Ranjith.A.P vs Subina K.M
2021 Latest Caselaw 15098 Ker

Mat.Appeal No.386/2021                         1/1

                       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. 386 OF 2021
             OP 475/2018 OF FAMILY COURT, THALASSERY, KANNUR
   PETITIONER/RESPONDENT:
           RANJITH.A.P, AGED 42 YEARS, S/O BALAN, KOOLOTH, ANIYARAM,
           PERINGALAM AMSOM, ANIYARAM DESOM, ANIYARAM (PO), KANNUR-670
           672, REPRESENTED BY PA HOLDER, SHEEJA A.P., W/O AJAYAN, AGED
           44 YEARS, EDATHODI HOUSE, THRIPPRANGOTTUR AMSOM, KADAVATHUR
           DESOM, KADAVATHUR (PO), THALASSERY TALUK, KANNUR-670 676.
   RESPONDENT/PETITIONER:
           SUBINA K.M, AGED 29 YEARS, D/O MURALEEDHARAN, SRUTHILAYAM,
           MANEKKARA, PANNIYANNOOR (PO), KANNUR-670 672.
        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the
   operation of the judgment and decree passed in O.P.No.475/2018,
   of the Family Court, Thalassery, 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 MR.CIBI THOMAS, Advocate for the
   applicant, the court passed the following:
                                  ORDER

There shall be an interim order as prayed for.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

DR. KAUSER EDAPPAGATH

JUDGE

16-07-2021 /True Copy/ Assistant Registrar