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Tuesday vs Anson Abraham
2021 Latest Caselaw 8775 Ker

Citation : 2021 Latest Caselaw 8775 Ker
Judgement Date : 16 March, 2021

Kerala High Court
Tuesday vs Anson Abraham on 16 March, 2021
IA/3/2021 IN Mat.Appeal 82/2021            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

                Tuesday,the 16th day of March 2021/25th Phalguna, 1942
    For information           purpose only
             IA/3/2021 IN Mat.Appeal/82/2021
Against OP No.483/2016 of the FAMILY COURT, THIRUVALLA
PETITIONERS/APPELLANTS
1.ANSON ABRAHAM, AGED 43 YEARS, S/O ABRAHAM, VANJIPATHRA
 KALLELIL VEEDU, KUNNATHUMKARA MURI, KOYIPRAM VILLAGE,
THIRUVALLA TALUK.
2. LATHIKA ABRAHAM, AGED 75 YEARS, VANJIPATHRA KALLELIL VEEDU,
KUNNATHUMKARA MURI, KOYIPRAM VILLAGE, THIRUVALLA TALUK


RESPONDENT/RESPONDENT
DON ALEXANDER,AGED 39 YEARS
W/O. ANSON ABRAHAM, VANJIPATHRA, KALLELIL VEEDU, KUNNATHUMKARA
MURI, KOYIPRAM VILLAGE, THIRUVALLA TALUK NOW RESIDING AT
KIZHAKKEDATHU PUTHENVEEDU, PUTHENKAVU MURI, CHENGANNOOR-689
121

   Application praying that in the circumstances stated in the affidavit filed
therewith the High Court be pleased to pass an order staying the operation and
implementation of the Judgment and decree in O.P. No. 483/2016 of Family Court,
Thiruvalla dated 27.12.2019, till the final disposal of the above Matrimonial
Appeal, in the best interest of justice.


  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
P.HARIDAS, BIJU HARIHARAN, CHERIAN GEE VARGHESE, P.C.SHIJIN,
R.B.BALACHANDRAN and RENJI GEORGE CHERIAN, Advocates for the applicant
the court passed the following
 IA/3/2021 IN Mat.Appeal 82/2021         2/2




                                    ORDER
    For     information
    There shall                            purpose

be an interim order as prayed for, on condition only that the appellants furnish the security for the decree amount, to the satisfaction of the Family Court

16-03-2021 Sd/-

A.MUHAMED MUSTAQUE,JUDGE

Sd/-

KAUSER EDAPPAGATH,JUDGE

/true copy/ Sd/-

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