Subramaniyan vs Rajesh
2022 Latest Caselaw 3086 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                     &
                  THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
         Thursday, the 17th day of March 2022 / 26th Phalguna, 1943
                         MAT.APPEAL NO. 149 OF 2022
                  OP 719/2019 OF FAMILY COURT, MALAPPURAM
APPELLANTS/RESPONDENTS:

  1. SUBRAMANIYAN, AGED 56 YEARS, SON OF ARAMUGHAN, POKKINNIYIL HOUSE,
     THIRUNARAYANAPURAM, CHELAKKAD P.O., PULAMANTHOLE AMSOM AND DESAM,
     PERINTHALMANNA TALUK, MALAPPURAM DISTRICT 679 323.
  2. SATHYABHAMA, AGED 47 YEARS, W/O SUBRAMANIYAN, POKKINNIYIL HOUSE,
     THIRUNARAYANAPURAM, CHELAKKAD P.O., PULAMANTHOLE AMSOM AND DESAM,
     PERINTHALMANNA TALUK, MALAPPURAM DISTRICT 679 323.

    BY ADVS.K.M.SATHYANATHA MENON AND KAVERY S THAMPI
RESPONDENT/PETITIONER:

     RAJESH, AGED 37 YEARS, S/O. CHANDRAN, VAKKATTIL VEEDU, KUNNAPPALLI
     P.O., PATHAIKKARA AMSAM, KUNNAPPALLI DESOM, PERINTHALMANNA TALUK,
     MALAPPURAM - 679 322.

    BY ADV S.SHANAVAS KHAN
     This Matrimonial appeal having come up for orders on 17.03.2022, the
court on the same day passed the following:




                                                        P.T.O.
                   A.MUHAMED MUSTAQUE & SOPHY THOMAS, JJ.
                ------------------------------------------
                        Mat.Appeal No.149 of 2022
                ------------------------------------------
                  Dated this the 17th day of March, 2022


                                    ORDER

A.Muhamed Mustaque, J.

The learned counsel for the respondent seeks modification of

the stay granted by us. The learned counsel pointed out the

Division Bench judgment of this Court in O.P.(FC) No.123/2020

dated 20.10.2020. It is submitted by the learned counsel that

atleast an arrangement may be made in accordance with the

judgment in the above case.

Having heard the counsel on both sides, we are of the view

that the arrangement made in O.P.(FC) No.123/2020 dated

20.10.2020 shall be followed till further orders in this matter.

Call for records.

Post on 25.5.2022.

Sd/-

A.MUHAMED MUSTAQUE, JUDGE

Sd/-

SOPHY THOMAS, JUDGE

ln

17-03-2022 /True Copy/ Assistant Registrar