Citation : 2021 Latest Caselaw 7703 Ker
Judgement Date : 4 March, 2021
IA/1/2021 IN Mat.Appeal 174/2021 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
Thursday,the 4th day of March 2021/13th Phalguna, 1942
For information purpose only
IA/1/2021 IN Mat.Appeal/174/2021
Against OP No.361/2016 of the FAMILY COURT,KOLLAM
APPELLANT/PETITIONER
SUSHAMADEVI S, AGED 52 YEARS
D/O SARASAAMMA, MUTH, MULANKADAKAM, THIRUMULLAVARAM, P.O,
KOLLAM,
RESPONDENT/RESPONDENT
PRATAPA CHANDRAN PILLAI, AGED 58 YEARS,
S/O GOPINATHAN PILLAI, MUTH, MULANKADAKAM,
THIRUMULLAVARAM P.O, KOLLAM, FROM THUPPADAYYATHUKADAVIL,
ARINELLOOR P.O, KOLLAM.
Application praying that in the circumstances stated in the affidavit filed
therewith the High Court be pleased to stay /suspend the execution / operation of
judgment dt 06.11.2020 in O.P No. 361/2016 of the Family Court, Kollam, pending
disposal of this orginal petition.
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
K.B.PRADEEP, SHRI.HARISANKAR R, PRIYA MARY P.L., Advocates for the
applicant, the court passed the following:
IA/1/2021 IN Mat.Appeal 174/2021 2/2
ORDER
There shall be an interim stay as prayed for.
For information purpose onlySd/- 04-03-2021
A.MUHAMED MUSTAQUE,JUDGE
Sd/-
KAUSER EDAPPAGATH,JUDGE
/true copy/ Sd/-
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