Citation : 2023 Latest Caselaw 8575 Ker
Judgement Date : 7 August, 2023
Mat.Appeal No.588/2023 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
Monday, the 7th day of August 2023 / 16th Sravana, 1945
IA.NO.1/2023 IN MAT.APPEAL NO. 588 OF 2023
OP 1289/2017 OF FAMILY COURT,THRISSUR.
PETITIONER/APPELLANT:
ROSILY PAUL, AGED 68 YEARS, DAUGHTER OF ANTONY PALLISSERY,
PALLISSERY HOUSE, CHALAKUDY DESOM AND VILLAGE, THRISSUR DISTRICT
PRESENTLY RESIDING AT FLAT NO.1, SREESAKTHI APARTMENT, NEAR
KARTHYANI TEMPLE, AYYANTHOLE POST, DESOM AND VILLAGE, THRISSUR TALUK
AND DISTRICT, KERALA, PIN - 680003
RESPONDENT/RESPONDENT:
M.J. PAUL, AGED 74 YEARS, SON OF M.D. JOSEPH, MUTTATH HOUSE, A/25,
GANDHI NAGAR ROAD, PULLAZHI POST AND DESOM, ARANATTUKARA VILLAGE,
THRISSUR TALUK AND DISTRICT, KERALA, PIN - 680012
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay the operation
and all further proceedings on the basis of the Judgment and Decree dated
10.05.2023 in O.P.No.1289/2017 on the files of the Family Court, Thrissur.
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.SHIBIN K.F. and SEBY JOSEPH, Advocates for the applicant, the court
passed the following:
ORDER
Operation of the impugned Judgment is stayed. However, on the strength of stay the appellant shall not transfer, alienate or encumber the property, pending appeal.
Sd/- A.MUHAMED MUSTAQUE JUDGE
Sd/- MOHAMMED NIAS C.P. JUDGE
07-08-2023 /True Copy/ Assistant Registrar
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