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Pradeepan I.K vs Deepa M.K
2022 Latest Caselaw 284 Ker

Citation : 2022 Latest Caselaw 284 Ker
Judgement Date : 11 January, 2022

Kerala High Court
Pradeepan I.K vs Deepa M.K on 11 January, 2022
Mat.Appeal No.22/2022                            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 11th day of January 2022 / 21st Pousha, 1943
                     IA.NO.1/2022 IN MAT.APPEAL NO. 22 OF 2022
                        OP 668/2017 OF FAMILY COURT, KANNUR
   APPELLANT/RESPONDENT:

           PRADEEPAN I.K., MAVILA HOUSE, VANDIKARAN PEEDIKA, MAMBA.P.O., KANNUR
           DISTRICT, PIN-670611. REPRESENTED BY POWER OF ATTORNEY HOLDER,
           PREMAJA.I.K., MAVILA HOUSE, VANDIKARAN PEEDIKA, MAMBA.P.O., KANNUR
           DISTRICT, PIN- 670 611.

   RESPONDENTS/PETITIONERS:

           1. DEEPA M.K., W/O.PRADEEPAN, VAZHAYIL HOUSE, PALLIKUNNU, KANNUR
           DISTRICT, PIN - 670 004.
           2. PRAKEERTH I.K.,W/O.PRADEEPAN, VAZHAYIL HOUSE, PALLIKUNNU, KANNUR
           DISTRICT, PIN-670 004.
           3. PRANAV.I.K., W/O.PRADEEPAN, VAZHAYIL HOUSE, PALLIKUNNU, KANNUR
           DISTRICT, PIN -670 004.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay operation of
   the judgement OP No.668/2018 by the Family court, Kannur pending disposal
   of the 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.V.PREMCHAND and K.K.SHYLESH Advocates for the applicant, the court
   passed the following:
                                      ORDER

Operation of the impugned judgment is stayed on condition that the appellant shall furnish for the relief granted in the impugned judgment to the satisfaction of the Family Court within a period of two months. If any property is under attachment, that can also be furnished as security.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SOPHY THOMAS JUDGE

11-01-2022 /True Copy/ Assistant Registrar

 
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