Augustine @ Mervin Alexander vs Josmy @ Geetha
2021 Latest Caselaw 20086 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                     &
                THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
          Friday, the 24th day of September 2021 / 2nd Aswina, 1943
                 I.A.NO.1/2021 IN MAT.APPEAL NO. 513 OF 2021
            OP 1060/2011 OF FAMILY COURT, KOTTAYAM AT ETTUMANOOR
APPLICANT/APPELLANT/RESPONDENT:

     AUGUSTINE @ MERVIN ALEXANDER, AGED 42 YEARS, S/O LATE ALEXANDER,
     PERLAKATTUCHALIL HOUSE, RAMAPURAM P.O, MEENACHIL TALUK,
     KOTTAYAM-686576.

RESPONDENT/RESPONDENT/PETITIONER:

     JOSMY @ GEETHA, AGED 39 YEARS, D/O JOSE, NEELAMPARAMBIL HOUSE,
     KARIMANNOOR P.O, KARIMANNOOR VILLAGE, THODUPUZHA, KOTTAYAM-685581.


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay the operation
of the Judgment and Decree dated 25/09/2021 in O.P.No.1060/2011 of the
Honourable Family Court, Ettumanoor to secure the ends of justice.

       This application coming on for orders, upon perusing the
application an the affidavit filed in support thereof, and upon hearing
the arguments M/S.DR.THUSHARA JAMES AND M.S.AMAL DHARSAN Advocates for the
applicant, and of    M.B.SANDEEP Advocate for the respondent the court
passed the following.
                   A. Muhamed Mustaque & Dr. Kauser Edappagath, JJ
                      ------------------------------------
                              Mat.Appeal No. 513 of 2021
                        -------------------------------
                       Dated this the 24th day of September, 2021
                        --------------------------------

                                              ORDER

A. Muhamed Mustaque, J

Admit. Sri. M.B. Sandeep takes notice for the

respondent.

2. We direct both parties to appear for

mediation before the Mediation Centre attached to

this Court on 28.10.2021 at 10.30 am.

3. If there is any inconvenience to either of

the parties, that shall be intimated to the other

side in advance. Registry is directed to inform the

Nodal Officer concerned.

I.A.No.1/2021

In the meanwhile, the operation of the impugned decree and judgment is stayed.

Post after two months.

Sd/-

A. MUHAMED MUSTAQUE, JUDGE

Sd/-

DR. KAUSER EDAPPAGATH, JUDGE

kp

24-09-2021 /True Copy/ Assistant Registrar