Raju.P vs Jaya.A
2021 Latest Caselaw 18818 Ker

Mat.Appeal No.477/2021                            1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                               &
                          THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
            Thursday, the 9th day of September 2021 / 18th Bhadra, 1943
                    IA.NO.1/2021 IN MAT.APPEAL NO. 477 OF 2021
                      OP 351/2018 OF FAMILY COURT, KASARAGOD
   PETITIONER(APPELLANT):

           RAJU.P, AGED 40 YEARS, S/O RAGHAVAN, RESIDING AT PADINHAREVEETTIL,
           CHAYYOTH, POST CHAYYOTH, PIN-671 314, KINANOOR VILLAGE, HOSDURG
           TALUK, KASARAGOD DISTRICT

   RESPONDENT(RESPONDENT):

           JAYA.A, AGED 32 YEARS, D/O ANNAYYA, WORKING AS STAFF IN CO-OPERATIVE
           PRESS AT UDUMA, RESIDING AT KAMALAKSHA NILAYAM, ITI COLLEGE,
           NAYANMARMOOLA, VIDYANAGAR P.O.PIN-671 123, KASARAGOD TALUK AND
           DISTRICT

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of the judgment in O.P No. 351/2018 on the file of the Family
   Court,Kasargod,pending disposal of the above appeal.
        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 PUSHPARAJAN KODOTH, K.JAYESH MOHANKUMAR, VANDANA MENON, VIMAL
   VIJAY, Advocates for the applicants, the court passed the following:
                                      ORDER

There shall be an interim order of stay in the execution of the impugned decree and judgment on condition that the appellant furnishes security before the Family Court for the relief granted,within a period of two months.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- DR. KAUSER EDAPPAGATH JUDGE

09-09-2021 /True Copy/ Assistant Registrar