Sudevan vs Surya Babu
2024 Latest Caselaw 12959 Ker

Kerala High Court

Sudevan vs Surya Babu on 22 May, 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 22nd day of May 2024 / 1st Jyaishta, 1946
                         MAT.APPEAL NO. 433 OF 2024
           OP(OTHERS) 313/2023 OF FAMILY COURT, PUNALUR, KOLLAM.
APPELLANT(S)/RESPONDENT:

     SUDEVAN, AGED 35 YEARS, S/O BABU,PRIYAVILASOM, MAVILA,AGASTHYACODE
     MURI,AREEPLACHI P.O., ANCHAL VILLAGE, PUNALUR THALUK,KOLLAM,
     PIN-691333

    BY ADVS.M/S.AJAYA KUMAR G. AND FATHIMA MAJEED
RESPONDENT(S)/PETITIONER:

     SURYA BABU, AGED 27 YEARS, W/O. SUDEVAN,SUJITH BHAVANM,
     ELAVARAMKUZHI,PANGUPPARATHDATHIL MURI,VILAKUPARA P.O., AYIRANALLOOR
     VILLAGE, PUNALUR THALUK,KOLLAM, PIN - 691312

     This Matrimonial Appeal having come up for orders on 22.05.2024, the
court on the same day passed the following:




                                                           P.T.O.
                          RAJA VIJAYARAGHAVAN V & P.M.MANOJ, JJ.
                              -------------------------------------
                               Mat Appeal No.433 of 2024
                             -------------------------------------------
                           Dated this the 22nd day of May, 2024

                                               ORDER

Raja Vijayaraghavan, J.

Issue notice to the respondent.

Execution of the judgment and decree will remain stayed on condition

that the petitioner executes a bond for the amount covered under the

judgment and decree to the satisfaction of the Trial Court.

Post on 21.06.2024

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE

Sd/-

P.M.MANOJ JUDGE APM/22/05/2024

22-05-2024 /True Copy/ Assistant Registrar