Wednesday vs Snym Chandran
2021 Latest Caselaw 10039 Ker

IA/1/2019 IN Mat.Appeal 623/2019                  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

                        Wednesday,the 24th day of March 2021/3rd Chaithra, 1943
            For information          purpose only
                    IA/1/2019 IN Mat.Appeal/623/2019
Against OP(HMA) No.124/2016 of the FAMILY COURT, CHAVARA
PETITIONER/APPELLANT
        SNYM CHANDRAN,AGED 40 YEARS,
        D/O. SHANTHAKUMARI, S.S BHAVAN, VADAKKEVILA P.O, KOLLAM
        TALUK.
RESPONDENT/PETITIONER
        GIREESH G, AGED 43 YEARS,
        AMBALATHUVILA VEEDU, KURUMANDAL CHERRY, PARAVOOR P.O,
        FROM INDIRABHAVAN, KOONAYIL CHERYY, PARAVOOR P.O, KOLLAM
        TALUK.

  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 dated 27/05/2019 in
O.P.(HMA) No.124/16 before the Family court, Chavara, until the disposal of the appeal.


  This application again coming on for orders, upon perusing the application and the affidavit
filed in support thereof, and this court's order dated 18/02/2020 and upon hearing the
arguments of MR. RAHUL VENUGOPAL, Advocate for the applicant, and of MR.
M.R.SASITH, Advocate for the respondents, the court passed the following
                                              ORDER

Interim order is revived and extended until further orders. 24-03-2021 Sd/-

A.MUHAMED MUSTAQUE,JUDGE

Sd/-

KAUSER EDAPPAGATH,JUDGE

/true copy/ Sd/-

IA/1/2019 IN Mat.Appeal 623/2019 2/2

ASSISTANT REGISTRAR

For information purpose only