Jude Thadaus Francis vs Prasanna Kumari
2021 Latest Caselaw 20179 Ker

Mat.Appeal No.512/2021                             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 24th day of September 2021 / 2nd Aswina, 1943
                    IA.NO.1/2021 IN MAT.APPEAL NO. 512 OF 2021
           OP(DIV) 340/2016 OF FAMILY COURT, THIRUVALLA, PATHANAMTHITTA
   APPELLANT/PETITIONER:

           JUDE THADAUS FRANCIS, AGED 49, S/O. LATE JOSEPH FRANCIS, AUXILIUM
           BHAVAN, KOTTATHODU P.O, THIRUVALLA VILLAGE, THIRUVALLA TALUK,
           PATHANAMTHITTA DISTRICT, PIN 689 101

   RESPONDENT/RESPONDENT:

           PRASANNAKUMARI, AGED 49, D/O. SREEDHARAN, AUXILIUM BHAVAN,
           KOTTATHODU P.O, THIRUVALLA VILLAGE, THIRUVALLA TALUK, PATHANAMTHITTA
           DISTRICT, PIN 689 101

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to pass an order
   staying the operation and execution of the judgment dated 16.07.2021 in
   O.P.(Div)No.340/2016 on the file of the Family court, Thiruvalla till the
   disposal of the above Matrimonial 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.JOSEPH GEORGE, BIJO THOMAS GEORGE and NICEY A. MENON, Advocates for
   the applicant, the court passed the following:
                                      ORDER

The execution of the decree awarding cost is stayed.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- DR. KAUSER EDAPPAGATH JUDGE

24-09-2021 /True Copy/ Assistant Registrar