Gopi vs Sujaya
2022 Latest Caselaw 472 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                     &
                  THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
         Thursday, the 13th day of January 2022 / 23rd Pousha, 1943
                 IA.NO.1/2022 IN MAT.APPEAL NO. 29 OF 2022
                   OP 222/2017 OF FAMILY COURT, THRISSUR
PETITIONER/APPELLANT:

     GOPI AGED 70 YEARS S/O. MULLATH KRISHNANKUTTI, KOTTAPPURAM, THRISSUR
     VILLAGE, DESOM AND TALUK-680004.

RESPONDENTS/RESPONDENTS:

  1. SUJAYA AGED 58 YEARS W/O. MULLATH VEETIL GOPI, THRISSUR VILLAGE,
     DESOM, M.G.ROAD, POTTAYIL 3RD SUB LINE, THRISSUR TALUK-680004.
  2. SUJI, POTTAYIL HOUSE, EDAKKUNNI P.O., THRISSUR-680306.
  3. KUTTAN, THAIKKATTUSSERI HOUSE, EDAKKUNNI, THRISSUR-680306.
  4. ANANDAN, EDAKKUNNI HOUSE, EDAKKUNNI, THRISSUR-680306.
  5. GEETHA, VELIPARAMBIL HOUSE, EDAKKUNNI, THRISSUR-680306.
  6. SECRETARY, OLLUR SERVICE CO-OPERATIVE BANK 279, THRISSUR-680306.

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay all the
further proceedings in judgment dated 05.10.2021 in OP.No. 222/2017 on the
file of Family Court Thrissur till the final disposal of the above Mat.
Appeal.
     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of RESMI NANDANAN, Advocates for the petitioners, the court passed the
following:




    P.T.O
                               A.MUHAMED MUSTAQUE &
                                SOPHY THOMAS, JJ.
              -------------------------------------------------
                              I.A.No.1 of 2022
                                     in
                         Mat. Appeal No.29 of 2022
              -------------------------------------------------
                   Dated this the 13th day of January, 2022

                                    O R D E R

A.MUHAMED MUSTAQUE, J.

Operation of the impugned judgment is stayed to the

extent of relief Nos.1 and 2 on condition that the

appellant shall deposit half the past maintenance awarded

within a period of two months from today. The appellant

also shall furnish security for relief No.1 and for the

balance amount payable towards past maintenance within

the above period to the satisfaction of the Family Court.

On deposit of half the past maintenance, the respondent

is permitted to withdraw the same.

Sd/-

A.MUHAMED MUSTAQUE, JUDGE

Sd/-

SOPHY THOMAS, JUDGE AS

13-01-2022 /True Copy/ Assistant Registrar