Monday vs Benny Thomas
2021 Latest Caselaw 7064 Ker

IA/1/2021 IN Mat.Appeal 160/2021          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

                 Monday,the 1st day of March 2021/10th Phalguna, 1942
    For information            purpose only
             IA/1/2021 IN Mat.Appeal/160/2021
Against OP No.177/2016 of the FAMILY COURT, THIRUVALLA
PETITIONERS/APPELLANTS
1. BENNY THOMAS,AGED 44 YEARS,
    S/O. RAJU C. OOMMEN, MARUNNOOR KULANGARA VEEDU,
    NADUVATTOM P.O, PALLIPAD, ALAPPUZHA DISTRICT-690 512
2. RAJU C. OOMMEN, AGED 67 YEARS
    MARUNNOOR KULANGARA VEEDU, NADUVATTOM P.O, PALLIPAD,
    ALAPPUZHA DISTRICT-690 512.
3. ROSAMMA RAJU,
    W/O. RAJU C. OOMMEN, MARUNNOOR KULANGARA VEEDU,
    NADUVATTOM P.O, PALLIPAD, ALAPPUZHA DISTRICT-690 512
4. SOBHA SAMUEL, AGED 45 YEARS,
    W/O. SAM PHILIP, EZHUTHIL, PALLIPAD P.O, VEEYAPURAM,
    ALAPPUZHA-690 514
RESPONDENT/RESPONDENT
      SANJU OOMMEN,AGED 42 YEARS,
      D/O. OOMMEN DANIEL, ALUMMOOTTIL VEEDU, PODIYADI P.O,
      THIRUVALLA-689 110
     Application praying that in the circumstances stated in the affidavit filed
therewith the High Court be pleased to pass an order staying the operation of the
impugned Judgment and Decree dated 30/11/2020 of the Family Court, Thiruvalla
in O.P.No.177/2016 to the extent to which it allowed the respondent to realize
Rs.4,26,400/- from Appellants 1 to 3 and whereby the 1st respondent is ordered to
pay maintenance to the respondent & two children @ Rs.5,000/- each per month
from the date of original petition, 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 M/S. RINNY
STEPHEN CHAMAPARAMPIL and ASHA ELIZABETH MATHEW, Advocates for
the applicants, the court passed the following.
                                                                 P.T.O
 IA/1/2021 IN Mat.Appeal 160/2021       2/2




                                   ORDER

There shall be an interim Order staying the operation of the decree on condition that the petitioners shall furnish security for the amount of Rs.4,26,400/- to the satisfaction of the Family court and on a further condition that the petitioners also pay the maintenance ordered by the Family Court.

For information purpose only 01-03-2021 Sd/-

A.MUHAMED MUSTAQUE,JUDGE

Sd/-

KAUSER EDAPPAGATH,JUDGE

/true copy/ Sd/-

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