Limeesh A M vs Jomol P T
2022 Latest Caselaw 7858 Ker

Mat.Appeal No.461/2022                            1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                               &
                            THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
              Tuesday, the 28th day of June 2022 / 7th Ashadha, 1944
                    IA.NO.1/2022 IN MAT.APPEAL NO. 461 OF 2022
                  OP 390/2019 OF FAMILY COURT, KALPETTA, WAYANAD
   PETITIONERS/APPELLANTS:

       1. LIMEESH A.M., AGED 38, S/O MATHEW @ MATHUKUTTY, ERATTAPEEDIYEKKAL
          HOUSE, MARAKKADAVU, KABANIGIRI POST, WAYANAD DISTRICT - 673579.
       2. LILLY MATHEW, AGED 58, W/O.MATHEW @ MATHUKUTTY, ERATTAPEEDIYEKKAL
          HOUSE, MARAKKADAVU, KABANIGIRI POST, WAYANAD DISTRICT - 673579.

   RESPONDENT/RESPONDENT:

           JOMOL P.T., AGED 32, D/O.THOMAS, PULLANKUNNEL VEEDU, KARINGALOD,
           KADALMAD POST, VADUVANCHAL VIA., THOMATTUCHAL, BATHERY TALUK,
           WAYANAD DISTRICT, REPRESENTED BY POWER OF ATTORNEY HOLDER JOMON
           P.T., AGED 40, S/O.THOMAS, PULLANKUNNEL VEEDU, KARINGALOD, KADALMAD
           POST, VADUVANCHAL VIA., THOMATTUCHAL, BATHERY TALUK, WAYANAD
           DISTRICT - 673581.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the execution
   of the Judgment dated 11.05.2022 in O.P.No.390/2019 on the file of the
   Family Court, Kalpetta, pending disposal of this 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.S.M.PRASANTH, Advocate for the applicants, the court passed the
   following:
                                      ORDER

The execution of the impugned order is stayed on condition that the appellants furnish security for the relief granted to the satisfaction of the Family Court within a period of two months. Any property under attachment also can be offered as security.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SOPHY THOMAS JUDGE

28-06-2022 /True Copy/ Assistant Registrar