Mahesh vs Satheedevi
2022 Latest Caselaw 5794 Ker

Mat.Appeal No.367/2022                            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 27th day of May 2022 / 6th Jyaishta, 1944
                    IA.NO.1/2022 IN MAT.APPEAL NO. 367 OF 2022
                       OP 534/2017 OF FAMILY COURT, PALAKKAD
   PETITIONER/APPELLANT:

           MAHESH, AGED 43 YEARS, S/O. MARAVATTIKKAL GOPALAN EZHUTHASSAN,
           MARAVATTIKKAL (H), MULANKUNNATHUKAVU DESOM, KILLANNUR VILLAGE,
           TRISSUR DISTRICT, PIN-680581.

   RESPONDENT/RESPONDENT:

           SATHEEDEVI, AGED 34 YEARS, D/O KRISHNAN EZHUTHASSAN, KAVUNKAL (H),
           KAVALAPPARA DESOM, VITHINASSERY, NENMARA, CHITTOOR, PALAKKAD
           DISTRICT, PIN-678508.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the
   E.P.No.19/22 for the execution of the ex-parte judgment and decree passed
   by the Honourable Family Court, Palakkad, on 20.05.2019 in O.P.No.534/2017
   Or else, irreparable injury will be caused to the Appellant/petitioner
   herein.
        This Application coming on for orders, upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of MR.LIJOY P.VARGHESE, Advocate for the applicant, the court passed the
   following:
                                      ORDER

There shall be an interim order of stay as prayed for, for one month.

Post after three weeks.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SOPHY THOMAS JUDGE

27-05-2022 /True Copy/ Assistant Registrar