Tellas L vs Prakashi Sudha
2022 Latest Caselaw 3305 Ker

Mat.Appeal No.189/2022                            1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                               &
                            THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
             Friday, the 18th day of March 2022 / 27th Phalguna, 1943
                    IA.NO.3/2022 IN MAT.APPEAL NO. 189 OF 2022
                 OP 1658/2015 OF FAMILY COURT, THIRUVANANTHAPURAM
   APPLICANT/APPELLANT/RESPONDENT:

           TELLAS L., S/O.LUKOSE, AGED 60 YEARS, RESIDING AT M.J.BHAVAN,
           NADUVEETTUVILA MELE VEEDU, NADOORKOLLA, AMARAVLLA (P.O),
           THIRUVANANTHAPURAM - 695 122.

   RESPONDENT/RESPONDENT/PETITIONER:

           PRAKASHI SUDHA, ANTHONI PICHAI, AGED 49 YEARS, RESIDING AT
           M.J.BHAVAN, NADUVEETTUVILA MELE VEEDU, NADOORKOLLA, AMARAVILA (P.O),
           THIRUVANANTHAPURAM - 695 122.

        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 27/9/21 in OP No.1658/2015 on the file of the Family
   Court, Thiruvananthapuram and all further proceedings pursuant to the same
   pending disposal of the above Matrimonial Appeal.
        This Application coming on for orders, upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of SMT.NIDHI BALACHANDRAN, Advocate for the applicant, the court passed
   the following:
                                      ORDER

Operation of the impugned judgment is stayed on condition that the appellant shall furnish security for the relief granted in the impugned judgment to the satisfaction of the Family Court within a period of two months.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SOPHY THOMAS JUDGE

18-03-2022 /True Copy/ Assistant Registrar