Sreeju vs Sajini
2022 Latest Caselaw 1422 Ker

Mat.Appeal No.75/2022                            1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                        THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                              &
                           THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
             Tuesday, the 1st day of February 2022 / 12th Magha, 1943
                    IA.NO.1/2022 IN MAT.APPEAL NO. 75 OF 2022
                     OP 298/2019 OF FAMILY COURT, MALAPPURAM
   PETITIONER/APPELLANT:

           SREEJU, AGED 34 YEARS, S/O.BALAN, VALLIKATHODI HOUSE, VANIYAMBALAM
           POST, WANDOOR VILLAGE,NILAMBUR TALUK, MALAPPURAM DISTRICT - 679339.

   RESPONDENT/RESPONDENT:

           SAJINI, AGED 26, D/O.RAMACHANDRAN, MACHINGAL HOUSE, PATHAR POST,
           KURUMBALANGODE VILLAGE,NILAMBUR TALUK, MALAPPURAM - 679 334.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay operation of
   judgment dated 27.09.2021 in O.P.No.298 of 2019 passed by the Honourable
   Family Court, Malappuram, pending disposal of this appeal.
        This Application coming on for orders, upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of MR.E.C.AHAMED FAZIL, Advocate for the applicant, the court passed the
   following:
                                      ORDER

There shall be an order of stay of operation of the judgment dated 27.9.2021 in O.P.No.298/19.

Post after six months.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SOPHY THOMAS JUDGE

01-02-2022 /True Copy/ Assistant Registrar