Marcose vs Snehamma
2021 Latest Caselaw 19157 Ker

Mat.Appeal No.488/2021                            1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                               &
                          THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
            Monday, the 13th day of September 2021 / 22nd Bhadra, 1943
                    IA.NO.1/2021 IN MAT.APPEAL NO. 488 OF 2021
           OP 295/2016 OF FAMILY COURT, NEDUMANGAD, THIRUVANANTHAPURAM
   PETITIONER/APPELLANT:

           MARCOSE, AGED 59, S/O.YASAYYAN NADAR, ANNA VIHAR, PANKOTTUKONAM,
           KUTTIYANI, PANTHALACODE P.O., VATTAPPARA, THIRUVANANTHAPURAM - 695
           028.

   RESPONDENT/RESPONDENT:

           SNEHAMMA, AGED 57, D/O.THARAYA, JOLIBHAVAN, KUTTIYANI, PANTHALACODE,
           VATTAPPARA P.O., THIRUVANANTHAPURAM - 695 028.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of the Judgment dated 29.3.2021 in O.P.No.295/2016 on the file of Family
   Court, Nedumangad, pending final disposal of the Appeal, in the interest
   of justice.
        This Application coming on for orders, upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of MR.A.S.SHAMMY RAJ, Advocate for the applicant, the court passed the
   following:
                                      ORDER

There shall be an interim order as prayed for.

Post the matter after six months.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

DR. KAUSER EDAPPAGATH JUDGE

13-09-2021 /True Copy/ Assistant Registrar