Raji vs Aneesh Balachandra Menon
2022 Latest Caselaw 713 Ker

Mat.Appeal No.597/2020                            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.2/2020 IN MAT.APPEAL NO. 597 OF 2020
               OP 576/2018 OF FAMILY COURT, IRINJALAKUDA, THRISSUR
   APPELLANT/PETITIONER:

           RAJI, AGED 40, D/O.MURIYANKATTIL VIDHYADHARAN, THORAVU VILLAGE,
           PUTHUKKAD DESOM AND P.O., MUKUNDAPURAM TALUK, PIN-680301.

   RESPONDENT/PETITIONERS:

           ANEESH BALACHANDRA MENON, S/O.BALACHANDRA MENON, PUTHUKKUDI HOUSE,
           LAKSHMI NIVAS, KALLUVAZHI P.O., THIRUVAZHIYOD, POOKKOTTUKKAVU
           VILLAGE, OTTAPPALAM TALUK, PALAKKAD, PIN-679514.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of the judgment in O.P 576 of 2018 dated 29.11.2019 on the file of the
   Family Court,Irinjalakuda and to grant injunction restraining the
   respondent to marry another lady pending final disposal of the above
   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 VISHNU BHUVANENDRAN,B.ANUSREE, ANJITHA MARIA SUNNY, Advocates for
   the applicants, the court passed the following:
                                      ORDER

There shall be an interim order as prayed for.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SOPHY THOMAS JUDGE

14-01-2022 /True Copy/ Assistant Registrar