Sudheesh K.T vs Unknown
2021 Latest Caselaw 6887 Ker

RPFC 63/2021                             1/2

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      Present:
                    THE HONOURABLE MR.JUSTICE V.G.ARUN

               Friday,the 26th day of February 2021/7th Phalguna, 1942
                   Crl.M.Appl. No.1/2021 IN R.P(F.C) No.63/2021



    For information purpose only
MC No.232/2017 of the FAMILY COURT, VATAKARA.


PETITIONER/REVISION PETITIONER:
SUDHEESH K.T, 38 YEARS
S/O. SANKARANKUTTY, KAYYADATHE THAZHA HOUSE, KATALUR (P.O),
THIKKODI, KOZHIKODE (DIST) PIN-673 531.


RESPONDENTS/RESPONDENTS
1.   SUNISHA M.C., 30 YEARS,
    S/O. SASEENDRAN.M.C., VANNAMBATH HOUSE, IRINGAL (P.O),
    KOYILANDY TALUK, KOZHIKODE (DIST),PIN-673 521.
2.  ROHIT (MINOR), 7 1/2 YEARS,
    S/O. SUNISHA.M.C., VANNAMBATH HOUSE, IRINGAL (P.O), KOYILANDY
    TALUK, KOZHIKODE (DIST),PIN-673 521.
3.  RIYON (MINOR),AGED 5 1/2 YEARS,
    S/O. SUNISHA.M.C., VANNAMBATH HOUSE, IRINGAL (P.O), KOYILANDY
    TALUK, KOZHIKODE (DIST),PIN-673 521( MINOR RESPONDENTS
    REPRESENTED BY THEIR MOTHER AND 1ST RESPONDENT)


       Application praying that in the circumstances stated in the affidavit filed
threwith the High Court be pleased to stay the operation of the judgment dated
08.01.2021 in M.C.No.232/2017 of the Family Court, Vatakara, till the disposal of
the above Revision Petition.
      This application coming on for admission upon perusing the application and
the affidavit filed in support thereof, and upon hearing the arguments of
Mrs.K.DEEPA (PAYYANUR), Advocate for the petitioner, the court passed the
following:


                                                                            P.T.O
 RPFC 63/2021                              2/2




                                    V.G.ARUN, J.
      For information       purpose only
                    ------------
                                RP(FC )No.63 of 2021
                                       ------------
                       Dated this the 26th day of February 2021




                                      ORDER

Admit.

Issue notice to the respondents by speed post.

Crl.M.Appl.No.1 of 2021

There shall be an interim stay of operation of the judgment in M.C.No.232 of 2017 of the Family Court, Vatakara, on condition of the petitioner paying the monthly maintenance at the rate of Rs,3,500/- to the 1st respondent, Rs.2,500/- to the 2nd respondent and Rs.2,000/- to the 3rd respondent and on further condition of the petitioner remitting Rs.1,00,000/- (rupees one lakh only) towards the arrears of maintenance due within one month.

Sd/-

V.G.ARUN,JUDGE vgs

/true copy/ Sd/-

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