Citation : 2022 Latest Caselaw 5619 Ker
Judgement Date : 26 May, 2022
Mat.Appeal No.362/2022 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 26th day of May 2022 / 5th Jyaishta, 1944
IA.NO.1/2022 IN MAT.APPEAL NO. 362 OF 2022
OP 489/2018 OF FAMILY COURT, MALAPPURAM.
PETITIONERS/APPELLANTS:
1. SUMESH C.K., AGED 42 YEARS, S/O.LATE KANNAN, CHERADAKUNIYIL HOUSE,
EDAKKULAM, CHENGOTTUKARA, KOYILANDI.P.O., KOZHIKODE DISTRICT, PIN-
673 305.
2. SURESH C.K,. AGED 47 YEARS, S/O.LATE KANNAN, CHERADAKUNIYIL HOUSE,
EDAKKULAM, CHENGOTTUKARA, KOYILANDI.P.O., KOZHIKODE DISTRICT, PIN-
673 305.
3. VINEETHA, AGED 42 YEARS, W/O.SURESH, CHERADAKUNIYIL HOUSE,
EDAKKULAM, CHENGOTTUKARA, KOYILANDI.P.O., KOZHIKODE DISTRICT, PIN-
673 305.
RESPONDENT/RESPONDENT:
SABITHA.C., AGED 41 YEARS, D/O.AYYAPPAN, CHERANIYIL HOUSE,
KARUVAMBRAM.P.O.,CHERANI MANJERI,MALAPPURAM DISTRICT, PIN - 676
123.
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay the execution
of the ex-parte order dated 25.01.2021 in OP 489/2018 on the files of
Family court, Malappuram, till the disposal of the Matrimonial Appeal in
the interest 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.P.SAMSUDIN, M.ANUROOP and LIRA A.B., Advocates for the applicants,
the court passed the following:
ORDER
Execution of the impugned judgment is stayed on condition of the appellant depositing Rs.48,500/- within four weeks.
Sd/- A.MUHAMED MUSTAQUE JUDGE
Sd/- SOPHY THOMAS JUDGE
26-05-2022 /True Copy/ Assistant Registrar
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