Against Op No.78/2014 Of The ... vs Renju Raveendran
2021 Latest Caselaw 9580 Ker

Mat.Appeal 210/2021                            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
                               Mat.Appeal No.210/2021
Against OP No.78/2014 of the FAMILY COURT, PATHANAMTHITTA
APPELLANTS/RESPONDENTS
1. RENJU RAVEENDRAN, AGED 38,
     S/O.RAVEENDRAN K., VRINDAVANAM, MAROOR P.O., ELAMANNOOR,
     ADOOR TALUK, PATHANAMTHITTA 585413.
2. RAVEENDRAN, AGED 67 YRS,
     S/O.KRISHNAN, VRINDAVANAM, MAROOR PO., ELAMANNOOR, ADOOR
     TALUK, PATHANAMTHITTA 585413
3. OMANA, AGED 61 YRS
     W/O.RAVEENDRAN K., VRINDAVANAM, MAROOR P.O., ELAMANNOOR,
     ADOOR TALUK, PATHANAMTHITTA 585413
   BY ADVOCATES NOBEL RAJU, P.K.VINAYA AND C.R.JAYAKUMAR
RESPONDENT/PETITIONER
      R.RESMI, AGED 33,
      R V.NIVAS, MAVILA MURI, MAROOR PO., ELAMANNOOR, ADOOR,
      PATHANAMTHITTA 585413
  This Mat.Appeal having come up for orders on 22/03/2021, the court on the same day
passed the following.
                                          ORDER

Admit. Issue notice.

There shall be an interim order staying the operation of impugned judgment, 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 Sd/-

A.MUHAMED MUSTAQUE,JUDGE

Sd/-

KAUSER EDAPPAGATH,JUDGE

/true copy/ Sd/-

Mat.Appeal 210/2021 2/2

ASSISTANT REGISTRAR

For information purpose only