Yogidas @ Jose Jacob vs Ruby Daniel @ Ruby Das
2022 Latest Caselaw 5790 Ker

Mat.Appeal No.40/2021                            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 27th day of May 2022 / 6th Jyaishta, 1944
                     IA.NO.2/2021 IN MAT.APPEAL NO. 40 OF 2021
                    OP 382/2017 OF FAMILY COURT, PALA, KOTTAYAM
   PETITIONER/APPELLANT:

           YOGIDAS @ JOSE JACOB, AGED 54, S/O. LATE RAJAPPAN @ JACOB,
           PANAYAMTHENGIL VEEDU, PULIKKAKAVALA P.O., VAZHOOR VILLAGE,
           CHANGANACHERRY-686 504

   RESPONDENT/RESPONDENT:

           RUBY DANIEL @ RUBY DAS, AGED 49, PALLITHARA PUTHENVEEDU, KOMALLOOR
           P.O, KARIMULACKAL, CHUNAKKARA VILLAGE, ALAPPUZHA DISTRICT-690 505

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of judgment and decree in O.P.No.382/2017, Family court, Pala, till the
   disposal of the above 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 MR.SANIL JOSE, Advocate for the applicant, and of M/S.C.B.SREEKUMAR and
   S.K.SAJI Advocates for the respondent, the court passed the following:
                                      ORDER

Passing of the final decree is stayed.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SOPHY THOMAS JUDGE

27-05-2022 /True Copy/ Assistant Registrar