Shibu K.Lal vs Mini R
2022 Latest Caselaw 710 Ker

Mat.Appeal No.31/2022                            1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                        THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                              &
                           THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
             Friday, the 14th day of January 2022 / 24th Pousha, 1943
                    IA.NO.1/2022 IN MAT.APPEAL NO. 31 OF 2022
                        OP 111/2016 OF FAMILY COURT,KOLLAM
   PETITIONER/APPELLANT:

           SHIBU K. LAL,S/O.KARUNAKARAN, AGED 54 YEARS, LEKSHMI VIHAR,
           THEKKEVILA CHERRY, THEKKEVILA.P.O., KOLLAM DISTRICT.

   RESPONDENTS/RESPONDENTS:

           1.MINI R., D/O.VIDHYADHARAN, AGED 45 YEARS, KALLUVILA VEEDU, PLAKKAD
           CHERRY, ADICHANALLOOR VILLAGE, KOLLAM TALUK, KOLLAM DISTRICT.
           2. KEERTHANA.M., D/O.SHIBU.K.LAL, AGED 20 YEARS, KALLUVILA VEEDU,
           PLAKKAD CHERRY, ADICHANALLOOR VILLAGE, KOLLAM TALUK, KOLLAM
           DISTRICT.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   and execution of the order in O.P.No.111/2016 of Family Court, Kollam
   dated 27.10.2021, pending disposal of the above 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 MR.LATHEESH SEBASTIAN, Advocate for the applicant, the court passed the
   following:
                                      ORDER

Execution of the impugned judgment is stayed on condition that the appellant deposits half of the past maintenance and furnish security for the balance within a period of two months.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SOPHY THOMAS JUDGE

14-01-2022 /True Copy/ Assistant Registrar