Sheeba vs Sebastian Jacob
2022 Latest Caselaw 6011 Ker

Mat.Appeal No.113/2022                            1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                               &
                            THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
              Tuesday, the 31st day of May 2022 / 10th Jyaishta, 1944
                     IA.NO.1/2022 IN MAT.APPEAL NO. 113 OF 2022
                    OP(DIV) 204/2018 OF FAMILY COURT, ALAPPUZHA
   PETITIONER/PETITIONER:

           SHEEBA, AGED 44 YEARS, DAUGHTER OF GEORGE, PARAYIL HOUSE, PARAPPUZHA
           WEST. P.O, PARAPPUZHA KARA, KODIKULAM VILLAGE, THODUPUZHA TALUK,
           IDUKKI, PIN - 685582

   RESPONDENT/RESPONDENT:

           SEBASTIAN JACOB, AGED 46 YEARS, SON OF ANTONY, PURACKAL VEEDU,
           PULINKUNNU P O KUTTANAD TALUK, ALAPPUZHA DISTRICT, PIN - 688561

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to revive and extend
   the stay to the operation of the judgment dated 09.07.2021 in
   O.P.(Div).No. 204 of 2018 of the Family Court,Alappuzha in the interest of
   justice.
        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof and this court's
   order dated 17/2/2022, and upon hearing the arguments of M/S SREELAKSHMI
   SABU, MANJUSHA K, SOUMYA FRANCIS, Advocates for the applicant and of MR
   Ramesh P Advocate for the respondent, the court passed the following:
                                      ORDER

Interim order of stay extended until further orders.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SOPHY THOMAS JUDGE

31-05-2022 /True Copy/ Assistant Registrar