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Varghese vs Mini Varghese
2023 Latest Caselaw 5995 Ker

Citation : 2023 Latest Caselaw 5995 Ker
Judgement Date : 24 May, 2023

Kerala High Court
Varghese vs Mini Varghese on 24 May, 2023
RPFC No.64/2023                              1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                         THE HONOURABLE MR.JUSTICE V.G.ARUN
             Wednesday, the 24th day of May 2023 / 3rd Jyaishta, 1945
                   CRL.M.APPL.NO.1/2023 IN RPFC NO. 64 OF 2023
                       MC 441/2018 OF FAMILY COURT,THRISSUR
   PETITIONER/REVISION PETITIONER:

          VARGHESE, AGED 57 YEARS, S/O.PORINJU, CHITTILAPPILLY HOUSE,
          ERUMAPETTY DESOM, KARIYANOOR VILLAGE, THRISSUR - 680 584.

   RESPONDENTS/RESPONDENTS:

      1. MINI VARGHESE, AGED 46 YEARS, W/O.VARGHESE, CHITTILAPPILLY (H),
         ERUMAPETTY, KARIYANOOR VILLAGE, THRISSUR. NOW RESIDING AT:
         CHITTILAPPILLY HOUSE, CHOWANNUR.P.O., KUNNAMKULAM, THRISSUR - 680
         517.
      2. DANIEL, AGED 21 YEARS, S/O.VARGHESE, CHITTILAPPILLY (H), ERUMAPETTY,
         KARIYANOOR VILLAGE, THRISSUR. NOW RESIDING AT: CHITTILAPPILLY HOUSE,
         CHOWANNUR.P.O., KUNNAMKULAM, THRISSUR - 680 517.

        Application praying that in the circumstances stated therein the
   High Court be pleased to stay the further proceedings of the judgment
   dated 22.11.2022 in MC 441/2018 on the file of the Family Court,
   Thrissur.
        This application coming on for orders upon perusing the application
   and upon hearing the arguments of M/S.LINDONS C.DAVIS, E.U.DHANYA & SWATHY
   A.P., Advocates for the petitioner, the Court passed the following:

                                        ORDER

There shall be an interim stay of further proceedings based on the order in M.C.No.441/2018 on the files of the Family Court, Thrissur for two months, subject to the petitioner depositing an amount of Rs.1,40,000/- towards the arrears of maintenance.

If the amount is deposited, Rs.1,00,000/- shall be disbursed to the 1st respondent and Rs.40,000/-, to the 2nd respondent.

Sd/-

V.G.ARUN, JUDGE

24-05-2023 /True Copy/ Assistant Registrar

 
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