, PALGHAT.
        OP (Family Court) praying inter alia that in the circumstances stated
in the affidavit filed along with the OP (FC) the High Court be pleased to
pass an interim stay staying the operation of the Exhibit P4 order passed
by the Family Court, Ernakulam in E.P. No.7/2016 in O.P. No.1698/2009 dated
04/01/2019, till the disposal of this OP(F.C.).
        This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of OP (FC) and this Court's order
dated 10/02/2020 and upon hearing the arguments of M/S. K.V. BHADRA KUMARI
& P.V. RADHAMANI, Advocates for the petitioner and of M/S MARGERAT K. JAMES
& SANTHAN V.NAIR, Advocates for the respondent, the court passed the
following:
                                      O R D E R

Interim order is extended for four weeks. Post on 25/03/2021.

25-02-2021 Sd/-

A.MUHAMED MUSTAQUE,JUDGE

Sd/-

KAUSER EDAPPAGATH,JUDGE

/true copy/ Sd/-

OP (FC) 154/2019 2/2 ASSISTANT REGISTRAR

For information purpose only

 
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