Binu.A vs Bindu
2024 Latest Caselaw 12203 Ker

Kerala High Court

Binu.A vs Bindu on 14 May, 2024

Author: T.R.Ravi

Bench: T.R.Ravi

OP (FC) No.312/2024                          1/2

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                           THE HONOURABLE MR. JUSTICE T.R.RAVI
                                            &
                      THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
                Tuesday, the 14th day of May 2024 / 24th Vaisakha, 1946
                              OP (FC) NO. 312 OF 2024(R)
           ORDER DATED 30.12.2023 IN OP 1313/2019 OF FAMILY COURT, ATTINGAL

   PETITIONER/RESPONDENT:


           BINU.A, AGED 54 YEARS, S/O APPU, RESIDING AT THENGUVILA VEEDU,
           CHIRAMUKKU, ATTUKAL, THIRUVANANITHAPURAM, REPRESENTED BY
           HIS POWER OF ATTORNEY HOLDER SINDHU.P, W/O MANOHARCM.K,
           AGED 56 YEARS, RESIDING AT PANAYIL PUTHEN VEEDU, PANICKERS LANE,
           SASTHAMANGALAM, THIRUVANANTHAPURAM, PINCODE - 695 010,
           PIN - 695 009.


   RESPONDENT/PETITIONER:


           BINDU, AGED 47 YEARS, D/O R.SUKESAN, L.S.NIVAS,
           ERUNOOTTIL, KUMMIL VILLAGE, VATTATHAMARA P.O, KOLLAM,
           NOW RESIDING AT G.S.BHAVAN, VELLALLOOR P.O., PIN - 695 136.


          OP (Family Court) praying inter alia that in the circumstances
   stated in the affidavit filed along with the OP (FC) the High Court be
   pleased to issue an appropriate order or direction staying further
   proceedings        in   retaining   the   attachment   before     judgment   in
   O.P.No.1313/2019 in order dated 30.12.2023 of the Family Court, Attingal
   as it lacks jurisdiction to pass any order the interest of justice, till
   the disposal of the OP(FC).



          This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of OP (FC) and upon hearing the arguments
   of SRI. R.B.BALACHANDRAN, Advocate for the petitioner, the court passed
   the following:

                                                            P.T.O.
 OP (FC) No.312/2024                           2/2




                                       ORDER

Admit.

Issue notice by speed post returnable within two weeks to the respondent.

Post after service.

The order of attachment will continue but further proceedings shall be kept in abeyance.

Sd/- T.R.RAVI JUDGE

Sd/- HARISANKAR V. MENON JUDGE

14-05-2024 /True Copy/ Deputy Registrar