Citation : 2021 Latest Caselaw 18665 Ker
Judgement Date : 8 September, 2021
Mat.Appeal No.473/2021 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
Wednesday, the 8th day of September 2021 / 17th Bhadra, 1943
IA.NO.1/2021 IN MAT.APPEAL NO. 473 OF 2021
OP 1845/2018 OF FAMILY COURT,THRISSUR
APPELLANT/PETITIONER/RESPONDENT NO. 2:
SINDHU, AGED 46 YEARS, W/O. RAMESI, OKYII HOUSE, PUNNAYURKULAM AMSOM
P.O., KUPRAVALLY DESOM, CHAVAKKAD TALUK, PIN-679 561
RESPONDENT/PETITIONER/RESPONDENT NO. 1:
1. SHEEJA,AGED 51 YEARS, W/O. UNNI, MARAKKATH HOUSE, THAMARAYUR P.O.,
DESOM,. C/O. SHAJAN, MANIKKATH HOUSE,D/O. LATE.SANKAPPU, MANIKKATH
HOUSE, ARTHATT VILLAGE, KUNNAMKULAM TALUK, THRISSUR DISTRICT.
2. UNNI, AGED 57 YEARS, S/O. VELAYUDHAN, MARAKKATH HOUSE, THAMARAYUR
P.O., DESOM, CHAVAKKAD THALUK, THRISSUR-679 561
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay the operation
of the Judgment and Order of the Family Court,Thrissur in O.P.NO.1845/2018
dated 22.06.2021,to the extend of cancelling the document,executed in
favour of the petitioner until the disposal of this appeal.
This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of MR. RAJIT, Advocate for the applicants, the court passed the following:
ORDER
In respect of the property covered by Ext.B2 Theer deed referred to in the impugned judgment,the parties shall maintain status quo as on today.
Sd/- A.MUHAMED MUSTAQUE JUDGE
Sd/- DR. KAUSER EDAPPAGATH JUDGE
08-09-2021 /True Copy/ Assistant Registrar
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