Wednesday vs Bindhu Krishna
2021 Latest Caselaw 8977 Ker

IA/1/2021 IN Mat.Appeal 217/2021         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

              Wednesday,the 17th day of March 2021/26th Phalguna, 1942
    For information            purpose only
             IA/1/2021 IN Mat.Appeal/217/2021
Against OP No.736/2013 of the FAMILY COURT,KOLLAM
PETITIONER/APPELLANT
      BINDHU KRISHNA,AGED 46 YEARS
      D/O.KRISHNAN CHETTIYAR, BINDHU BHAVAN, NEAR MAHADEVAN
      THEATRE, KOTTAKKADA P.O., NOW RESIDING AT KALLUVILA VEEDU,
      NEDUNGOLAM P.O., PARAVOOR, KOLLAM, PIN - 691 334.
RESPONDENT/RESPONDENT
      S.MURUKAN,AGED 51 YEARS
      S/O.SIVASANKARAN CHETTIYAR, KALLUVILA VEEDU, NEDUNGOLAM
      P.O., PARAVOOR VILLAGE, NOW RESIDING AT FLAT NO.264, 1ST FLOOR,
      AA BLOCK, SHALIMARBAG, NEAR FORTIS HOSPITAL, NEW DELHI, PIN -
      110 009.

Application praying that in the circumstances stated in the affidavit filed
therewith the High Court be pleased to stay the execution of judgment and decree
in O.P.No.736/2013 in the file of Family court,kollam


  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
PRATHEESH.P, ANJANA KANNATH, REKHA.S, Advocates for the applicant the
court passed the following
 IA/1/2021 IN Mat.Appeal 217/2021          2/2




                                     ORDER

There shall be an interim order as prayed for.

17-03-2021 Sd/-

For information purpose only A.MUHAMED MUSTAQUE,JUDGE

Sd/-

KAUSER EDAPPAGATH,JUDGE /true copy/ Sd/-

ASSISTANT REGISTRAR