Binoy Sasi vs L.Liji
2021 Latest Caselaw 19726 Ker

Mat.Appeal No.495/2021                            1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                               &
                          THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
            Friday, the 17th day of September 2021 / 26th Bhadra, 1943
                    IA.NO.1/2021 IN MAT.APPEAL NO. 495 OF 2021
                 OP 723/2006 OF FAMILY COURT, THIRUVANANTHAPURAM
   PETITIONER/APPELLANT:

           BINOY SASI, AGED 48 YEARS, S/O SASIDHARAN NAIR, SANKARA MANGALAM,
           KODUNGANOOR P.O, VATTIYOORKAVU, THIRUVANANTHAPURAM-695013, NOW
           RESIDING AT SANKARA MANGALAM, KUDAPPANAKUNNU, PEROORKADA P.O,
           THIRUVANANTHAPURAM-695005.

   RESPONDENT/RESPONDENT:

           L.LIJI, AGED 44, D/O BHASKARA PILLAI, UANANI, ARA 105, TC 48/612,
           AMBALATHARA, POONTHURA P.O, THIRUVANANTHAPURAM, PIN-695026.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of the decree dated 13-01-2021 passed in O.P.No.723 of 2006 on the file of
   Family Court, Thiruvananthapuram, till the disposal of the Appeal and
   accordingly prayed for.
        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.V.N.RAMESAN NAMBISAN and MOHANAN P.G., Advocates for the applicant,
   the court passed the following:
                                      ORDER

Execution of relief No.1 in the impugned judgment is stayed on condition of the petitioner/appellant furnishing security to the satisfaction of the Family Court within two months.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- DR. KAUSER EDAPPAGATH JUDGE

17-09-2021 /True Copy/ Assistant Registrar