Citation : 2021 Latest Caselaw 9579 Ker
Judgement Date : 22 March, 2021
IA/1/2021 IN Mat.Appeal 229/2021 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/1/2021 IN Mat.Appeal/229/2021
Against OP No.633/2017 of the FAMILY COURT, VADAKARA
PETITINERS/APPELLANTS
1. SUDHEESH .K.T, 38 YEARS,
S/O. SANKARAN KUTTY, KAYYADATHE THAZHA HOUSE, KATALUR (PO),
THIKKODI, KOZHIKODE (DIST) PIN-673 531.
2. K.T.SANKARAN KUTTY, AGED 65 YEARS,
KAYYADATHE THAZHA HOUSE, KATALUR (P.O), THIKKODI, KOZHIKODE
(DIST) PIN-673 531.
3. SARADA, 60 YEARS,
W/O SANKARAN KUTTY, KAYYADATHE THAZHA HOUSE, KATALUR (P.O),
THIKKODI, KOZHIKODE (DIST), PIN-673 531.
RESPONDENTS/RESPONDENTS
SUNISHA.M.C, 30 YEARS,
D/O. SASEENDRAN M.C, VANNAMBATH HOUSE, IRINGAL (PO), KOYILANDY
TALUK, KOZHIKODE (DIST) PIN-673 521.
Application praying that in the circumstances stated in the affidavit filed therewith the High
Court be pleased to stay the operation of the Judgment dated 08.01.2021 in O.P.No.633/2017
of the Family Court, Vatakara, pending final disposal of the Memorandum of this Appeal.
This application coming on for orders, upon perusing the application and the affidavit filed
in support thereof, and upon hearing the arguments of SMT. K.DEEPA (PAYYANUR),
Advocate for the applicants, the court passed the following
IA/1/2021 IN Mat.Appeal 229/2021 2/2
ORDER
There shall be an interim order as prayed for on condition that the appellants furnish 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/-
A.MUHAMED MUSTAQUE,JUDGE
Sd/-
KAUSER EDAPPAGATH,JUDGE
/true copy/ Sd/-
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