M.P Sasidharan Nair vs Parvathy
2023 Latest Caselaw 8584 Ker

MA (EXE.) No.8/2023                                 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 MA(EXE.)NO.8 OF 2023
        EP 30/2019 IN OP 981/2011 OF FAMILY COURT, KOTTAYAM AT ETTUMANOOR
   PETITIONERS/APPELLANTS/RESPONDENTS 2 & 3 IN E.P./JUDGMENT DEBTORS 2 & 3:

       1. M.P.SASIDHARAN NAIR, AGED 74 YEARS, S/O. PRABHAKARAN NAIR, PRASANTH
          BHAVAN, MIDHAIKUNNU P.O., VADAYAR VILLAGE, NOW RESIDING AT
          MANJADIYIL HOUSE, KANJIRAPARA KANAM P.O., KOTTAYAM-686605.
       2. SANTHAKUMARIAMMA, AGED 67 YEARS, W/O.M.P.SASIDHARAN NAIR, PRASANTH
          BHAVAN, MIDAYIKUNNU P.O., VADAYAR VILLAGE, NOW RESIDING AT
          MANJADIYIL HOUSE, KANJIRAPPARA, KANAM P.O., KOTTAYAM 686605.

   RESPONDENT/RESPONDENT/PETITIONER IN E.P./DECREE HOLDER:

           PARVATHY, AGED 40 YEARS, D/O.RAJENDRAN NAIR, KUNNUVAYALIL HOUSE,
           THODANAL P.O., POOVARANY KARA, MEENACHIL VILLAGE, KOTTAYAM-686577.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay all further
   proceedings in E.P.No.30/2019 in O.P.No.981/2011 of Family Court,Ernakulam
   [S.I.C:Family Court Kottayam at Ettumanoor] including all coercive
   proceedings till disposal of this Matrimonial Appeal (Exe) by allowing
   this petition, in the interest of justice.


        This Application coming on for orders, upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of MR.V.VINAY, Advocate for the petitioner, the court passed the
   following:


                                               ORDER

Execution of the warrant be suspended.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- MOHAMMED NIAS C.P. JUDGE

07-08-2023 /True Copy/ Assistant Registrar