Wednesday vs Sunil Kumar T.
2021 Latest Caselaw 9986 Ker

OP (FC) 225/2021                             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 24th day of March 2021/3rd Chaithra, 1943
            For information purpose only
                                   OP (FC) No.225/2021(R)

PETITIONER/1ST RESPONDENT/1ST JUDGMENT DEBTOR
       SUNIL KUMAR T., AGED 46 YEARS,
       S/O. LATE THANKAPPAN PILLAI, ANI MANDIRAM, NEERVILAKAM MURI,
       NEERVILAKAM P.O., KIDANGANNUR VILLAGE, KOZHENCHERY TALUK,
       PATHANAMTHITTA DISTRICT, PIN-689 122.
RESPONDENTS/PETITIONER AND 2ND RESPONDENT/2ND JUDGMENT DEBTOR
1.     SREEJA K., AGED 40 YEARS, W/O. SUNIL KUMAR T.,
       SREEKRISHNA VILASAM, KURIYANNOOR MURI,
       KURIYANNOOR P.O., THOTTAPUZHASSERY VILLAGE,
       THIRUVALLA TALUK, PATHANAMTHITTA DISTRICT, PIN-689 550.
2.     P.N. OMANA AMMA, AGED 82 YEARS,
       W/O. LATE THANKAPPAN PILLAI, ANI MANDIRAM,
       NEERVILAKAM MURI, NEERVILAKAM P.O., KIDANGANNUR VILLAGE,
       KOZHENCHERY TALUK, PATHANAMTHITTA DISTRICT, PIN-689 122.


     OP (Family Court) praying inter alia that in the circumstances stated in

the affidavit filed along with the OP (FC) the High Court be pleased to

stay all proceedings in EP No.26/2020 in OP No.204/2016 of the Honourable

Family Court, Pathanamthitta, till the disposal of the Original Petition.

     This petition coming on for admission upon perusing the petition and the

affidavit filed in support of OP (FC) and upon hearing the arguments of M/S

C.B.SREEKUMAR & K.NATRAJ, Advocates for the petitioner, the court passed

the following:
                                                                             P.T.O.
 OP (FC) 225/2021                           2/2



                                    O R D E R

Admit.

Issue notice to the respondents by speed post. Simultaneously, the petitioner shall serve notice to the respondents through the counsel appearing before the Court below and produce the receipt.

There shall be an interim order as prayed for, for a period of three months. For information purpose only Post this matter on 07/04/2021. 24-03-2021 Sd/-

A.MUHAMED MUSTAQUE,JUDGE

Sd/-

KAUSER EDAPPAGATH,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR