Renjumon vs Beena Surendran
2022 Latest Caselaw 9331 Ker

OP (FC) No.420/2022                         1/2

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                            &
                         THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
            Wednesday, the 10th day of August 2022 / 19th Sravana, 1944
                            OP (FC) NO. 420 OF 2022(R)
   PETITIONERS/RESPONDENTS/JUDGMENT DEBTORS:

       1. RENJUMON, AGED 32 YEARS, S/O. RAJU, RENJU BHAVAN, PAZHANJIYOORKONAM
          MURI, PATTOOR P.O., NOORANADU, PADANILAM, MAVELIKKARA TALUK,
          REPRESENTED THROUGH HIS FATHER AND POWER OF ATTORNEY HOLDER RAJU,
          AGED 60 YEARS, S/O. NANU, RENJU BHAVAN, PAZHANJIYOORKONAM MURI,
          PATTOOR P.O., NOORANADU, PADANILAM, MAVELIKKARA TALUK, ALAPPUZHA
          DISTRICT, PIN - 690 529.
       2. RAJU, AGED 60 YEARS, S/O. NANU, RENJU BHAVAN, PAZHANJIYOORKONAM
          MURI, PATTOOR P.O., NOORANADU, PADANILAM, MAVELIKKARA TALUK,
          ALAPPUZHA DISTRICT - 690 529.
       3. PADMINI, AGED 55 YEARS, W/O. RAJU, RENJU BHAVAN, PAZHANJIYOORKONAM
          MURI, PATTOOR P.O., NOORANADU, PADANILAM, MAVELIKKARA TALUK,
          ALAPPUZHA DISTRICT - 690 529.

   RESPONDENTS/PETITIONERS/DECREE HOLDERS:

       1. BEENA SURENDRAN, AGED 28 YEARS, D/O. BHASURA, MUZHUPPAYIL (SEENA
          BHAVANAM), PATTOLI MARKET P.O., PUTHIYAVILA MURI, KANDALLOOR
          VILLAGE, KARTHIKAPPALLY TALUK, ALAPPUZHA DISTRICT, PIN: 690 531.
       2. ABHISHEK KRISHNA, AGED 4 YEARS (MINOR), REPRESENTED THROUGH HIS
          MOTHER, BEENA SURENDRAN, AGED 28 YEARS, D/O. BHASURA, MUZHUPPAYIL
          (SEENA BHAVANAM), PATTOLI MARKET P.O., PUTHIYAVILA MURI, KANDALLOOR
          VILLAGE, KARTHIKAPPALLY TALUK, ALAPPUZHA DISTRICT, PIN:690 531.


        OP (Family Court) praying inter alia that in the circumstances
   stated in the affidavit filed along with the OP (FC) the High Court be
   pleased to pass an order staying all further proceedings in E.P. No.4/2019
   in OP(Others) No.719/2016 before the Family Court, Mavelikkara, during the
   pendency of the above Original Petition (FC).


        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of OP (FC)and this Court's order dated
   25.07.22 and upon hearing the arguments of M/S P.HARIDAS, BIJU HARIHARAN,
   SHIJIMOL M.MATHEW, P.C.SHIJIN & RISHIKESH HARIDAS, Advocates for the
   petitioners and of M/S R.REJI, M.V.THAMBAN, THARA THAMBAN, B.BIPIN, ARUN
   BOSE & SUNEESH KUMAR R., Advocates for the respondents, the court passed
   the following:

                                                              P.T.O.
 OP (FC) No.420/2022                           2/2




                                         ORDER

The parties are directed to be present before this Court on

17/08/2022 at 10.15 a.m.

Post on 17/08/2022 along with Mat. Appeal No.300/2021.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SOPHY THOMAS JUDGE

10-08-2022 /True Copy/ Assistant Registrar