Dr. Manoj M.S vs Suria
2023 Latest Caselaw 10431 Ker

Crl.Rev.Pet No.954/2023                       1/2

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                           THE HONOURABLE MR. JUSTICE GOPINATH P.
            Saturday, the 30th day of September 2023 / 8th Aswina, 1945
                CRL.M.APPL.NO.1/2023 IN CRL.REV.PET NO. 954 OF 2023
              CRA 160/2021 OF I ADDITIONAL DISTRICT COURT, ERNAKULAM
           MC 8/2021 OF ADDITIONAL CHIEF JUDICIAL MAGISTRATE, ERNAKULAM
   APPLICANTS/REVISION PETITIONERS:

       1. DR. MANOJ M.S, AGED 46 YEARS, S/O PROF. SOMASEKHARANUNNI, 13 E, ABAD
          OLYMPUS, MADOM JUNCTION, EDAPALLYRAGHAVANPILLAI ROAD, EDAPALLY P.O.,
          ERNAKULAM DISTRICT REPRESENTED BY HIS FATHER, POWER OF ATTORNEY.
          PROF.P.K.SOMASEKHARANUNNI, AGED 77 YEARS, S/O. P.K.KRISHNANUNNI {THE
          LATE} 13 E, ABAD OLYMPUS, MADOM JUNCTION, EDAPALLYRAGHAVANPILLAI
          ROAD, EDAPALLY P.O., ERNAKULAM DISTRICT.
       2. PROF.P.K.SOMASEKHARANUNNI, AGED 77 YEARS, S/O.P.K.KRISHNANUNNI {THE
          LATE} 13 E, ABAD OLYMPUS, MADOM JUNCTION, EDAPALLYRAGHAVANPILLAI
          ROAD, EDAPALLY P.O., ERNAKULAM DISTRICT.
       3. PRASANNAKUMARI, AGED 73 YEARS, W/O PROF.P.K.SOMASEKHARANUNNI, 13 E,
          ABAD OLYMPUS, MADOM JUNCTION, EDAPALLYRAGHAVANPILLAI ROAD, EDAPALLY
          P.O., ERNAKULAM DISTRICT.

   RESPONDENTS/RESPONDENTS:

       1. SURIA, D/O RAJAN, 'MANOJ NIVAS', MATOOR, KALADY, ERNAKULAM DISTRICT
          PIN 683574 NOW RESIDING AT 605, NATIONAL HERITAGE, SRM ROAD,
          ERNAKULAM - 682012.
       2. STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the effect of
   the judgment dated 21.7.23 in Crl.Appeal 160/21 on the file of the Addl
   Sessions Court, Ernakulam so far as the cause for allowing the challenge
   of the revision petitioners against granting of alternate accomodation to
   the first respondent and also to stay execution of the judgment the to the
   extent of granting maintenance to the first respondent.

        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.A.PARVATHI MENON, P.SANJAY, BIJU MEENATTOOR, PAUL VARGHESE
   (PALLATH), P.A.MOHAMMED ASLAM, KIRAN NARAYANAN, RAHUL RAJ P., AMRUTHA M.
   NAIR, MUHAMMED BILAL.V.A & MEERA R. MENON, Advocates for the petitioners
   and of PUBLIC PROSECUTOR for the second respondent, the Court passed the
   following:
 Crl.Rev.Pet No.954/2023                     2/2




                                       ORDER

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

Sd/-

GOPINATH P., JUDGE

30-09-2023 /True Copy/ Assistant Registrar