Smijin Sathyaraj vs Sreeja
2022 Latest Caselaw 108 Ker

Mat.Appeal No.763/2021                            1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                               &
                            THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
              Monday, the 3rd day of January 2022 / 13th Pousha, 1943
                    IA.NO.1/2021 IN MAT.APPEAL NO. 763 OF 2021
                       OP 1606/2018 OF FAMILY COURT,THRISSUR
   PETITIONER/APPELLANT/RESPONDENT:

           SMIJIN SATHYARAJ, AGED 37 YEARS, S/O. V.G.SATHYARAJ, VADAKKEPURAKKAL
           HOUSE, KOORKKANCHERY P.O., KANNAMKULANGARA DESOM, CHIYYARAM VILLAGE,
           THRISSUR TALUK, PIN-680 006 REPRESENTED BY POWER OF ATTORNEY HOLDER
           AND FATHER V.G. SATHYARAJ, AGED 61 YEARS, S/O GOPALAN,
           VADAKKEPURAKKAL HOUSE, KOORKKANCHERY P.O., KANNAMKULANGARA DESOM,
           CHIYYARAM VILLAGE, THRISSUR TALUK, PIN-680 006

   RESPONDENT/RESPONDENT/PETITIONER:

           SREEJA SREEDHARAN, AGED 31 YEARS, D/O.SREEDHARAN, MANIYAL HOUSE,
           KOMBATHUMKADAVU P.O & DESOM, PUTHENCHIRA VILLAGE, MUKUNDAPURAM
           TALUK, THRISSUR DISTRICT-680 682

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to order to stay the
   operation of the judgment and decree dated 21.10.2021 in O.P.No.1606 of
   2018 on the files of the Family court, Thrissur during the pendency of the
   above Matrimonial Appeal in the interest of justice.
        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.T.B.GAFOOR and S.RUSSEL Advocates for the applicant, the court
   passed the following:
                                      ORDER

Operation of the impugned judgment is stayed on condition that the appellant shall continue to pay the maintenance, if any, by any order passed by the competent Court.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

SOPHY THOMAS JUDGE

03-01-2022 /True Copy/ Assistant Registrar