For Information Purpose Only vs Maniyath Shivaprasad
2021 Latest Caselaw 9548 Ker

Citation : 2021 Latest Caselaw 9548 Ker
Judgement Date : 22 March, 2021

Kerala High Court

For Information Purpose Only vs Maniyath Shivaprasad on 22 March, 2021

IA/2/2021 IN Mat.Appeal 228/2021                   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 22nd day of March 2021/1st Chaithra, 1943

         For     information                purpose only
                           IA/2/2021 IN Mat.Appeal/228/2021
Against OP No.514/2019 of the FAMILY COURT, THALASSERY
PETITIONER/APPELLANT
        MANIYATH SHIVAPRASAD,
        S/O. GOPALAN, AGED 51 YEARS, CHETTIPARAMBATH HOUSE,
        PACHAPOIKA P. O., KUTHUPARAMABA, KANNUR DISTRICT,
        PIN - 670 643.
RESPONDENTS/RESPONDENTS
1. SNEHA V. K.,
       D/O. MANIYATH SHIVAPRASAD, AGED 19 YEARS, MURIYANPARAMBATH
       HOUSE, MAMBARAM P. O., THALASSERY, KANNUR DISTRICT, PIN - 670622.
2. ANUVINDH V. K. (MINOR),
       S/O. MANIYATH SHIVAPRASAD, AGED 14 YEARS, REPRESENTED HIS
       MOTHER, DHANMA V. K., W/O. MANIYATH SHIVAPRASAD, AGED 41
       YEARS, MURIYANPARAMBATH HOUSE, MAMBARAM P. O., THALASSERY,
       KANNUR DISTRICT, PIN - 670622.
    Application praying that in the circumstances stated in the aﬃdavit ﬁled therewith the High
Court be pleased to stay all further proceedings in pursuance to the judgment dated 5/1/2021
in O.P.No.514/2019 of Family Court, Thalassery, pending disposal of the above appeal, in the
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. C.A.CHACKO, ALEKH
THOMAS and C.M.CHARISMA, Advocates for the applicants, the court passed the
following.
 IA/2/2021 IN Mat.Appeal 228/2021             2/2




                                  ORDER

There shall be an interim order as prayed for, on condition that the appellant furnishes security for the decree amount, to the satisfaction of the Family Court within one month.

Post after six months.

22-03-2021 For information purpose only Sd/-