Rajeesh Raveendran vs Saranya Krishnan
2021 Latest Caselaw 22000 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                     &
                  THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
        Wednesday, the 3rd day of November 2021 / 12th Karthika, 1943
                   I.A.1/2021 IN MAT.APPEAL NO. 616 OF 2021
           OP 293/2018 OF FAMILY COURT, THIRUVALLA, PATHANAMTHITTA
PETITIONERS/APPELLANTS:

  1. RAJEESH RAVEENDRAN, S/O.RAVEENDRAN NAIR, AGED 36 YEARS, KARUTHEDATHU
     HOUSE, PATHAMUTTAM P.O., PANACHIKADU VILLAGE, KOTTAYAM DISTRICT
  2. REVEENDRAN NAIR, AGED 68 YEARS, KARUTHEDATHU HOUSE, PATHAMUTTAM
     P.O., PANACHIKADU VILLAGE, KOTTAYAM DISTRICT
  3. SOBHANAKUMARI, MOTHER OF RAJEESH RAVEENDRAN, KARUTHEDATHU HOUSE,
     PATHAMUTTAM P.O., PANACHIKADU VILLAGE, KOTTAYAM DISTRICT.
  4. RANYA, REVEENDRAN NAIR, AGED 41 YEARS, KARUTHEDATHU HOUSE,
     PATHAMUTTAM P.O., PANACHIKADU VILLAGE, KOTTAYAM DISTRICT

RESPONDENT/RESPONDENT:

     SARANYA KRISHNA, W/O.RAJESH RAVEENDRAN, D/O.UNNIKRISHNAN NAIR, AGED
     28 YEARS, ETTARUVICHADATHU HOUSE, NEDUMBRAM P.O., NEDUMBRAM VILLAGE,
     THIRUVALLA 689 578

       Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to pass an order to
stay the execution proceedings pursuant to the judgment and decree dated
10-09-2021 in OP No.293/2018 of the Family Court, Thiruvalla, pending
disposal of the above appeal, to meet the ends 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 MR.P.C.HARIDAS Advocate for the applicants, the court
passed the following.




                                              P.T.O.
                               A.MUHAMED MUSTAQUE &
                                SOPHY THOMAS, JJ.
              -------------------------------------------------
               Mat.Appeal No.616 of 2021 & I.A.No.1 of 2021
              -------------------------------------------------
                   Dated this the 3rd day of November, 2021

                                    O R D E R

A.MUHAMED MUSTAQUE, J.

Mat.Appeal No.616 of 2021

Admit. Issue notice to the respondent.

I.A.No.1 of 2021

Operation of the impugned judgment is stayed on

condition that the appellants furnish security for the

relief granted in the impugned judgment to the

satisfaction of the Family Court within a period of two

months. It any property is under attachment, that can

also be furnished as security.

Sd/-

A.MUHAMED MUSTAQUE, JUDGE

Sd/-

SOPHY THOMAS, JUDGE

AS

03-11-2021 /True Copy/ Assistant Registrar