Citation : 2021 Latest Caselaw 22506 Ker
Judgement Date : 9 November, 2021
Mat.Appeal No.477/2021 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
Tuesday, the 9th day of November 2021 / 18th Karthika, 1943
IA.NO.1/2021 IN MAT.APPEAL NO. 477 OF 2021
OP 351/2018 OF FAMILY COURT, KASARAGOD, KASARGOD
PETITIONER (APPELLANT):
RAJU.P, AGED 40 YEARS, S/O RAGHAVAN, RESIDING AT PADINHAREVEETTIL,
CHAYYOTH, POST CHAYYOTH, PIN-671 314, KINANOOR VILLAGE, HOSDURG
TALUK, KASARAGOD DISTRICT
RESPONDENT (RESPONDENT):
JAYA.A, AGED 32 YEARS, D/O ANNAYYA, WORKING AS STAFF IN CO-OPERATIVE
PRESS AT UDUMA, RESIDING AT KAMALAKSHA NILAYAM, ITI COLLEGE,
NAYANMARAMOOLA, VIDYANAGAR P.O.PIN-671 123, KASARAGOD TALUK AND
DISTRICT
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay the operation
of the judgment in O.P.No. 351/2018 on the file of the Family
Court,Kasargod,pending final disposal of the above appeal.
This Application again coming on for orders upon perusing the
application and the affidavit filed in support thereof and this court's
order dated 09/09/2021, and upon hearing the arguments of M/S PUSHPARAJAN
KODOTH, K.JAYESH MOHANKUMAR, VANDANA MENON, VIMAL VIJAY, Advocates for the
petitioners and of M/S T.H.ARAVIND, ASHA BABU, SHAHEERA.K, YEDUKRISHNAN
Advocates for the respondent, the court passed the following:
ORDER
The appellant seeks further time to furnish security .Time to furnish security is extended till
7.12.2021.
Sd/- A.MUHAMED MUSTAQUE JUDGE
Sd/- SOPHY THOMAS JUDGE
09-11-2021 /True Copy/ Assistant Registrar
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