Citation : 2021 Latest Caselaw 19511 Ker
Judgement Date : 16 September, 2021
RPFC No.183/2021 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE MARY JOSEPH
Thursday, the 16th day of September 2021 / 25th Bhadra, 1943
CRL.M.APPL.NO.1/2021 IN R.P(FC) NO. 183 OF 2021
MC 268/2014 OF FAMILY COURT,KOZHIKODE.
REVISION PETITIONER/RESPONDENT:
V.K.JAYACHANDRAN, AGED 50 YEARS, S/O PURUSHOTHAMAN T.C, TATTARI
PARAMBU, CHELAVOOR VILLAGE, MAYANAD DESOM, KOZHIKODE TALUK-673
008(MEDICAL COLLEGE PSL)
RESPONDENTS/PETITIONERS
1. K.PRIYA, AGED 42 YEARS, D/O LATE KAYAL KANDI KRISHNAKUTTY NAIR,
KRIPALAYAM, VALAYANAD AMSOM DESOM, KOZHIKODE TALUK, PIN-673 007
(KASABA PSL)
2. DEVIKA (MINOR), AGED 14 YEARS, D/O V.K. JAYACHANDRAN, (2ND MINOR
RESPONDENT REP BY GUARDIAN 1ST RESPONDENT) KRIPALAYAM, VALAYANAD
AMSOM DESOM, GURUVAYOORAPPAN COLLEGE POST OFFICE, KOZIKODE-673
007.
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay all further
proceedings pursuant to the judgment dated 09/03/2021 in M.C.No.268/2014
before the Family Court, Kozhikode.
This Application coming on for admission upon perusing the
application and the affidavit filed in support thereof and upon hearing
the arguments of M/s.NIRMAL.S & VEENA HARI, Advocates for the petitioner,
the Court passed the following:
ORDER
There shall be a short stay of all further proceedings pursuant to judgment dated 09.03.2021 in M.C.No.268/2014 of Family Court, Kozhikode on condition that the petitioner shall deposit Rs.2,00,000/-(Rupees two lakhs only) towards arrears of maintenance before the Family Court, Kozhikode within one month.
Post the case on 20.10.2021.
Sd/- MARY JOSEPH JUDGE
16-09-2021 /True Copy/ Assistant Registrar
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!