Sreejith J.S vs Nirosha P.L
2024 Latest Caselaw 8858 Ker

Kerala High Court

Sreejith J.S vs Nirosha P.L on 27 March, 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
         Wednesday, the 27th day of March 2024 / 7th Chaithra, 1946
                         MAT.APPEAL NO. 273 OF 2023
                 OP 578/2014 OF FAMILY COURT, KOTTARAKKARA.
APPELLANTS/RESPONDENTS:

  1. SREEJITH J.S., S/O.JAYAPRAKASH, AGED 41 YEARS, THADATHIL VEEDU,
     EYYAKODE MURI, PULLUPANA P.O., KUMMIL VILLAGE, KOTTARAKKARA TALUK,
     REPRESENTED BY HIS POWER OF ATTORNEY HOLDER JAYAPRAKASH, AGED 69
     YEARS, THADATHIL VEEDU, EYYAKODE MURI, PULLUPANA P.O., KUMMIL
     VILLAGE, KOTTARAKKARA TALUK, KOLLAM - 691536.
  2. JAYAPRAKASH, AGED 69 YEARS, S/O PADMANABHAN, THADATHIL VEEDU,
     EYYAKODE MURI, PULLUPANA P.O., KUMMIL VILLAGE, KOTTARAKKARA TALUK,
     KOLLAM - 691536.
  3. SUDHARMINI, AGED 65 YEARS, W/O JAYAPRAKSH, THADATHIL VEEDU, EYYAKODE
     MURI, PULLUPANA.P.O., KUMMIL VILLAGE, KOTTARAKKARA TALUK, KOLLAM -
     691536

    BY ADV.SRI. LATHEESH SEBASTIAN
RESPONDENT/PETITIONER:

     NIROSHA P.L., D/O.LILLY, AGED 34 YEARS, NIROSHA BHAVAN, KARAKKADU
     MURI, KUTTIKKADU P.O., KADAKKAL VILLAGE, KOTTARAKKARA TALUK, KOLLAM
     DISTRICT - 691536

     This Matrimonial Appeal having come up for orders on 27.03.2024, the
court on the same day passed the following:




                                                                 P.T.O.
                          RAJA VIJAYARAGHAVAN V & P.M.MANOJ, JJ.
                               -------------------------------------
                                Mat.Appeal No.273 of 2023
                              -------------------------------------------
                           Dated this the 27th day of March 2024

                                                ORDER

Raja Vijayaraghavan, J.

We have heard the learned counsel appearing for the appellants.

Having regard to the submissions advanced, the proceedings in

execution of the impugned judgment and decree in O.P.No.578/2014 on

the files of the Family Court, Kottarakkara will stand stayed for a period of

two months on condition that the petitioners furnish security for the

decreed amount to the satisfaction of the Family Court, Kottarakkara within

three weeks.

Post on 27.05.2024.

SD/-

RAJA VIJAYARAGHAVAN V, JUDGE

SD/-

P.M.MANOJ JUDGE IAP

27-03-2024 /True Copy/ Assistant Registrar