E.V.Bhaskaran vs Kamala K.P
2022 Latest Caselaw 5621 Ker

Mat.Appeal No.306/2022                            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. 306 OF 2022
                         OP 16/2019 OF FAMILY COURT,KANNUR
   PETITIONER/APPELLANT:

           E.V.BHASKARAN, S/O. KUNHAPPAN, AGED 60 YEARS, RESIDING AT EZHUTHU
           VEEDU, KADANNAPPALLI AMSOM, DESOM, PAYYANNUR TALUK, PILATHARA P.O,
           KANNUR DISTRICT.

   RESPONDENT/RESPONDENT:

           KAMALA K.P., D/O.THAMPAN, AGED 56 YEARS, RESIDING AT
           KAYYALAKULANGARA PARAMBA, MANDOOR P.O, KANNUR DISTRICT 670 501.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to pass an interim
   order of stay of all further proceedings in E.P.No.54/2021 on the file of
   the Family Court, Kannur and the execution and operation of the judgment
   dated 28.09.2021 in OP 16/2019 on the file of the Family Court, Kannur, in
   the interest of justice, 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/S.O.V.MANIPRASAD, JOSE ANTONY, S.SHIV SHANKAR and SRUTHYMON P.R,
   Advocate for the applicant, the court passed the following:
                                      ORDER

Interim order as sought for, on condition of depositing half of the maintenance awarded by the Family court, within two months.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SOPHY THOMAS JUDGE

26-05-2022 /True Copy/ Assistant Registrar