A.V. Prakash vs Thankamma
2023 Latest Caselaw 3298 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                THE HONOURABLE MR.JUSTICE ANIL K.NARENDRAN
                                    &
                 THE HONOURABLE MR.JUSTICE P.G.AJITHKUMAR
         Thursday, the 23rd day of March 2023 / 2nd Chaithra, 1945

                 IA.NO.1/2022 IN MA (EXE.) NO. 12 OF 2022

        EP 8/2019 IN OP NO.340 OF 2017 OF FAMILY COURT, KALPETTA.

PETITIONER/APPELLANT/JUDGMENT DEBTOR/RESPONDENT:

     A.V.PRAKASH, AGED 41 YEARS, S/O. KRISHNAN, AYANIKATTIL HOUSE,
     KOTTATHARA VAYAL, MEPPADI P.O, KOTTAPADI VILLAGE, VYTHIRI TALUK,
     WAYANAD -673581.

RESPONDENT/RESPONDENT/DECREE HOLDER/PETITIONER:

     THANKAMMA, W/O.LATE MOHANAN, AGED 63 YEARS, CHERUVAKKARAKALARIKKAL
     HOUSE, VADUVNCHAL.P.O., THOMATTUCHAL VILLAGE, VYTHIRI TALUK,
     WAYANAD-673581.


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay further
proceedings pursuant to the order of Family Court, Kalpetta, in Execution
Petition No.8 of 2019 in Original Petition No.340 of 2017, dated 28th day
of September, 2022.


     This Application coming on for orders, upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of SMT.SHERLY MOL THOMAS, Advocate for the appellant, the court passed the
following:




                                                             P.T.O.
                   ANIL K. NARENDRAN & P.G. AJITHKUMAR, JJ.
               -----------------------------------------------------------
                          Mat.Appeal (Exe.) No.12 of 2022
               -----------------------------------------------------------
                      Dated this the 23rd day of March, 2023

                                       ORDER

Anil K. Narendran, J.

Admit.

Issue fresh notice to the respondent in the appeal by

speed post, returnable within four weeks.

I.A.No.1 of 2022

There will be an interim order as prayed, for a period of

three months.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

P.G. AJITHKUMAR, JUDGE dkr

23-03-2023 /True Copy/ Assistant Registrar