Geogy Samuel vs Shinju Geogy
2021 Latest Caselaw 21539 Ker

Mat.Appeal No.267/2021                            1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                               &
                            THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
             Friday, the 29th day of October 2021 / 7th Karthika, 1943
                    IA.NO.2/2021 IN MAT.APPEAL NO. 267 OF 2021
                      OP 1259/2016 OF FAMILY COURT,ERNAKULAM
   NAME AND ADDRESS OF THE APPELLANT/RESPONDENT:

           GEOGY SAMUEL, AGED 44 YEARS, S/O. K.G.SAMUEL, PANACHAMOOTIL HOUSE,
           PANCHAYATH LANE, PATHANAPURAM P.O., KOLLAM DISTRICT.

   NAME AND ADDRESS OF THE RESPONDENTS/PETITIONERS:

       1. SHINJU GEOGY, AGED 40 YEARS, W/O. GEOGY SAMUEL, PALAPARMBIL HOUSE,
          PINK VILLA, CHURCH ROAD, THYKOODAM, VYTILLA, ERNAKULAM-682 019.
       2. ADRIAN GEOGY SAMUEL,S/O. GEOGY SAMUEL, AGED 15 YEARS, REPRESENTED BY
          HIS MOTHER AND GUARDIAN, SHINJU GEOGY, PALAPARMBIL HOUSE, PINK
          VILLA, CHURCH ROAD, THYKOODAM, VYTILLA, ERNAKULAM-682 019.
       3. LUKE GEOGY SAMUEL, AGED 8 YEARS, S/O. GEOGY SAMUEL, REPRESENTED BY
          HIS MOTHER AND GUARDIAN, SHINJU GEOGY, PALAPARMBIL HOUSE, PINK
          VILLA, CHURCH ROAD, THYKOODAM, VYTILLA, ERNAKULAM-682 019.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the execution
   of decree in E.P.No.81/2019 in O.P.No.1259/2016 on the file of the
   Honourable Family Court at Ernakulam.
        This Application coming on for orders, upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of SMT.HENA BAHULEYAN, Advocate for the applicant, and of M/S.JAISON
   ANTONY and JAGAN ABRAHAM M.GEORGE Advocates for the respondents, the court
   passed the following:
                                      ORDER

The operation of the impugned judgment is stayed on furnishing security for the relief granted to the satisfaction of the Family Court within a period of two months.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SOPHY THOMAS JUDGE

29-10-2021 /True Copy/ Assistant Registrar