Vijayan vs Aparna
2022 Latest Caselaw 9402 Ker

OP (FC) No.419/2022                            1/1

                         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. 419 OF 2022(R)
                     OP NO.497/2017 OF FAMILY COURT, NEDUMANGAD
         PETITIONERS/PETITIONERS/JUDGMENT DEBTORS 2 & 4:

             1. VIJAYAN, AGED 56 YEARS, S/O.RAMAKRISHNA PANICKER,
                SREERAMAKRISHNA BHAVAN, KOTTAPU, AMBOORI VILLAGE, KATTAKADA,
                THIRUVANANTHAPURAM -695 505.
             2. SASIKALA, AGED 55 YEARS, D/O. PONNAMMA, SREERAMAKRISHNA BHAVAN,
                KOTTAPU, AMBOORI VILLAGE, KATTAKADA, THIRUVANANTHAPURAM - 695
                505.

         RESPONDENTS/RESPONENTS/DECREE HOLDERS:

             1. APARNA, AGED 27 YEARS, D/O. DEVARAJAN, SREEKRISHNA BHAVAN, NEAR
                GOVERNMENT SCHOOL VITHURA, VITHURA P.O., THIRUVANANTHAPURAM -
                695 551.
             2. SAJAN KUMAR, AGED 32 YEARS, S/O. VIJAYAN, SREERAMAKRISHNA
                BHAVAN, KOTTAPU, AMBOORI VILLAGE, KATTAKADA, THIRUVANANTHAPURAM
                - 695 505.

              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 direct the Family Court, Nedumangad to set aside
         Exhibit P8 order as against the petitioners and till then all
         proceedings in EP No.18/2019 in OP No.497/2017 on the file of Family
         Court, Nedumangad may be stayed, pending disposal of Original
         Petition (FC).
              This petition again coming on for admission upon perusing the
         petition and the affidavit filed in support of OP (FC) and this
         Court's order dated 26/07/2022 and upon hearing the arguments of M/S.
         K.K.DHEERENDRAKRISHNAN & N.P.ASHA, Advocates for the petitioners, the
         court passed the following:
                                       ORDER

Produce memo evidencing service of notice.

Post on 18/08/2022.

Interim order will continue till then.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SOPHY THOMAS JUDGE

10-08-2022 /True Copy/ Assistant Registrar