Anupama vs M.B.Suresh Babu
2022 Latest Caselaw 3738 Ker

Mat.Appeal No.230/2022                            1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                               &
                            THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
             Thursday, the 24th day of March 2022 / 3rd Chaithra, 1944
                     IA.NO.1/2022 IN MAT.APPEAL NO. 230 OF 2022
                   OP 52/2019 OF FAMILY COURT, KALPETTA, WAYANAD
   PETITIONER/APPELLANT:

           ANUPAMA, AGED 43 YEARS, W/O. M.B SURESHBABU, PUSHPALAYAM HOUSE,
           DOTTAPPANKULAM, BEENACHI (POST), SULTAN BATHERY TALUK, WAYANAD
           DISTRICT, PIN-673592.

   RESPONDENT/RESPONDENT:

           M.B.SURESH BABU, AGED 48 YEARS, S/O BALAN, PUSHPALAYAM HOUSE,
           DOTTAPPANKULAM, BEENACHI (POST), SULTAN BATHERY TALUK, WAYANAD
           DISTRICT, PIN-673592.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the execution
   of judgment passed by Family court, Kalpetta in O.P.No.52/2019 dated
   21.01.2022, to meet the ends 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 M/S.JESWIN P.VARGHESE, V.H.JASMINE and REETHU JACOB, Advocates for the
   applicant, and of SRI.MATHEW KURIAKOSE,Advocate for the respondent, the
   court passed the following:
                                      ORDER

There shall be an order of stay as prayed for, till 05.04.2022.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SOPHY THOMAS JUDGE

24-03-2022 /True Copy/ Assistant Registrar