K.N.Mohanan vs T.Lathika Kumari
2022 Latest Caselaw 2797 Ker

Mat.Appeal No.618/2017                            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 11th day of March 2022 / 20th Phalguna, 1943
                    IA.NO.1/2022 IN MAT.APPEAL NO. 618 OF 2017
                 OP No. 385/2013 OF FAMILY COURT, PATHANAMTHITTA
   PETITIONER/APPELLANT/RESPONDENT:

           K.N.MOHANAN, S/O. RAGHAVAN, AGED 54, CHIRAYATHUVADAKKEKARA
           VEEDU,ARUVAPULAM VILLAGE, KOZHENCHERRY TALUK,PATHANAMTHITTA
           DISTRICT.

   RESPONDENT/RESPONDENT/PETITIONER:

           T.LATHIKA KUMARI, AGED 52, D/O. ACHUTHAN,PONMALAVADAKKETHIL, V-
           KOTTAYAM VILLAGE,KOZHENCHERRY TALUK, PATHANAMTHITTA DISTRICT.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay all further
   proceedings in E.P.No.27/2021 in O.P.No.385/2013 on the file of Family
   court, Pathanamthitta pending disposal of the Mat.appeal.
        This Application coming on for orders, upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of MR.V.PHILIP MATHEWS, Advocate for the applicant/appellant, and of
   MR.V.RENJITH KUMAR Advocate for the respondent/respondent, the court
   passed the following:
                                      ORDER

There shall be an interim order staying the execution of the impugned judgment and decree on condition that the appellant furnishes security to the satisfaction of the Family Court.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SOPHY THOMAS JUDGE

11-03-2022 /True Copy/ Assistant Registrar