Thomas M. Alex vs Reena Thomas
2021 Latest Caselaw 15046 Ker

Mat.Appeal No.385/2021                          1/2

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                               &
                          THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
              Friday, the 16th day of July 2021 / 25th Ashadha, 1943
                    IA.NO.1/2021 IN MAT.APPEAL NO. 385 OF 2021
                   OP 956/2015 OF FAMILY COURT, PATHANAMTHITTA
   PETITIONERS/APPELLANTS:

           1.THOMAS M. ALEX AGED 54 YEARS, S/O C.G. ALEXANDER, MULAKALETHU
           HOUSE, KUMBALAMPOIKA P.O PATHANAMTHITTA, PIN - 689 661 REPRESENTED
           BY HIS POWER OF ATTORNEY HOLDER, C.G.ALEXANDER, MULAKALETHU
           HOUSE,KUMBALAMPOIKA P.O., PATHANAMTHITTA, PIN - 689 661
           2.C.G. ALEXANDER, AGED 90 YEARS, S/O GEEVARGHESE, MULAKALETHU HOUSE,
           KUMBALAMPOIKA P.O. PATHANAMTHITTA - 689 661
           3.AMMINI ALEXANDER, AGED 81 YEARS, W/O C.G. ALEXANDER, MULAKALETHU
           HOUSE,KUMBALAMPOIKA P.O., PATHANAMTHITTA - 689 661

   RESPONDENT/RESPONDENT:

           REENA THOMAS,AGED 48 YEARS, THUNDIYIL HOUSE, MAKKAMKUNNU P.O.,
           PATHANAMTHITTA VILLAGE, KOZHENCHERRY TALUK, PATHANAMTHITTA DISTRICT
           - 689 645


        Application praying that       in the circumstances stated in the
   affidavit filed therewith the       High Court be pleased to stay the operation
   and execution of Judgment and       decree dated 26.02.2021 in OP No. 956 of
   2015 before the Family Court,       Pathanamthitta.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of JACOB P.ALEX, JOSEPH P.ALEX, MANU SANKAR P., Advocates for the
   applicants, the court passed the following:
 Mat.Appeal No.385/2021                     2/2

                                      ORDER

Execution of the impugned judgment and decree is stayed on condition of the appellants furnishing security to the satifaction of the Family Court, within a period of two months. It is open for the appellant to offer any property under attachment as security.

16.07.2021

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

DR. KAUSER EDAPPAGATH

JUDGE

16-07-2021 /True Copy/ Assistant Registrar