Chandrika.M vs Ramachandran.V
2023 Latest Caselaw 249 Ker

Mat.Appeal No.8/2023                           1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                       THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                            &
                        THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
              Friday, the 6th day of January 2023 / 16th Pousha, 1944
                     IA.NO.1/2023 IN MAT.APPEAL NO. 8 OF 2023
                      OP 226/2016 OF FAMILY COURT, PALAKKAD.
   PETITIONER/APPELLANT:

           CHANDRIKA.M., AGED 64 YEARS, D/O. IMBICHI, PARAKKADU HOUSE, EDATHARA
           P.O., PARALI, PALAKKAD - 678611

   RESPONDENT/RESPONDENT:

           RAMACHANDRAN.V., AGED 64 YEARS, S/O. VELAYUDHAN, 7/703, PARAKKADU
           HOUSE, EDATHARA P.O., PARALI, PALAKKAD - 678611


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of the judgment in O.P.No.226/2016 on the file of the Honourable Family
   Court, Palakkad until the disposal of the 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.M.PROMODH KUMAR and MAYA CHANDRAN, Advocates for the applicant, the
   court passed the following:

                                          ORDER

There will be an interim stay as prayed for, for a period of two months.

Sd/- ANIL K.NARENDRAN JUDGE

Sd/- P.G. AJITHKUMAR JUDGE

06-01-2023 /True Copy/ Assistant Registrar