Citation : 2022 Latest Caselaw 4575 Ker
Judgement Date : 19 April, 2022
Mat.Appeal No.39/2019 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
&
THE HONOURABLE MRS. JUSTICE C.S. SUDHA
Tuesday, the 19th day of April 2022 / 29th Chaithra, 1944
IA.NO.1/2022 IN MAT.APPEAL NO. 39 OF 2019
OP 10/2016 OF FAMILY COURT, KANNUR, KANNUR
PETITIONER/APPELLANT:
ANUPAMA P K, AGED 43 YEARS, D/O.KRISHNA MOORTHI, ANUGRAPHA,
PUZHAKKULANGARA, P.O.TALIPARAMBA, TALIPARAMBA TALUK, KANNUR
DISTRICT.
RESPONDENT/RESPONDENT:
SANTHOSH E K., AGED 47 YEARS, S/O.KRISHNAN, EDACHIRAPPALLI HOUSE,
PALLIKKALAKATH LINE, THALIKKAVU, KANNUR AMSOM DESOM,
P.O.KANNUR-670001, KANNUR TALUK, KANNUR DISTRICT.
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to pass an Order, to
attach the petition schedule property before Judgment in the above
Mat.Appeal, during the pendency of appeal, in the interest of justice.
This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of C.P.PEETHAMBARAN, SRI.T.R.MOHANDAS (TALIPARAMBA), Advocates for the
applicant and of SRI.K.R.AVINASH (KUNNATH), SRI.ABDUL RAOOF PALLIPATH
Advocates for the respondent, the court passed the following:
ORDER
Learned cousel for the respondent seeks time for filing counter affidavit. Learned counsel for the respondent also submits that as of now the respondent has no intention to sell the property in question. The submission is recorded.
Post along with Mat.Appeal No. 43/2019, immediately after holidays.
Sd/- V.G.ARUN JUDGE
Sd/- C.S. SUDHA JUDGE
19-04-2022 /True Copy/ Assistant Registrar
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