Iype Cherian vs Rachal
2021 Latest Caselaw 23060 Ker

Mat.Appeal No.645/2021                            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 23rd day of November 2021 / 2nd Agrahayana, 1943
                             MAT.APPEAL NO. 645 OF 2021
         OP(OTHERS) 202/2018 OF FAMILY COURT, THIRUVALLA, PATHANAMTHITTA
   APPELLANT/RESPONDENT:

           IYPE CHERIAN, AGED 54 YEARS, S/O. K.I. CHERIAN, KADAKERIL HOUSE,
           MELPADAM P.O., KURATTISSERY VILLAGE, CHENGANNUR TALUK, ALAPPUZHA
           DISTRICT, KERALA FORMERLY RESIDING AT 4, IYPE 1 QUARTERS, BLOCK 15,
           NEYVELI TOWNSHIP , KURINJIPADO TALUK, GUDDALORE DISTRICT, TAMIL
           NADU, NOW RESIDING AT KANJIRAMPARAMPATHU HOUSE , MUTTOM P.O.,
           ALAPPUZHA DISTRICT 690 511.

         BY ADV P.BIJIMON
   RESPONDENT/PETITIONER:

           RACHAL, AGED 53,     D/O. KURIAN CHACKO, VALIYATHOPPIL HOUSE, MANNAR
           P.O., CHENGANNUR     ALAPPUZHA DISTRICT, NOW WORKING AT SREE ANANDPUR
           TRUST CHARITABLE     HOSPITAL, SUKPUR P.O., ESAGARH VIA ASHOKNAGAR GUNA
           DISTRICT MADHAYA     PRADESH 473 335.

        This Matrimonial appeal having come up for orders on 23.11.2021, the
   court on the same day passed the following:
                                      ORDER

Admit.Issue notice.

Operation of the impugned judgment is stayed on condition that the appellant furnishes security to the satisfaction of the Family court within two months.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

SOPHY THOMAS JUDGE

23-11-2021 /True Copy/ Assistant Registrar