Reeba Joseph vs Binil Abraham
2022 Latest Caselaw 11720 Ker

OP (FC) No.315/2022                                  1/1

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                           THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                                &
                            THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
           Tuesday, the 20th day of December 2022 / 29th Agrahayana, 1944
                               OP (FC) NO. 315 OF 2022(R)
      I.A.NO.1/2021 & I.A.NO.2/2021 IN OP. NO.926/2018 OF FAMILY COURT, KOTTAYAM
        PETITIONER/RESPONDENT:

                      REEBA JOSEPH, AGED 37 YEARS, NATTASSERI EDATHIL (H),

                      I.T.I. CHENAKKAL ROAD, KALAMASSERY, HMT P.O.,

                      KOCHI-683 503.

         RESPONDENTS/PETITIONERS:

             1. BINIL ABRAHAM, AGED 40 YEARS, S/O.K.A. ABRAHAM, RESIDING AT FLAT
                NO.1301, ANIRUDDHA HEIGHTS, PLOT NO.168, SECTOR 34, KAMOTHE,
                NAVI, MUMBAI- 410 209.
             2. K.A. ABRAHAM, RESIDING AT FLAT NO.1301, ANIRUDDHA HEIGHTS, PLOT
                NO.168, SECTOR 34, KAMOTHE, NAVI, MUMBAI- 410 209.

              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 stay the operation of Exhibit P8 judgment, pending
         disposal of the above Original Petition (FC).
              This petition again coming on for orders upon perusing the
         petition and the affidavit filed in support of OP (FC) and this
         Court's order dated 21/11/2022 and upon hearing the arguments of M/S.
         ARUN KRISHNA DHAN, ARJUN SREEDHAR, T.K.SANDEEP, ALEX ABRAHAM & VEENA
         HARIKUMAR, Advocates for the petitioner, SMT.DAISY IRENE DANIEL,
         Advocate for the respondents, the Court passed the following:
                                        ORDER

The learned counsel for the petitioner would submit that reply

affidavit has already been filed on 03/12/2022.

The learned counsel for the petitioner seeks time to verify whether

there is any defect in the reply affidavit.

List on 12/01/2023.

Sd/- ANIL K.NARENDRAN JUDGE

Sd/- P.G. AJITHKUMAR JUDGE

20-12-2022 /True Copy/ Assistant Registrar