Ramani vs Krishna K
2024 Latest Caselaw 5337 Ker

Kerala High Court

Ramani vs Krishna K on 15 February, 2024

Author: Anu Sivaraman

Bench: Anu Sivaraman

Mat.Appeal No.149/2024                           1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                          THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
                                              &
                         THE HONOURABLE MR. JUSTICE C.PRATHEEP KUMAR
            Thursday, the 15th day of February 2024 / 26th Magha, 1945
                    IA.NO.1/2024 IN MAT.APPEAL NO. 149 OF 2024
                      OP 15/2021 OF FAMILY COURT, KASARAGOD.
   APPLICANT/APPELLANT:

           RAMANI, AGED 57 YEARS, W/O.KRISHNA K, R/AT KALPANA, MOODAMBAYIL
           VILLAGE & POST, MANJESHWAR TALUK, KASARGOD. DISTRICT, PIN - 671321

   RESPONDENTS/RESPONDENTS:

           KRISHNA K, AGED 63 YEARS, S/O. RAMAPPA K, R/AT NEAR MADA TEMPLE,
           KUNJATHUR POST, MANJESHWAR TALUK, KASARGOD DISTRICT,PIN - 671323


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to issue an interim
   order staying operation of the Judgment and order dated 29/12/2023 in OP
   No.15/2021 of the Family Court, Kasargod during the pendency of the appeal
   to secure the ends of justice.


        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.SURESH KUMAR KODOTH, K.P.ANTONY BINU and SUKARNAN, Advocates for
   the applicant, the court passed the following:

                                            ORDER

There will be an interim stay of the impugned judgment for a period of two months.

Sd/- ANU SIVARAMAN JUDGE

Sd/- C.PRATHEEP KUMAR JUDGE

15-02-2024 /True Copy/ Assistant Registrar