Vineesh C vs Smrithi T.C
2021 Latest Caselaw 22162 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                 THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                       &
                    THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
           Friday, the 5th day of November 2021 / 14th Karthika, 1943
                    I.A.1/2021 IN MAT.APPEAL NO. 621 OF 2021
                OP 115/2019 OF FAMILY COURT, THALASSERY, KANNUR
  PETITIONER/APPELLANT:

       VINEESH C., AGED 32 YEARS, S/O. KRISHNAN, CHATHOTH HOUSE,
       PATHAYAKKUNNU P.O, THALASSERY TALUK, KANNUR 670 691

  RESPONDENTS/RESPONDENTS:

    1. SMRITHI T.C., AGED 25 YEARS, W/O. VINEESH C, THAZHECHERIYATH HOUSE,
       MALAKKUTHAZHE, MATTANNUR P.O IRITTY TALUK, KANNUR 670 702
    2. VAIGA C., D/O. VINEESH C, AGED 4 1/2 YEARS (MINOR) REP. BY MOTHER
       SMRITHI T.C, W/O. VINEESH C,THAZHECHERIYATH HOUSE, MALAKKUTHAZHE,
       MATTANNUR P.O.,IRITTY TALUK,KANNUR 670 702
    3. SNIGDA, D/O. VINEESH C, AGED 4 1/2 YEARS (MINOR) REP. BY MOTHER
       SMRITHI.T.C.,W/O.VINEESH.C., THAZHECHERIYATH HOUSE, MALAKKUTHAZHE,
       MATTANNUR P.O., IRITTY TALUK, KANNUR 670 702.


          Application praying that in the circumstances stated in the affidavit
filed therewith the High Court be pleased to stay the operation of the judgment
and decree passed in O.P.No.115/2019, of the Family court, Thalassery, pending
disposal of the 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.CIBI THOMAS Advocate for the applicant, the court passed the following.




                                             P.T.O.
                   A.MUHAMED MUSTAQUE & SOPHY THOMAS, JJ.
               --------------------------------------------
                        Mat.Appeal No.621 of 2021
              ---------------------------------------------
                 Dated this the 5th day of November, 2021

                                    O R D E R

A.Muhamed Mustaque, J.

Admit.

Issue notice to the respondents by speed post.

I.A.No.1 of 2021

The operation of the impugned judgment is stayed on the

following conditions:

1. The appellant shall deposit half of the past maintenance ordered and furnish security for the remainder within two weeks.

2. The appellant also shall furnish security within the above time for relief No.3 granted for recovery of gold ornaments to the satisfaction of the Family Court.

3. On deposit of half of the past maintenance, the respondents are permitted to withdraw the same.

Sd/-

A.MUHAMED MUSTAQUE, JUDGE

Sd/-

SOPHY THOMAS, JUDGE ln

05-11-2021 /True Copy/ Assistant Registrar