Suja vs Joy Reghunath
2022 Latest Caselaw 6200 Ker

Mat.Appeal No.380/2019                            1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                               &
                            THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
             Wednesday, the 1st day of June 2022 / 11th Jyaishta, 1944
                    IA.NO.1/2022 IN MAT.APPEAL NO. 380 OF 2019
           OP 608/2012 OF FAMILY COURT, NEDUMANGAD, THIRUVANANTHAPURAM.
   PETITIONER/APPELLANT:

           SUJA, D/O.YASODA, RESIDING AT SUBHASH BHAVAN, THEKKUPARA, AMBOORI
           VILLAGE, NEYYATTINKARA TALUK, THIRUVANANTHAPURAM.

   RESPONDENT/RESPONDENT:

           JOY REGHUNATH, S/O.REGHUNATH, J.R.NIVAS, KAMALESWARAM,
           THIRUVANANTHAPURAM, PIN-695 009.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of the judgment and decree dated 30.06.2018 in O.P.No.608/2012 on the file
   of the Family Court, Nedumangad, pending final disposal of this appeal.
        This Application again coming on for orders, upon perusing the
   application and the affidavit filed in support thereof, and this court's
   order dated 1.4.2022 and upon hearing the arguments of M/S.M.R.RAJESH and
   E.S.SANDHYA Advocates for the applicant, the court passed the following:
                                      ORDER

Interim order is extended until further orders.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SOPHY THOMAS JUDGE

01-06-2022 /True Copy/ Assistant Registrar