Saneesh E. S vs Soniya Sasidharan
2023 Latest Caselaw 8920 Ker

Mat.Appeal No.608/2023                         1/2

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                         THE HONOURABLE MR.JUSTICE A.MUHAMED MUSTAQUE
                                              &
                           THE HONOURABLE MRS.JUSTICE SOPHY THOMAS
             Monday, the 14th day of August 2023 / 23rd Sravana, 1945
                    IA.NO.1/2023 IN MAT.APPEAL NO.608 OF 2023
                     OP 410/2020 OF FAMILY COURT, THIRUVALLA.
   PETITIONERS/APPELLANTS/RESPONDENTS:

       1. SANEESH E.S., AGED 39 YEARS, S/O.SIVARAMAN, EDATHUNDIYIL HOUSE,
          THURUTHIMEL MURIYIL, NEDUVARAMOOD.P.O., CHERIYANAD VILLAGE,
          ALAPPUZHA DISTRICT. REPRESENTED BY HIS FATHER AND POWER OF
          ATTORNEY, SIVARAMAN, AGED 67 YEARS, S/O.NEELAKANTAN, EDATHUNDIYIL
          HOUSE, THURUTHIMEL MURIYIL, NEDUVARAMOOD.P.O., CHERIYANAD VILLAGE,
          ALAPPUZHA DISTRICT-689508.
       2. SIVARAMAN, AGED 67 YEARS, S/O.NEELAKANTAN, EDATHUNDIYIL HOUSE,
          THURUTHIMEL MURIYIL, NEDUVARAMOOD.P.O., CHERIYANAD VILLAGE,
          ALAPPUZHA DISTRICT-689508.
       3. SANTHAMMA SIVARAMAN, AGED 65 YEARS, W/O.SIVARAMAN, EDATHUNDIYIL
          HOUSE, THURUTHIMEL MURIYIL, NEDUVARAMOOD.P.O., CHERIYANAD VILLAGE,
          ALAPPUZHA DISTRICT-689508.
       4. SOUMYA ANURAJAN, (SHOWN IN THE JUDGMENT AS SOUMYA SHANU),
          D/O.NEELAKANTAN, EDATHUNDIYIL HOUSE, THURUTHIMEL MURIYIL,
          NEDUVARAMOOD.P.O., CHERIYANAD VILLAGE, ALAPPUZHA DISTRICT-689508.

   RESPONDENT/RESPONDENT/PETITIONER:

           SONIYA SASIDHARAN, AGED 32 YEARS, D/O.SASIDHARAN, AREECKAL
           VAZHAKKALAYIL SONIYA BHAVANAM, CHENGAROOR, KALLOOPPARA VILLAGE,
           MALLAPPALLY TALUK, PATHANAMTHITTA DISTRICT-689583.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay all further
   proceedings pursuant to judgment dated 14/10/2022 in O.P.No.410/2020 of
   the Family Court, Thiruvalla, pending 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.K.SHAJ, BEENA N.KARTHA, C.IJLAL, JITHU S.NAIR, RESHMA.P., JOSEPH
   MARY DAS, ARUN CHAND, VINAYAK G MENON, BHARAT VIJAY P., MAJID MUHAMMED K.
   and MINU VITTORRIA PAULSON, Advocates for the petitioners, the court
   passed the following:




                                                              P.T.O.
 Mat.Appeal No.608/2023                     2/2




                                      ORDER

There shall be a stay as against the execution of the impugned judgment on condition that the appellants furnish security for the relief granted to the satisfaction of the Family Court within a period of three months.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SOPHY THOMAS JUDGE

14-08-2023 /True Copy/ Assistant Registrar