Citation : 2024 Latest Caselaw 4947 Ker
Judgement Date : 9 February, 2024
Mat.Appeal No.66/2024 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS.JUSTICE ANU SIVARAMAN
&
THE HONOURABLE MR.JUSTICE C.PRATHEEP KUMAR
Friday, the 9th day of February 2024 / 20th Magha, 1945
IA.NO.1/2024 IN MAT.APPEAL NO.66 OF 2024
OP(OTHERS)202/2018 OF FAMILY COURT, KOLLAM.
APPLICANTS/APPELLANTS:
1. BRIJUL DAS, AGED 41 YEARS, TC NO.16/930, MAMOOTTIL HOUSE,
THYCAD.P.O., THIRUVANANTHAPURAM-695014
2. LAILAMANI, AGED 64 YEARS, TC NO.16/930, MAMOOTTIL HOUSE,
THYCAD.P.O., THIRUVANANTHAPURAM-695014
RESPONDENTS / RESPONDENTS:
LEKSHMY G.B., AGED 37 YEARS, LEKSHMY PRASADAM (SOPANAM), CHAMMAKKAD
P.O., PANAYAM VILLAGE, KOLLAM-691602.
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to pass an order of
stay of execution of the judgment dated 30/10/2023 in OP No.202/2018 of
the Family Court, Kollam, pending disposal of the above 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.P.C.HARIDAS, PRABHAMONI K.K. and V.S.SURESH Advocates for the
applicants, the court passed the following:
ORDER
There will be an interim stay of execution of decree with regard to return of money and gold ornaments, on condition that the appellant furnishes adequate security for the decree amount to the satisfaction of the court below.
Sd/- ANU SIVARAMAN JUDGE
Sd/- C.PRATHEEP KUMAR JUDGE
09-02-2024 /True Copy/ Assistant Registrar
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