Krishnan vs Chandrika
2022 Latest Caselaw 6018 Ker

Mat.Appeal No.376/2022                            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. 376 OF 2022
                       OP 1397/2017 OF FAMILY COURT,THRISSUR
   PETITIONER/APPELLANT/RESPONDENT IN OP:

           KRISHNAN, AGED 67 YEARS, S/O KUTTAPPAN, PUTHENVELICHIRA HOUSE,
           ENANELLUR VILLAGE, AYAVANA.P.O., MUVATTUPUZHA, ERNAKULAM, PIN -
           686668

   RESPONDENTS/RESPONDENTS/PETITIONERS IN OP:

       1. CHANDRIKA, AGED 62 YEARS, D/O BALAN, EYYANI HOUSE, KARAMUKKU
          VILLAGE, KANDASSAMKADAVU.P.O., THRISSUR - 680613
       2. ANJU, AGED 30 YEARS, D/O KRISHNAN, EYYANI HOUSE, KARAMUKKU VILLAGE,
          KANDASSAMKADAVU.P.O., THRISSUR - 680613

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of the judgment and decree of the Family Court, Thrissur dated 25.2.2022
   in OP No.1397/2017 till the disposal of this 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.A.RAJASIMHAN, VYKHARI.K.U. and ABDUL RASHEED, Advocates for the
   applicant, the court passed the following:
                                      ORDER

There shall be a stay as against execution of the proceedings on condition that the appellant furnishes security for the relief granted to the satisfaction of the Family Court within two months.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SOPHY THOMAS JUDGE

31-05-2022 /True Copy/ Assistant Registrar