Praveenkumar (Kannan) vs Lekshmi Raj.R.S
2022 Latest Caselaw 11972 Ker

Mat.Appeal No.866/2022                             1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                          THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                               &
                         THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
         Wednesday, the 21st day of December 2022 / 30th Agrahayana, 1944
                    IA.NO.1/2022 IN MAT.APPEAL NO. 866 OF 2022
                 OP 626/2014 OF FAMILY COURT, THIRUVANANTHAPURAM
   PETITIONERS/APPELLANTS:

       1. PRAVEENKUMAR (KANNAN), AGED 35 YEARS, S/O. RAMACHANDRAN NAIR,
          RESIDING AT PRIYA BHAVAN, MARUTHATHOOR, NEYYATTINKARA TALUK,
          THIRUVANANTHAPURAM DISTRICT .
       2. SATHIKUMARI, AGED 56 YEARS, W/O. RAMACHANDRAN NAIR, RESIDING AT
          PRIYA BHAVAN, MARUTHATHOOR, NEYYATTINKARA TALUK, THIRUVANANTHAPURAM
          DISTRICT.
       3. RAMACHANDRAN NAIR, AGED 58 YEARS, RESIDING AT PRIYA BHAVAN,
          MARUTHATHOOR,NEYYATTINKARA TALUK, THIRUVANANTHAPURAM DISTRICT.

   RESPONDENT/RESPONDENT:

           LEKSHMI RAJ.R.S., AGED 34 YEARS, D/O.SANTHADEVI, RESIDING AT LEKSHMI
           NIVAS, TC 22/275, KEEZHECHARUVILA, ATTUKAL, MANACAUD P.O.,
           THIRUVANANTHPAURAM TALUK, THIRUVANANTHAPURAM DISTRICT - 695009


        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 06.03.2022(SIC:06.03.2021) in O.P.No.626/2014 on the
   file of the Family Court, Thiruvananthapuram, pending disposal of the
   above appeal.


        This Application coming on for orders, upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of M/S.K.C.SANTHOSHKUMAR and K.K.CHANDRALEKHA Advocates for the
   applicants, and SRI AYYAPPAN SANKAR Advocate for the respondent, the court
   passed the following:

                                              ORDER

There will be an interim stay as prayed for on condition that the appellants shall furnish sufficient security in so far as clause (ii) of the decree is concerned to the satisfaction of the Family Court, Trivandrum within one month.

Sd/- ANIL K.NARENDRAN JUDGE

Sd/- MURALI PURUSHOTHAMAN JUDGE

21-12-2022 /True Copy/ Assistant Registrar