Jinjo vs Binisha
2022 Latest Caselaw 6015 Ker

Mat.Appeal No.379/2022                            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. 379 OF 2022
                 OP 309/2021 OF FAMILY COURT, VADAKARA, KOZHIKODE
   PETITIONERS/APPELLANTS:

       1. JINJO, S/O JEEVARAJ, AGED 32 YEARS, THIRUVATHIRAKUNI HOUSE,MANARA,
          MANIYUR POST, VATAKARA TALUK, KOZHIKODE DISTRICT, PIN-673 501.
       2. BEENA, W/O.JEEVARAJ, AGED 57 YEARS, THIRUVATHIRAKUNI HOUSE, MANARA,
          MANIYUR POST, VATAKARA TALUK, KOZHIKODE DISTRICT, PIN-673 501.

   RESPONDENT/RESPONDENT:

           BINISHA, D/O BALAN, AGED 27 YEARS, KAREEPOYIL HOUSE, ORKKATTERI
           POST, VATAKARA TALUK, KOZHIKODE DISTRICT, PIN- 673 501.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay all further
   proceedings in O.P.No.309/2021 on the file of Family court, Vatakara till
   the final disposal of above Mat.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.ZUBAIR PULIKKOOL, Advocate for the applicants, the court passed the
   following:
                                      ORDER

Execution of the impugned judgment is stayed on condition that the appellants furnish security for the relief granted to the satisfaction of the Family Court within a period of two months.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SOPHY THOMAS JUDGE

31-05-2022 /True Copy/ Assistant Registrar