V.C.Kunjamma John vs M.John
2022 Latest Caselaw 1490 Ker

Mat.Appeal No.78/2022                            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 2nd day of February 2022 / 13th Magha, 1943
                        IA.NO.1/2022 IN MAT.APPEAL NO. 78 OF 2022
                        O.P.NO.469/2016 OF FAMILY COURT, PALAKKAD

   PETITIONER/APPELLANT:


           V.C.KUNJAMMA JOHN, AGED 76 YEARS W/O.M. JOHN, MERCY BHAVAN , NEAR
           KERALA TRANSPORT COMPANY, KANCHIKODE P.O., PALAKKAD DISTRICT 678
           621.

   RESPONDENT/RESPONDENT:

           M.JOHN., AGED 76 YEARS, HOLY SHEPERD, K.H. 88, NEAR CHOTHICHOPPAL,
           VPO CHAWLA, NEW DELHI 110071.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the judgment
   passed by the Family Court, Palakkad in OP No.469/2016 dated 25.08.2021 in
   the interest of justice.
        This Application coming on for admission upon perusing the
   application and the affidavit filed in support thereof, and upon hearing
   the arguments of SMT.MARGARET K. JAMES, Advocate for the applicant, the
   court passed the following:
                                    O R D E R

There shall be an interim order as prayed for.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SOPHY THOMAS JUDGE

02-02-2022 /True Copy/ Assistant Registrar