Padmaraj vs Archana
2021 Latest Caselaw 18233 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                     &
                THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
          Friday, the 3rd day of September 2021 / 12th Bhadra, 1943
                 IA.NO.1/2021 IN MAT.APPEAL NO. 463 OF 2021
                   OP NO. 869/2013 OF FAMILY COURT,KOLLAM
PETITIONER/APPELLANT:

     PADMARAJ, AGED 44 YEARS, S/O SASIDHARAN PILLAI, RESIDING AT ASWATHI,
     SOCIETY JUNCTION, PERUMPUZHA P.O, PUNNUKKANNOOR, KOTTANKARA VILLAGE,
     KOLLAM DISTRICT-691504.

RESPONDENT/RESPONDENT:

     ARCHANA, AGED 38 YEARS, D/O APPUKUTTAN PILLAI, RESIDING AT THAMPI
     ARCHANA HOUSE, P.K.NAGAR-171, VADAKKEVILA P.O, KOLLAM
     DISTRICT-691010.

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay the operation
of the order in OP 869/2013 of the Family Court,Kollam,till the disposal
of the Appeal.
     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of S.SREEKUMAR (KOLLAM), K.VIJAYAN, PRIYA SHANAVASKHAN, V.BEENA, Advocates
for the applicant, the court passed the following:
               A.MUHAMED MUSTAQUE & Dr.KAUSER EDAPPAGATH, JJ
                     --------------------------------------------------
                                Mat.A No.463 of 2021
                                           &
                                   I.A No.1 of 2021
                           __________________________________
                      Dated this the 3rd day of September, 2021

                                        ORDER

A.Muhamed Mustaque, J

Mat.A No.463 of 2021

Admit.

Issue notice to the respondent.

I.A No.1 of 2021

Execution of the impugned judgment and decree is stayed

for a period of two months on condition that the appellant shall

furnish a security to the satisfaction of the trial court. The

property under attachment also can be offered as security.

Post after two months.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

Dr.KAUSER EDAPPAGATH JUDGE Ab

03-09-2021 /True Copy/ Assistant Registrar