Daniel Rajan vs M.C.Mathew
2023 Latest Caselaw 1902 Ker

Tr.Appeal(C) No.20/2022                           1/2




                             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                              PRESENT
                           THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                                 &
                          THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
                 Wednesday, the 1st day of February 2023 / 12th Magha, 1944
                        IA.NO.1/2022 IN TR.APPEAL(C) NO. 20 OF 2022

 AGAINST THE JUDGMENT DATED 19/09/2022 IN TR.P(C).NO.352/2022 OF THIS HONOURABLE
                                      COURT

                          OP(G&W)NO.830/2022 OF FAMILY COURT, MAVELIKKARA


    PETITIONER/APPELLANT:


              DANIEL RAJAN

              AGED 41 YEARS, S/O.KURIAKOSE, KUNDATHIL HOUSE,

              CHENNITHALA KIZHAKKEVAZHI MURI, THRIPPERUMTHURA VILLAGE,

              MAVELIKARA, REP.BY HIS POWER OF ATTORNEY HOLDER RAJAN DANIEL,

              AGED 66 YEARS, S/O.DANIEL, KUNDATHIL HOUSE, CHENNITHALA

              KIZHAKKEVAZHI MURI, THRIPPERUMTHURA VILLAGE, MAVELIKARA


    RESPONDENS/RESPONDENTS:


              M.C.MATHEW,

              AGED 64 YEARS, S/O.CHACKO,

              MEMALA AALUNKAL HOUSE, PURAMATTAM PANCHAYAT,

              VENNIKULAM, PATHANAMTHITTA DISTRICT-698 534



              AND 2 OTHERS


             Application praying that in the circumstances stated in the

    affidavit filed therewith the High Court be pleased to stay the

    operation of the judgment dated 19/09/2022 of the learned Single Judge

    of this Honourable Court in Transfer Petition (Civil)No.352/2022.
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             This application again coming on for orders upon perusing the

    application and the affidavit filed in support thereof, and this Court's

    order dated 12/01/2023 and upon hearing the arguments of M/S.RINNY

    STEPHEN CHAMAPARAMPIL and ASHA ELIZABETH MATHEW, Advocates for the

    petitioner and of M/S.ABRAHAM SAMSON and LOVELY SAMSON, Advocates for

    the 1st respondent, the court passed the following:


                                          ORDER

The interim order is extended till 09/02/2023.

Sd/- A.MUHAMED MUSTAQUE, JUDGE

Sd/- SHOBA ANNAMMA EAPEN, JUDGE

01-02-2023 /True Copy/ Assistant Registrar