Monday vs V.V. Thomas
2021 Latest Caselaw 7995 Ker

IA/1/2021 IN Mat.Appeal 188/2021          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 8th day of March 2021/17th Phalguna, 1942
    For information            purpose only
             IA/1/2021 IN Mat.Appeal/188/2021
Against OP(R.M) No.13/2017 of the FAMILY COURT, KATTAPPANA
PETITIONER/APPELLANT/RESPONDENT
      V.V. THOMAS,
      S/O.VARGHESE, AGED 52, VALLIKKATTU HOUSE, VALAKODU KARA,
      CHAPPATHU P.O., UPPUTHARA VILLAGE, PEERUMEDU TALUK, IDUKKI
      DISTRICT.
RESPONDENT/RESPONDENT
      SHEEBA @ THRESIAMMA,D/O.DEVASIA, AGED 46, VELLAMATTATHIL
      HOUSE, MATTUKATTA KARA, AYYAPPANCOVIL VILLAGE, IDUKKI
      TALUK, IDUKKI DISTRICT - 685 505.

     Application praying that in the circumstances stated in the affidavit filed
therewith the High Court be pleased to stay the execution of the judgment and
decree passed by the Family Court, Kattappana in OP 13/2017 dated 13.11.2020
pending disposal of the above Matrimonial 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.
R.GIREESH VARMA, Advocate for the applicant, the court passed the following
                                      ORDER

There will be an interim stay on condition of the petitioner furnishing security to the satisfaction of the Family Court for the decree amount within one month.

08-03-2021 Sd/-

A.MUHAMED MUSTAQUE,JUDGE

Sd/-

KAUSER EDAPPAGATH,JUDGE

/true copy/ Sd/-

IA/1/2021 IN Mat.Appeal 188/2021 2/2

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For information purpose only