Sreeju vs Sajini
2022 Latest Caselaw 3272 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                     &
                  THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
          Friday, the 18th day of March 2022 / 27th Phalguna, 1943
                 IA.NO.1/2022 IN MAT.APPEAL NO. 207 OF 2022
                  OP 299/2019 OF FAMILY COURT, MALAPPURAM.
PETITIONERS/APPELLANTS:

  1. SREEJU, AGED 34 YEARS, S/O. BALAN, VALLIKKATHODI HOUSE, VANIYAMBALAM
     POST, WANDOOR VILLAGE, NILAMBUR TALUK, MALAPPURAM DISTRICT- 679339
  2. BALAN, AGED 59, VALLIKKATHODI HOUSE, VANIYAMBALAM POST, WANDOOR
     VILLAGE, NILAMBUR TALUK, MALAPPURAM DISTRICT- 679339
  3. KARTHIYANI, AGED 53, VALLIKKATHODI HOUSE, VANIYAMBALAM POST, WANDOOR
     VILLAGE, NILAMBUR TALUK, MALAPPURAM DISTRICT - 679339

RESPONDENT/RESPONDENT:

     SAJINI, AGED 26, D/O. RAMACHANDRAN, MACHINGAL HOUSE, PATHAR POST,
     KURUMBALANGODE VILLAGE, NILAMBUR TALUK, MALAPPURAM - 679334

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay operation of
judgment dated 27.09.2021 in O.P No.299 of 2019 passed by the Honourable
Family Court, Malappuram, pending disposal of this 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.E.C.AHAMED FAZIL, Advocate for the applicants, the court passed the
following:




                                                 P.T.O.
                               A.MUHAMED MUSTAQUE &
                                SOPHY THOMAS, JJ.
              -------------------------------------------------
                         Mat.Appeal No.207 of 2022
              -------------------------------------------------
                    Dated this the 18th day of March, 2022

                                    O R D E R

A.MUHAMED MUSTAQUE, J.

Admit. Issue notice to the respondent.

I.A.No.1 of 2022

Operation of the impugned judgment is stayed on

condition of deposit of arrears of maintenance and on

producing F.D Receipt worth 1.8 sovereigns of gold before

the Family Court within one month. On deposit, respondent

can withdraw the arrears of maintenance.

Sd/-

A.MUHAMED MUSTAQUE, JUDGE

Sd/-

SOPHY THOMAS, JUDGE AS

18-03-2022 /True Copy/ Assistant Registrar