Sreekala N.V vs Raghavan T
2022 Latest Caselaw 4787 Ker

Mat.Appeal No.319/2022                          1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                            THE HONOURABLE MR.JUSTICE C.S.DIAS
                                            &
                         THE HONOURABLE MR.JUSTICE BASANT BALAJI
             Tuesday, the 26th day of April 2022 / 6th Vaisakha, 1944
                    IA.NO.1/2022 IN MAT.APPEAL NO. 319 OF 2022
                     OP.No.618/2019 OF FAMILY COURT, KASARGOD
   PETITIONER/APPELLANT:

           SREEKALA N.V.,DAUGHTER OF LATE KANNAN, AGED 40 YEARS, RESIDING AT
           VARAKADU, VAVADUKKAM, MUNNAD POST, BEDADKA VILLAGE, KASARAGOD TALUK,
           KASARAGOD DISTRICT - 671 541

   RESPONDENTS/RESPONDENTS:

       1. RAGHAVAN T, AGED 45 YEARS, SON OF LATE KORAN, RESIDING AT
          NELLIYADUKKAM, KUNDAMKUZHY POST, BEDADKA VILLAGE, KASARAGOD TALUK,
          KASARAGOD DISTRICT - 671541
       2. SHAJI,AGED 35 YEARS, RESIDING AT NELLIYADUKKAM, KUNDAMKUZHY POST,
          BEDADKA VILLAGE, KASARAGOD TALUK, KASARAGOD DISTRICT - 671 541

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of the judgment dated 26.03.2022 in O.P.No. 618/2019 on the files of the
   Family Court, Kasaragod, pending disposal of the above Appeal, so as to
   secure the ends 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 T.MADHU, C.R.SARADAMANI, SHAHID AZEEZ, RENJISH S. MENON, Advocates for
   the applicant, the court passed the following:
                                      ORDER

On a consideration of the pleadings and materials on record and perusing the impugned judgment, we are satisfied that the operation of the impugned judgment has to be stayed. Hence we stay the operation of the judgment in O.P.No. 618/2019 of the Family Court, Kasaragod, for a period of three months.

Sd/- C.S.DIAS JUDGE

Sd/- BASANT BALAJI JUDGE

26-04-2022 /True Copy/ Assistant Registrar