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Rathi vs Unnikrishnan Cholayil
2022 Latest Caselaw 5508 Ker

Citation : 2022 Latest Caselaw 5508 Ker
Judgement Date : 20 May, 2022

Kerala High Court
Rathi vs Unnikrishnan Cholayil on 20 May, 2022
Mat.Appeal No.335/2022                            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 20th day of May 2022 / 30th Vaisakha, 1944
                    IA.NO.1/2022 IN MAT.APPEAL NO. 335 OF 2022
                       OP 45/2017 OF FAMILY COURT,THRISSUR
   NAME & ADDRESS OF THE PETITIONER/APPELLANT:

           RATHI, AGED 53 YEARS, W/O. UNNIKRISHNAN AND D/O. ACHUTHAN, THEKKEEL
           HOUSE, VENGARA PAYANGADI, KANNUR, NOW RESIDING AT FLAT NO. 3, 5TH
           BLOCK, RMCO APARTMENTS, PULLAZHY, THRISSUR -680 012.

   NAME & ADDRESS OF THE RESPONDENT/RESPONDENT:

           UNNIKRISHNAN CHOLAYIL, AGED 57 YEARS, S/O. UNNEERI CHOLAYIL,
           2A/CENTRAL ZONE APARTMENT, AMMANKOVIL ROAD, ERNAKULAM , KOCHI 35.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of the judgment and Decree dated 26.03.2022 in O.P.No.45/2017 of the
   Honourable Family Court, Thrissur, pending disposal of the above 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/S.BABU KARUKAPADATH, M.A.VAHEEDA BABU, P.U.VINOD KUMAR, ARYA
   RAGHUNATH, VAISAKHI V., T.M.MUHAMMED MUSTHAQ, AJWIN P LALSON, MOHAMED
   HISHAM P, KARUKAPADATH WAZIM BABU, P.LAKSHMI and AISWARYA ANN JACOB,
   Advocates for the applicant, and of SINDHU SANTHALINGAM and RAJEEV
   RAJADHANI Advocates for the respondent, the court passed the following:
                                      ORDER

There shall be a stay as prayed for.

The appellant is directed to appear before this court and the respondent is directed to appear through online on 26.5.2022.

Post on 26.5.2022.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SOPHY THOMAS JUDGE

20-05-2022 /True Copy/ Assistant Registrar

 
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