Sapna.P.P vs Hareesh Kumar.A
2022 Latest Caselaw 4579 Ker

Mat.Appeal No.313/2022                          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. 313 OF 2022
                 OP 1203/2019 OF FAMILY COURT,KOZHIKODE, KOZHIKODE
   PETITINER/APPELLANT:

           SAPNA.P.P, AGED 47 YEARS D/O.LATE PADMANABHAN NAIR, JAPA, MYTHRI
           NAGAR, NEAR SANGEETHA THEATRE, PERINTHALMANNA, MALAPPURAM DISTRICT
           PIN 679 322

   RESPONDENT/RESPONDENT:

           HAREESH KUMAR.A, AGED 53 YEARS, S/O. T. RAJAGOPALAN NAIR,
           NIMEELITHAM, ERANHIKKAL P.O, ELATHUR AMSOM, KARANNUR DESOM,
           KOZHIKODE TALUK, KOZHIKODE DISTRICT (ELATHUR PSL) (KOZHIKKODE
           MUNSIFF COURT-1 LIMIT) PIN 673 303

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of the exparte decree and judgment dated 27.01.2021 in O.P.No. 1203 of
   2019 on the file of the Family Court, Kozhikode, till the disposal of the
   accompanying 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 B.PREMNATH (E), SARATH M.S., Advocates for the applicants, the court
   passed the following:
                                      ORDER

There will be an interim stay of operation of ex- parte decree in O.P. NO.1203/2019 on the files of the Family Court, Kozhikode for 2 months.

Sd/- V.G.ARUN JUDGE

Sd/- C.S. SUDHA JUDGE

19-04-2022 /True Copy/ Assistant Registrar