Citation : 2024 Latest Caselaw 11992 Ker
Judgement Date : 7 May, 2024
Mat.Appeal No.401/2024 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
&
THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
Tuesday, the 7th day of May 2024 / 17th Vaisakha, 1946
IA.NO.1/2024 IN MAT.APPEAL NO.401 OF 2024
OP 47/2017 OF FAMILY COURT,THRISSUR
APPLICANT/APPELLANT:
GRACY M.L., AGED 60 YEARS, RESIDING AT FLAT NO. 7B, ALUKKAS
CASTLE, AYYANTHOLE P.O., THRISSUR DISTRICT - 680003
RESPONDENT/RESPONDENT:
VINCENT @ PAUL, AGED 66 YEARS, S/O CHACKO, RESIDING AT ARAKKAL
HOUSE, S.N. NAGAR, ARANATTUKARA, POOTHOLE P.O., THRISSUR DISTRICT
- 680004
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay all further
proceedings pursuant to passing of judgment and Decree in O.P.(Div)
No.47/2017 by the Family Court, Thrissur, until the disposal of the above
Appeal. Otherwise, the Applicant will suffer irreparable loss, injury and
resultant hardship.
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. T.SHIHABUDHEEN and STEPHINE RAJEEV Advocates for the applicant,
and of M/S.TITUS MANI, P.A.JACOB, BINNY THOMAS and SWAROOP.A.P.,
Advocates for the respondents, the court passed the following:
ORDER
There will be an interim order as prayed for till 20/5/2024.
Post on 20/5/2024.
Sd/- GOPINATH P. JUDGE
Sd/- SYAM KUMAR V.M. JUDGE
07-05-2024 /True Copy/ Assistant Registrar
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