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Jaison Chacko vs Tez Thomas
2023 Latest Caselaw 10686 Ker

Citation : 2023 Latest Caselaw 10686 Ker
Judgement Date : 16 October, 2023

Kerala High Court
Jaison Chacko vs Tez Thomas on 16 October, 2023
                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                   THE HONOURABLE MR. JUSTICE AMIT RAWAL
                                     &
                   THE HONOURABLE MRS. JUSTICE C.S. SUDHA
          Monday, the 16th day of October 2023 / 24th Aswina, 1945
                         MAT.APPEAL NO. 723 OF 2023
                   OP 527/2019 OF FAMILY COURT, ALAPPUZHA
APPELLANT/RESPONDENT:

     JAISON CHACKO, AGED 35 YEARS, S/O P.M.CHACKO, PONGANATHADAM,
     AMMANCHERY, AMALAGIRI.P.O., PERUMBAIKAD VILLAGE, KOTTAYAM, PIN -
     686560

    BY ADVS. NISA MOL P.H., PRABHA JOSE

RESPONDENT/PETITIONER:


     TEZ THOMAS, AGED 33 YEARS, D/O K.M.THOMAS, AMBALAKANDATHIL HOUSE,
     KALAVOOR P.O., KALAVOOR VILLAGE, ALAPPUZHA DISTRICT, PIN - 688522
     NOW AT MIQUA GENERAL HOSPITAL, SAUDI ARABIA

     This Matrimonial appeal having come up for orders on 16.10.2023, the
court on the same day passed the following:




                                                             p.t.o.
                           AMIT RAWAL & C.S.SUDHA, JJ.
                  -------------------------------------------------------
                             Mat. Appeal No.723 of 2023
                   ----------------------------------------------------
                      Dated this the 16th day of October, 2023


                                         ORDER

Amit Rawal, J.

Inter alia alleges that a decree of Rs.14,50,000/- (Rupees

fourteen lakhs fifty thousand only) along with 6% interest and

Rs.13,25,000/- (Rupees thirteen lakhs twenty five thousand only)

with 6% interest has been ordered in O.P.No.527/2019 based upon

certain documents whereas there is no direct and cogent evidence.

There is a delay of 63 days. Hence, issue consolidated notice to

respondent. There shall be interim stay of the judgment and decree,

in case the petitioner furnishes the security of decreetal amount in

O.P.No.527/2019 to the satisfaction of the Executing Court.

Post on 21.02.2024.

Sd/-

AMIT RAWAL JUDGE

Sd/-

C.S.SUDHA JUDGE nak

16-10-2023 /True Copy/ Assistant Registrar

 
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