Shibikala vs Sarasan
2022 Latest Caselaw 7363 Ker

Mat.Appeal No.219/2022                             1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                               &
                            THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
              Thursday, the 23rd day of June 2022 / 2nd Ashadha, 1944
                     IA.NO.1/2022 IN MAT.APPEAL NO. 219 OF 2022
                OP(Money) 667/2016 OF FAMILY COURT, CHAVARA, KOLLAM
   PETITIONER/APPELLANT:

           SHIBIKALA, D/O.SIVADASAN, AGED 38 YEARS,
           MEGHALAYAM,(PARATHOORTHARAYIL), KUTHIRAPANTHI, THAZHAVA P.O,
           KARUNAGAPPALLY,KOLLAM,PIN- 690523.

   RESPONDENT/PETITIONER:

           SARASAN, S/O.KUMARAN, AGED 49 YEARS, SARASALAYAM, MANAPPALLY NORTH,
           MANAPPALLY.P.O, KARUNAGAPPALLY, KOLLAM, PIN - 690519

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of the judgment dated 22.12.2020 in O.P.(Money) No.667/2016 of Family
   Court, Chavara pending disposal of the above 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 22.3.2022 and upon hearing the arguments of M/S.SIJU
   KAMALASANAN, S.ABHILASH, ANJANA KANNATH and T.S.SREEKUTTY Advocates for
   the applicant, and of MR.ARUN MATHEW VADAKKAN Advocate for the respondent,
   the court passed the following:
                                      ORDER

The interim order is extended until further orders.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SOPHY THOMAS JUDGE

23-06-2022 /True Copy/ Assistant Registrar