V.K.Jayachandran vs K.Priya
2021 Latest Caselaw 21540 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                  THE HONOURABLE MRS. JUSTICE MARY JOSEPH
          Friday, the 29th day of October 2021 / 7th Karthika, 1943
                    CRLMA 1/2021 IN RPFC NO. 183 OF 2021
              MC 268/2014 OF FAMILY COURT,KOZHIKODE, KOZHIKODE
REVISION PETITIONER/RESPONDENT:

     V.K.JAYACHANDRAN,AGED 50 YEARS,S/O PURUSHOTHAMAN T.C, TATTARI
     PARAMBU, CHELAVOOR VILLAGE, MAYANAD DESOM, KOZHIKODE TALUK-673
     008(MEDICAL COLLEGE PSL)
     OFFICE ADDRESS:V.K.JAYACHANDRAN,AGED 50 YEARS,A.R.CAMP(HC
     6658),MALOORKUNNU,MERIKUNNU P.O,PIN-673012

RESPONDENTS/PETITIONERS:

  1. K.PRIYA,AGED 43 YEARS,D/O LATE KAYAL KANDI KRISHNAKUTTY NAIR,
     KRIPALAYAM, VALAYANAD AMSOM DESOM, KOZHIKODE TALUK, PIN-673 007
     (KASABA PSL),GURUVAYOORAPPAN COLLEGE POST OFFICE
  2. DEVIKA (MINOR), AGED 14 YEARS D/O V.K. JAYACHANDRAN, (2ND MINOR
     RESPONDENT REPRESENTED BY GUARDIAN 1ST RESPONDENT KRIPALAYAM,
     VALAYANAD AMSOM DESOM KOZIKODE-673 007(GURUVAYOORAPPAN COLLEGE POST
     OFFICE).


     Application praying that in the circumstances stated in the
affidavit filed therewith the HighCourt be pleased to stay all further
proceedings pursuant to the judgment dated 09/03/2021 in M.C.268/2014
before the Family Court,Kozhikode.

     This Revision petition(Family Court) coming on for orders upon
perusing the petition and the affidavit filed in support thereof and this
Court's order dated 16.09.2021 therein,and upon hearing the arguments of
M/S MR.NIRMAL.S,VEENA HARI,Advocate for the petitioner and of
Mr.T.G.Rajendran,Advocate for the respondents, the court on the same day
passed the following:
                           MARY JOSEPH, J.
                  ===============================
                           RPFC.No.183 of 2021
                 ===============================
                 Dated this the 29th day of October, 2021


                                   ORDER

An amount of Rs.2,00,000/- ( Rupees Two lakh only)

is paid, as directed by order dated 16.09.2021 in

Crl.M.A.No. 1 of 2021. In the above circumstances, the

interim order stands extended for two weeks.

Call for the records from Family Court, Kozhikode

in M.C.No.268/2014.

Include RPFC in the hearing list.

Sd/-

MARY JOSEPH JUDGE

hmh

29-10-2021 /True Copy/ Assistant Registrar