Raigon Jose K vs Anusha George
2021 Latest Caselaw 19474 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                 THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                       &
                  THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
          Thursday, the 16th day of September 2021 / 25th Bhadra, 1943
                   IA NO. 1/2021 IN MAT.APPEAL NO. 54 OF 2021
               OP 206/2016 OF FAMILY COURT, OTTAPPALAM, PALAKKAD
  APPELLANT/RESPONDENT:

       RAIGON JOSE K, AGED 39 YEARS S/O. K.K. JOSE, KATTOOKKARAN VEEDU,
       ROOP NIVAS, CROSS ROAD, OLLUR POST, THRISSUR DISTRICT, PIN-680 306

  RESPONDENT/PETITIONER:

       ANUSHA GEORGE, AGED 33 YEARS D/O. GEORGE V.V, VATTAYIL VEEDU,
       THACHAMPARA POST, MANNARKKAD TALUK, PALAKKAD DISTRICT, PIN-678 593


    Application praying that in the circumstances stated in the affidavit filed
therewith the High Court be pleased to stay the operation of judgment dated
20.11.2020 of the Family Court, Ottapalam in O.P No. 206 of 2016,pending the
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.T.M.RAMAN   KARTHA,SMT.MANJU    R.   KARTHA,SMT.M.S.SOUJATH,SMT.VINEETHA
VIJAYAN,SMT.KEERTHI.S.NAIR,        Advocates     for   the   applicant     and
MR.P.K.MOHANAN(PALAKKAD) ,Advocate for the respondent,the court passed the
following:
                    A.MUHAMED MUSTAQUE &
                   DR. KAUSER EDAPPAGATH, JJ.
                 ===========================================


                   Mat. Appeal No.54 of 2021(F)
        =============================================================


          Dated this the 16th day of September, 2021

                                 ORDER

A.Muhamed Mustaque, J.

Having heard the counsel on both sides, we are of the

view that there is an element of settlement through mediation.

Accordingly, we direct the parties to appear before the

Medication Centre attached to this Court on 11.10.2021 at

10.30 AM. Mediator is also permitted to use electronic

medium to interact with the parties, if necessary.

If there is any inconvenience to either of the parties, that

shall be intimated to the other side in advance.

Post along with the mediation report in the first week of

December, 2021.

I.A.No.1 of 2021

Having adverted to the averments in the affidavit

Mat. Appeal No.54 of 2021

accompanying to the I.A, we are of the view that an interim

stay has been granted as against the operation of the judgment.

Accordingly, there shall be an interim stay as prayed for.

Sd/-

A.MUHAMED MUSTAQUE, JUDGE

sd/-

DR. KAUSER EDAPPAGATH, JUDGE das

16-09-2021 /True Copy/ Assistant Registrar