Bhavyasree vs Vijayan.B.K
2024 Latest Caselaw 11018 Ker

Kerala High Court

Bhavyasree vs Vijayan.B.K on 12 April, 2024

Author: Raja Vijayaraghavan

Bench: V Raja Vijayaraghavan

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
                                     &
                    THE HONOURABLE MR. JUSTICE P.M.MANOJ
          Friday, the 12th day of April 2024 / 23rd Chaithra, 1946
                 IA.NO.1/2024 IN MAT.APPEAL NO. 382 OF 2024
                  OP 575/2022 OF FAMILY COURT, KASARAGOD.
APPLICANT/APPELLANT:

     BHAVYASREE, AGED 35 YEARS, D/O.GANESH, RESIDING AT PRATHAP
     NAGAR, MANGALPADY VILLAGE AND POST, MANJESHWAR TALUK, KASARAGOD
     DISTRICT - 671324

RESPONDENT/RESPONDENT:

     VIJAYAN B.K., AGED 45 YEARS, S/O. B.KRISHNAN CHETTIYAR RESIDING AT
     B.K.NIVAS, BALAVANTHADKA, ADOOR VILLAGE POST PANDY,
     DELAMPADY, KASARAGOD TALUK AND DISTRICT- 671543


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay all further
proceedings in execution of the judgment and decree dated 28.02.2024 in
O.P.No.575 of 2022 on the Family Court, Kasaragod, pending disposal of the
above Mat.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.RESHMA E., K.P.HARISH, ATHIRA V.M. and ATHEENA ANTONY Advocates for
the applicant, the court passed the following:




                                                                     p.t.o.
                    RAJA VIJAYARAGHAVAN V & P.M.MANOJ, JJ.
                    -----------------------------------------------
                           Mat Appeal No.382 of 2024
                      -------------------------------------------
                      Dated this the 12th day of April 2024

                                        ORDER

Raja Vijayaraghavan, J.

Issue notice by speed post to the respondent.

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

months.

Post on 12.06.2024.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE

Sd/-

P.M.MANOJ JUDGE IAP

12-04-2024 /True Copy/ Assistant Registrar