Babylal vs Sherly Joseph
2022 Latest Caselaw 5517 Ker

Mat.Appeal No.340/2022                            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. 340 OF 2022
                   OP 535/2016 OF FAMILY COURT, PATHANAMTHITTA.
   PETITIONER/APPELLANT:

           BABYLAL, AGED 55 YEARS, W/O.LATE LALJI, MUKULUVILAYIL
           PADINJATTETHIL, PUTHUSSERIBAGOM MURI, CHOORAKODE P.O., ERATHU
           VILLAGE, ADOOR TALUK, PATHANAMTHITTA DISTRICT, PIN- 691 551.

   RESPONDENTS/RESPONDENTS:

       1. SHERLY JOSEPH, AGED 45 YEARS, D/O.JOSEPH, KALLACKATTU PUTHEN VEEDU,
          PUTHUSSERIBAGOM MURI, CHOORAKODE P.O., ERATHU VILLAGE, ADOOR TALUK,
          PATHANAMTHITTA DISTRICT, PIN - 691 551, NOW RESIDING AT
          C/O.THANKACHAN, PULLOLICKAL HOUSE, KOODALLOOR P.O., VAYALA, KOTTAYAM
          DISTRICT, PIN - 686 595.
       2. SANTHOSH KUMAR S., AGED 45 YEARS, S/O.SIVADASAN, KALLACKATTU PUTHEN
          VEEDU, PUTHUSSERIBAGOM MURI, CHOORAKODE P.O., ERATHU VILLAGE, ADOOR
          TALUK, PATHANAMTHITTA DISTRICT, PIN - 691 551, NOW WORKING AT
          C/O.OFFICER COMMANDING, H.Q. 119 RCC, C/O.99 APO, GREF, ARUNACHAL
          PRADESH.

        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 19.02.2022 in O.P.No.535/2016 on the
   files of Honourable Family court, Pathanamthitta and render justice.
        This Application coming on for orders, upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of MR.ANCHAL C.VIJAYAN, Advocate for the applicant, the court passed the
   following:
                                      ORDER

Operation of the impugned judgment is stayed.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SOPHY THOMAS JUDGE

20-05-2022 /True Copy/ Assistant Registrar