Arun Chandran vs Reshma.S.R
2022 Latest Caselaw 5504 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                     &
                 THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
           Friday, the 20th day of May 2022 / 30th Vaisakha, 1944
                 IA.NO.1/2022 IN MAT.APPEAL NO. 334 OF 2022
              OP 713/2019 OF FAMILY COURT, THALASSERY, KANNUR
PETITIONER/APPELLANT:

     ARUN CHANDRAN.K, S/O CHANDRAN K.,AGED 36 YEARS, RESIDING AT
     KUNNUMPURATH , PINARAYI AMSOM DESOM, P.O, PINARAYI, THALASSERY
     TALUK, KANNUR-670741

RESPONDENT/RESPONDENT:

     RESHMA.S.R, AGED 37 YEARS, D/O RAMAKRISHNAN, TEACHER, RESIDING AT
     NANGELIKANDY , BALUSSERY AMSOM DESOM,P.O. BALUSSERY, KOYILANDY TALUK
     KOZHIKODE DISTRICT PIN - 673612


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay the execution
of the judgment and decree in OP No.713/2019 passed by the Family Court,
Thalassery dated 10.03.2022, pending disposal of the 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 M.K.SUMOD, ABDUL RAOOF PALLIPATH, K.R.AVINASH (KUNNATH), VIDYA M.K.,
Advocates for the petitioners, the court passed the following:



     P.T.O
                   ANIL K. NARENDRAN & P.G. AJITHKUMAR, JJ.
               -----------------------------------------------------------
                            Mat.Appeal No.334 of 2022
               -----------------------------------------------------------
                        Dated this the 20th day of May, 2022

                                       ORDER

Ajithkumar, J.

Issue notice to the respondent by speed post, returnable

in three weeks.

I.A.No.1 of 2022

Heard the learned counsel for the appellant. Execution of

the decree in O.P.No.713 of 2019 of the Family Court,

Thalassery, is stayed on condition of the appellant furnishing

security for the due performance of the decree, to the

satisfaction of the Family Court, Thalassery.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

P.G. AJITHKUMAR, JUDGE dkr

20-05-2022 /True Copy/ Assistant Registrar