Viswanathan vs Usha
2021 Latest Caselaw 15227 Ker

Mat.Appeal No.219/2019                          1/2

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                               &
                          THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
              Tuesday, the 20th day of July 2021 / 29th Ashadha, 1943
                    IA.NO.2/2019 IN MAT.APPEAL NO. 219 OF 2019
                       OP 1981/2016 OF FAMILY COURT,THRISSUR
   APPELLANT/PETITIONER:

           VISWANATHAN, AGED 49 YEARS, S/O. MADAVAN, PALLIKKATTIL HOUSE,
           CHIRAKKEKODE DESOM, MADAKKATHARA VILLAGE, P.O.VELLANIKKARA ,
           THRISSUR TALUK-680 654

   RESPONDENT/RESPONDENT:

           USHA, AGED 45 YEARS, D/O. V.K.APPU,VATTAMPARAMBIL HOUSE, PARANNUR
           DESOM, CHOONDAL VILLAGE AND PO, THALAPPILLY TALUK, W/O. VISWANATHAN,
           PALLIKKATTIL HOUSE, CHIRAKKEKODE DESOM, MADAKKATHARA VILLAGE,
           P.O.VELLANIKKARA , THRISSUR TALUK-680 502

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   and implementation of the judgment and decree dated 11/12/2018 in
   O.P.No.1981 of 2016 on the files of the Family court, Thrissur and all
   further proceedings pursuant thereto, pending disposal of the above
   Appeal.

        This Application coming on for orders, upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of MR.SUMODH MADHAVAN NAIR, Advocate for the applicant and of M/S.SAIJO
   HASSAN, BENOJ C AUGUSTIN, RAFEEK. V.K, U.M.HASSAN, P.PARVATHY and SURYA P
   SHAJI Advocates for the respondent, the court passed the following:
 Mat.Appeal No.219/2019                           2/2

                                             ORDER

The execution of the relief granted other than future maintenance is stayed on condition of the appellant furnishing security to the satisfaction of the Family Court within two months and on further condition that the appellant shall continue to pay the future maintenance awarded.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

Sd/-

DR. KAUSER EDAPPAGATH

JUDGE

20-07-2021 /True Copy/ Assistant Registrar