For Information Purpose Only vs Sanil
2021 Latest Caselaw 8566 Ker

IA/2/2018 IN Mat.Appeal 433/2018         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 15th day of March 2021/24th Phalguna, 1942

    For information               purpose only
         IA 2/2018(IA 1497/2018) IN Mat.Appeal/433/2018
Against OP No.171/2013 of the FAMILY COURT,TRIVANDRUM
APPLICANTS/APPELLANTS:
1. SANIL,
    S/O. VIJAYAN, MADANKUNNUVILA VEEDU, VILLIKKADAVU, AYIROOR
    VILLAGE, VARKALA, THIRUVANANTHAPURAM DISTRICT,
    PIN - 695 141.
2. VIJAYAN,
    MADANKUNNUVILA VEEDU, VILLIKKADAVU, AYIROOR VILLAGE,
    VARKALA, THIRUVANANTHAPURAM DISTRICT, PIN - 695 141.
3. SOBHANA,
    MADANKUNNUVILA VEEDU, VILLIKKADAVU, AYIROOR VILLAGE,
    VARKALA, THIRUVANANTHAPURAM DISTRICT, PIN - 695 141.
RESPONDENTS/RESPONDENTS

1. SMITHA, D/O.THULASEEDHARAN, DEVI BHAVAN, KUNNUVILA,
MANKATTUKONAM, AYIROOPPARA VILLAGE, THIRUVANANTHAPURAM
TALUK, PIN - 695 584.
2. ANOOPA, D/O.SMITHA AGED 3, DEVI BHAVAN, KUNNUVILA,
MANKATTUKONAM, AYIROOPPARA VILLAGE, THIRUVANANTHAPURAM
TALUK PIN 695584

    Application praying that in the circumstances stated in the affidavit filed
therewith the High Court be pleased to stay the execution of the decree and
judgment in O.P.No.171/2013 on the file of the Family Court,
Thiruvananthapuram, pending disposal of the above appeal.
    This application coming on for orders, upon perusing the application/petition
and the affidavit filed in support thereof, and upon hearing the arguments of
SMT. M.M.DEEPA, Advocate for the applicant, and of MR. BASANT BALAJI,
Advocate for the respondents, the court passed the following.
 IA/2/2018 IN Mat.Appeal 433/2018       2/2




                                   ORDER

There shall be an interim Order staying the operation of the judgment on condition that the appellants shall furnish security to the satisfaction of the Family Court within a period of one month in regard to the decree granted for return of gold ornaments and cash and further condition that the appellants

For information purpose only continues to pay the future maintenance. The appellants are directed to deposit past maintenance within a period of one month. On deposit of past maintenance, the respondents are permitted to withdraw the amount.

15-03-2021 Sd/-

A.MUHAMED MUSTAQUE,JUDGE

Sd/-

KAUSER EDAPPAGATH,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR