Anulakshmi E.H vs Vishnumohan
2021 Latest Caselaw 20201 Ker

Mat.Appeal No.511/2021                            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. 511 OF 2021
                OP 4/2017 OF FAMILY COURT, MUVATTUPUZHA, ERNAKULAM
   APPELLANT/RESPONDENT:

           ANULAKSHMI E.H., AGED 31 YEARS, D/O. HARSHAN, RESIDING AT
           ETTUNGAPPADY HOUSE, KALADY P.O, KALADY VILLAGE, ALUVA THALUK,
           ERNAKULAM DISTRICT, PIN 683574

   RESPONDENT/PETITIONER:

           VISHNUMOHAN, AGED 34 YEARS, S/O. V.K MOHAN, RESIDING AT VELLIRIPPIL
           HOUSE, KUTHUKUZHI P.O, KOTHAMANGALAM VILLAGE, KOTHAMANGALAM THALUK,
           ERNAKULAM DISTRICT, PIN 686 691

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the judgment
   and decree in O.P.No:04/2017 dated 12.07.2021 on the file of the Family
   Court, Muvattupuzha till the disposal of this 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.LISY T.SKARIA and VINEETHA NARAYANAN, Advocates for the applicant,
   the court passed the following:
                                      ORDER

There shall be an interim stay as prayed for.

Post after six months.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- DR. KAUSER EDAPPAGATH JUDGE

24-09-2021 /True Copy/ Assistant Registrar