Prasanth vs Sangeetha K.D
2021 Latest Caselaw 20781 Ker

Mat.Appeal No.547/2021                            1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                               &
                          THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
             Tuesday, the 5th day of October 2021 / 13th Aswina, 1943
                    IA.NO.1/2021 IN MAT.APPEAL NO. 547 OF 2021
                      OP 2217/2017 OF FAMILY COURT,THRISSUR
   PETITIONER/APPELLANTS:

       1. PRASANTH, S/O SIVAPRASAD, AGED 31 YEARS, PRASANTH NIVAS, MUPPATHADAM
          P.O., PARAVUR TALUK, ERNAKULAM DISTRICT-683 110.
       2. SANTHA, W/O SIVAPRASAD, AGED 50 YEARS,PRASANTH NIVAS, MUPPATHADAM
          P.O., PARAVUR TALUK, ERNAKULAM DISTRICT-683 110.

   RESPONDENT/RESPONDENT:

           SANGEETHA K.D., W/O PRASANTH, KUTHENAN HOUSE, PURANATTUKARA
           P.O.,THRISSUR TALUK, THRISSUR DISTRICT-680 551

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to pass an ad interim
   order of stay of all further proceedings in E.P.No.71 of 2021 in
   O.P.No.2217 of 2017 on the file of Family Court, Thrissur.

        This Application coming on for orders, upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of M/S.N.K.SUBRAMANIAN, B.A.EASWAR PRASAD, ABRAHAM MATHAN and ARVIND
   AJAYKUMAR, Advocates for the applicants, the court passed the following:




                                             ORDER

The operation of the judgment is stayed on furnishing security for the decree relief granted. It is open for the appellants to furnish any security for any property under attachment is required.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

DR. KAUSER EDAPPAGATH JUDGE

05-10-2021 /True Copy/ Assistant Registrar